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Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad
Before: Shri Vijay Pal Rao, Vice-
ORDER Per Bench: These seven appeals filed by the assessee are directed against the separate orders, dated 18/08/2022 of the learned CIT (A)-12, Hyderabad, for the A.Ys 2012-13 to 2018-19 respectively.
At the time of hearing, Shri P. Murali Mohan Rao, the learned Counsel for the assessee stated at bar that the assessee does not want to pursue these appeals and therefore, these appeals may be allowed to be withdrawn. He has also filed a letter in this respect, duly signed by the Trustee of the assessee society, requesting to allow the assessee to withdraw these appeals.
On the other hand, the learned DR has raised no objection, if these appeals of the assessee are dismissed as withdrawn.
Accordingly, in view of the submission of the learned Counsel for the assessee as well as the written request by the assessee, these seven appeals of the assessee are dismissed being withdrawn.
In the result, all the seven appeals filed by the assessee are dismissed as withdrawn.