What did the Tribunal hold?

The Revenue's DR had no objection to the withdrawal. Accordingly, the appeal was allowed to be withdrawn.

The assessee filed an appeal against the order of the National Faceless Appeal Centre, Delhi. During the hearing, the AR of the assessee prayed for withdrawal of the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Ganpat Singh Palaria, Ajmer vs ACIT | ITAT Jaipur 2024

Income Tax Appellate Tribunal, JAIPUR BENCHES,”SMC” JAIPUR

For Appellant: CA (V.C) jktLo dh vksj ls@

Hearing: 02/07/2024Pronounced: 02/07/2024

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 593/JP/2024 cuke Ganpat Singh Palaria ACIT Vs. Palaria Sadan, Jons Ganj Gaddi Circle-2, Ajmer Road, Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABWPP 0839 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Sunil Kumar Porwal, CA (V.C) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary, Addl. CIT lquokbZ dh rkjh[k@ Date of Hearing : 02/07/2024 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 02/07/2024 vkns'k@ ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM

This appeal filed by assessee is arising out of the order of National Faceless Appeal Centre, Delhi dated 22/12/2023 [here in after (NFAC)].

2 During the course of hearing, the ld. AR of the assessee has prayed for withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal.

GANPAT SINGH PALARIA,AJMER vs. ACIT, CIRCLE-2, AJMER

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What were the facts?

What were the issues?

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