SETH CHIMIN RAM CHARITABLST,SUJANGARH vs. COMMISSIONER OF INCOME TAX (EXEMPTION), JAIPUR , JAIPUR

SETH CHIMNI RAM CHARITABLE TRUST VS CIT (E), JAIPUR 3. On the other hand, the ld. DR submitted that the there is inordinate delay in filing the appeal by the assessee and the Bench may decide the issue as deemed fit and proper in the case.

After hearing both the parties and perusing the application for condonation of delay filed by the ld. AR of the assessee, the Bench finds that the submissions as made in the application for condonation of delay has not merit and the same is rejected. However, the appeal is disposed off on merit. During the course of hearing, the ld. AR of the assessee has prayed 5. for withdrawal of the appeal mentioning therein that the appellant trust had got renewed its registration u/s 12A as per new provisions of the Act and earlier counsel by mistake filed Form 10AB and filed the appeal before the Bench 6. On the other hand, the ld. DR had not raised any objection against the withdrawal application dated 28-04-2025 filed by the ld. AR of the assessee.

We have heard both the parties and perused the materials available on record. The Bench has taken into consideration issue as to withdrawal of the appeal and allow the withdrawal of the appeal in view of the

In the result, the appeal of the assessee is dismissed as withdrawn as pronounced in the open Court on 29 -04-2025.