SHREE DURGA SYNTEX PRIVATE LTD.,,SURAT vs. PR. COMMISSINER OF INCOME TAX - 1, SURAT

Assessee represented by Shri Mehul Shah, CA Department represented by Shri Ashok B. Koli- CIT-DR Date of Institution of Appeal 04/03/2023 Date of hearing 23/05/2023 Date of pronouncement 23/05/2023 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 Principal Commissioner of Income Tax-1, Surat (in short, the ld. Pr.CIT) dated 31/03/2022 passed under Section 263 of the Income Tax Act, 1961 (in short, the Act) for the Assessment year (AY) 2017-18.

2. The appeal came up for hearing on today i.e. 23/05/2023, the learned Authorised Representative (ld. AR) of the assessee submits that as per instruction of assessee, he 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.

Shree Durga Syntex Private Limited Vs Pr.CIT 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 Consequently, the appeal filed by the assessee is dismissed as withdrawn 3. In the result, this appeal of assessee is dismissed as withdrawn.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 23rd May, 2023 at the time of hearing.