LAVJIBBAI DNGARBHAI DALIYA (HUF),SURAT vs. PR. CIT SURAT 1, SURAT

Assessee represented by Shri Ashwin K Parekh, AR Department represented by Shri Ashok B Koli, CIT-DR Date of hearing 09/01/2023 Date of pronouncement 09/01/2023 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, Surat-1 (in short, the ld. Pr. CIT) dated 21/02/2022 for the Assessment year (AY) 2017-18.

2. The appeal came up for hearing on 09/1/2022, 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. Therefore, considering the submissions of both the parties, the ld. AR of the assessee is allowed

Lavjibhai Dungarbhai Daliya (HUF) Vs Pr.CIT 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 Consequently, the appeal filed by the assessee is dismissed as withdrawn 3. In the result, this appeal of assessee is dismissed as withdrawn.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 09th January, 2023 at the time of hearing.