DY.COMMISSIONER OF INCOME TAX-5(3)(1),MUMBAI, MUMBAI vs. SUASHISH DIAMONDS LTD., MUMBAI
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Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: SHRI OM PRAKASH KANTSHRI SANDEEP SINGH KARHAIL
Date of Hearing – 21/11/2024 Date of Order - 25/11/2024
O R D E R PER SANDEEP SINGH KARHAIL, J.M.
The present appeal has been filed by the Revenue challenging the impugned order dated 09/08/2024 passed under section 250 of the Income Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“learned CIT(A)”] for the Assessment Year 2022-23.
During the hearing, the learned Departmental Representative sought permission to withdraw the present appeal on the basis that it is a duplicate appeal, which the Revenue has inadvertently filed and another appeal being against the same impugned order is pending consideration before the Tribunal.
In view of the submissions made by the learned Departmental Representative, we accept the request for withdrawal of the present appeal.
In the result, the appeal by the Revenue is dismissed as withdrawn. Order pronounced in the open Court on 25/11/2024
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