SANRACHNA SAMITI,GWALIOR vs. CIT EXEMPTION, BHOPAL

ORDER PER SATBEER SINGH GODARA, JUDICIAL MEMBER:

This assessee’s appeal for assessment year 2023-24 arises against Commissioner of Income Tax(Exemption [in short, the “CIT(E)”], Bhopal’s DIN & Order No. ITBA/COM/F/17/2022-23/1050309170(1) dated 02.03.2023, involving proceedings u/s 12AB(4) of the Income-tax Act, 1961, [hereinafter referred to as the ‘Act’]. 2. The assessee has filed an application on 11.02.2025 for withdrawal of the instant appeal as under:

Sanrachana Samiti “Respected Sir, We, SANRACHNA SAMITI having PAN AAFTS9274D respectfully submit this application for the withdrawal of the appeal filed before the Hon'ble ITAT, AGRA bearing Appeal No.ITA 66/AGR/2023 against the order of CIT Exemption. The appeal was filed on 12.02.2025 on the grounds of 12 A and 80G exemption However, due to acceptance in assessment order and reapplying for 12A. We no longer wish to pursue the said appeal and request permission from the Hon'ble Tribunal to withdraw the same. We confirm that the withdrawal of the appeal is voluntary and without any undue influence or coercion. It is further stated that We shall have no claim whatsoever in respect of the said appeal after its withdrawal. We, therefore, humbly request the Hon'ble Tribunal to kindly allow the withdrawal of the appeal and pass appropriate orders in this regard.”

Order pronounced in the open court on 12.02.2025