GUJARAT MITRA PRIVATE LIMITED,SURAT vs. ASSTT. DIRECTOR INCOME TAX, CPC, BANGLORE

Assessee represented by Shri Eress Dalal, CA Department represented by Shri Vinod Kumar, Sr.DR Date of Institution of Appeal 18/01/2023 Date of hearing 17/04/2023 Date of pronouncement 17/04/2023 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 National Faceless Appeal Centre (NFAC)/Commissioner of Income Tax (Appeals) (in short, the ld. CIT(A) dated 02/12/2022 for the Assessment year (AY) 2020-21.

2. The appeal came up for hearing on 17/04/2023, 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 Senior Departmental Representative (ld. Sr.DR) for the revenue has no objection if the ld. AR of assessee is allowed to withdraw the appeal. Therefore, considering the submissions Hemant Dhirubhai Desai Vs ITO 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 Consequently, the appeal filed by the assessee is dismissed as withdrawn 3. In the result, this appeal of assessee is dismissed as withdrawn.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 17th April, 2023 at the time of hearing.