KHETPAL SAHARAN,SRI GANGANAGAR vs. ITO WARD 1, SRI GANGANAGAR, SRI GANGANAGAR

This appeal by the assessee is directed against the order of the Addl./Joint Commissioner of Income Tax (A)-2, Chennai (hereinafter referred to "the JCIT (A)], challenging therein disallowance of TDS Claim in the status of Kachha Adatiya by AO/CPC while processing the return u/s 143(1) of the Act.

To Income Tax Appellate Tribunal, Jodhpur Subject: In response to Appeal No. ITA 262/JODH/2024 Α.Υ. 2023-24. Ref.: Khetpal Saharan S/o Sh. Uma Ram, New Dhan Mandi, Sri Ganganagar (Rajasthan). Respected Sir/Madam, 1, Khetpal Saharan, the assessee in the above-mentioned case, would like to respectfully submit this application before your esteemed office, requesting permission to withdraw the appeal filed in this matter. As the matter has been resolved by the rectified order u/s 154. Therefore, I kindly request your good office to allow me to withdraw the appeal filed, there is no further need for any proceedings in this case Kindly allow me the withdrawal of the appeal at your earliest convenience. Thank you for your consideration Yours sincerely, For Shiv Brotners Proprietor Khetpal Saharan S/o Sh. Uma Ram, New Dhan Mandi, Sri Ganganagar (Rajasthan). PAN: ABMPP06398 Accordingly, the assessee requested that the present appeal may kindly be allowed to be withdrawn. The Ld. DR has no objection to the request of the Assessee.