MAULI SAI DEVELOPERS PRIVATE LIMITED,MUMBAI vs. COMMISSIONER OF INCOME TAX, NATIONAL FACELESS APPEAL CENTRE, DELHI

The present appeal has been filed by the assessee challenging the impugned order dated 15/05/2023, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], for the assessment year 2017-18. the Tribunal, the assessee has prayed for withdrawal of the present appeal for the assessment year 2017–18. The letter is placed on record and the same reads as follows: –

“I, the undersigned, Director of M/s Mauli Sai Developers Private Limited, respectfully submit the following for your kind consideration:

We had filed an appeal under 12/07/2023, which is currently under consideration before this Hon'ble Bench and fixed for hearing on 25/09/2024. Upon review of Notice of Hearing, we have realized that the said appeal was erroneously filed twice due to the complexities of e-filing, as this was our first time using the system.

Initially, we filed an appeal considering New Delhi as the jurisdiction. Upon realizing the error, we subsequently filed another appeal under the correct jurisdiction in Mumbai, which was admitted as (A.Y. 2017-18). This appeal has since been adjudicated vide order dated 18/03/2024 by the Hon'ble Tribunal D bench remanding the matter back to the CIT for fresh adjudication.

In light of the above, we kindly request the Hon'ble Bench to permit the withdrawal of the appeal and to dismiss the same, as the matter has already been addressed in the aforementioned order.”