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Facts
The assessee filed an appeal challenging an order dated 12/10/2023 related to assessment year 2020-21. At the time of hearing, the assessee's authorized representative requested permission to withdraw the appeal.
Held
The Departmental Representative did not object to the withdrawal request. The Tribunal allowed the assessee to withdraw the appeal.
Key Issues
Whether the assessee is permitted to withdraw the appeal.
Sections Cited
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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI
Before: SHRI B.R. BASKARAN
O R D E R The assessee has filed this appeal challenging the order dated 12/10/2023 passed by ld.Addl./JCIT (A)-2,Coimbatore and it relates to the assessment year 2020-21.
At the time of hearing, the ld.A.R filed a letter requesting the Bench to permit the assessee to withdraw the appeal. The ld. Departmental Representative did not object to the same. Accordingly, we allow the assessee to withdraw the appeal.
In the result, the appeal filed by the assessee is dismissed as withdrawn.