THE SOUTHERN GUJARAT CHAMBER OF COMMERCE AND INDUSTRY,SURAT vs. THE COMMISSINER OF INCOME TAX (EXEMPTION), AHMEDABAD

Assessee represented by Ms. Himali Mistry, CA Department represented by Shri Ashok B. Koli- CIT-DR Date of Institution of Appeal 20/04/2023 Date of hearing 24/08/2023 Date of pronouncement 24/08/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER:

1. 1. This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Exemption), Ahmedabad [in short, the ld. CIT(E)] dated 30/03/2023.

2. The appeal came up for hearing on today i.e. 24/08/2023, the learned Authorised Representative (ld. AR) of the assessee submits that as per instruction of assessee, she may be allowed to withdraw the present appeal unconditionally. The learned Commissioner of Income Tax- Departmental Representative (ld.CIT-DR) for the revenue has no objection if the ld. AR of assessee is allowed to withdraw the appeal.

The Southern Gujarat Chamber of Commerce & Industry Vs CIT(E) Therefore, considering the submissions of both the parties, the ld. AR of the assessee is allowed to withdraw the present appeal. Consequently, the appeal filed by the assessee is dismissed as withdrawn 3. In the result, this appeal of assessee is dismissed as withdrawn. Order pronounced in the open court on 24th August, 2023 at the time of hearing.