SHRI JAIN SWETAMBER TERAPANTHI SABHA,SURAT vs. THE COMMISSIONER 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 17/05/2023 Date of hearing 07/08/2023 Date of pronouncement 07/08/2023 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 16/03/2023.

2. The appeal came up for hearing on today i.e. 07/08/2023, 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.

Shri Jain Swetamber Terapanthi Sabha 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 Consequently, the appeal filed by the assessee is dismissed as withdrawn 3. In the result, this appeal of assessee is dismissed as withdrawn.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 07th August, 2023 at the time of hearing.