ASSISTIVE KIDS GURU CHARITABLE TRUST,AHMEDABAD vs. COMMISSIONER OF INCOME TAX,EXEMPTION,AHMEDABAD, AHMEDABAD

When this appeal came up for hearing before Division Bench today, the ld. Counsel for the assessee as the outset stated that the assessee wants to withdraw this appeal , as the assessee has already filed an fresh application in Form No. 10AB vide acknowledgment number 248146590280524 on 28.05.2024 with department under an extended time period granted by CBDT, vide Circular No. 7/2024 , dated 25.04.2024, and hence this appeal has become infructuous , and prayers were made by ld. Counsel for the assessee to allow withdrawal of this appeal. The ld. CIT-DR has no objection if this appeal is allowed to be withdrawn by ITAT , as being infructuous as contended by ld. Counsel for the assessee. After hearing both the parties, we allow the assessee to withdraw this appeal in as being A.Y. NA Page No. 3 Assistive Kids Guru Charitable Trust infructuous in view of CBDT Circular No. 7/2024 dated 25.04.2024. Thus , in the result, this appeal stood dismissed as indicated above. We order accordingly.