MANOJ KUMAR SHARMA,DELHI vs. ASSESING OFFICER, DELHI
Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI S.RIFAUR RAHMANManoj Kumar Sharma, vs.
PER S. RIFAUR RAHMAN, JM:
This appeal has been filed by the assessee against the order of ld. Commissioner of Income-tax (Appeals) dated 11.08.2023 for the Assessment Year 2017-18. 2. At the time of hearing, ld. AR for the assessee submitted that two appeals being ITA No. 2625/Del/2023 and 2854/Del/2023 were filed in the aforesaid case and in this regard, he has mentioned that the second appeal being ITA No.2854/Del/2023 was filed inadvertently and requested to withdraw the 2 present appeal. He submitted that request of withdrawal vide letter dated 21.01.2023 is also placed on record. Accordingly, he prayed that the assessee may be permitted to withdraw the present appeal. 3. In view of the above, we permit withdrawal of the appeal. Hence, the present appeal filed by the assessee is dismissed as withdrawn Order pronounced in the open court on this 21st day of January, 2025 after the conclusion of hearing. Dated: 21.01.2025 TS