CAMS INVESTOR SERVICES PRIVATE LIMITED,CHENNAI vs. ACIT CORP CIRCLE 1(1), CHENNAI

1. This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)‘), Delhi, dated 06.02.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2018-19.

At the outset, the Ld.AR of the assessee brought to our notice that pursuant to the interim directions given by the Tribunal, the AO has given relief to the assessee [relating to the normal computation of income as (AY 2018-19) M/s. CAMS Investor Services Pvt. Ltd. :: 2 ::

well as in computing of book profit u/s.115JB of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act‘)]and hence assessee has filed letter dated 24.02.2026 stating that there is no grievance surviving for adjudication in this Appeal. In such circumstances, therefore, the assessee impliedly pleads for withdrawal of the appeal.

The Ld.DR doesn’t object.

By considering the aforesaid submissions and the plea of the assessee that there is no grievance surviving for adjudication in the present appeal, we allow the plea of assessee to withdraw this Appeal.

In the result, appeal filed by the assessee is dismissed as withdrawn.