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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T VARKEY & SHRI AMITABH SHUKLA
आदेश / O R D E R
PER AMITABH SHUKLA, A.M :
This appeal is filed against the order bearing DIN & Order No.ITBA/EXM/F/EXM45/2022-23/1050404188(1) dated 04.03.2023 of the Learned CIT(E), Chennai-3. Through the aforesaid appeal the assesse has challenged order under FORM No.10AD dated 04.03.2023 passed by CIT( E ), Chennai-3.
ITA No.210/Chny/2024 :- 2 -:
2.0 At the outset the Ld.AR submitted that it has received a registration u/s 12A for five assessment years from the PCIT (E) and that the present appeal becomes infructuous and may be permitted to be withdrawn. Accordingly, the appeal is dismissed as withdrawn. 3.0 In the result the appeal is dismissed as withdrawn. Order pronounced on 10th July, 2024 at Chennai.