SHIKSHA SAMITI KANINA,HARYANA vs. CIT (E), CHANDIGARH

The Assessee has filed this appeal against the order dated 31/3/2017 passed by the Ld. CIT(E), Chandigarh relating to assessment year 2007-08.

At the time of hearing Ld. Counsel for the Assessee wants to withdraw the Appeal. He has also endorsed the same at the bottom of the original grounds of appeal.

Ld. CIT(DR) did not object the request of the Ld. Counsel for the assessee.

We have heard both the parties and perused the records. We find that at the time of hearing Ld. Counsel for the Assessee requested for withdrawal of Appeal and endorsed the same at the bottom of the original grounds of appeal. Keeping in view of the facts and circumstances of the case, as aforesaid, we accept the aforesaid request of the assessee for withdrawal of the Appeal and accordingly, we dismiss the Assessee’s Appeal as withdrawn.

In the result, the appeal of the assessee stands dismissed.