M/S ASHAPURA ARCADIA LOGISTICS P. LTD.,,JAMNAGAR. vs. THE ASST. COMMR. OF INCOME TAX & THE ITO-TDS-CIRCLE-1,, JAMNAGAR

The captioned two appeals have been filed at the instance of the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), Jamnagar, dated 25/04/2018 arising in the matter of order passed under Section 154 of the Income Tax Act, 1961 (here-in-after referred to as "the Act") relevant to the Assessment Year 2014-15.

At the outset, it was noticed that the Assessee vide mail dated 20/02/2023 in the respective appeals stating that it wishes to withdraw the appeals. The relevant extract of the mail is reproduced as under Your honour, it is hereby submitted that appellant do not want to press the appeals due to the facts that disputed demand against which appeal was filed has been duly paid by the Appellant. Further your honour, there are no outstanding dues for period -268/Rjt/2018 A.Y. 2014-15 2

Thus, in view of the above submission made by the assessee, expressing its willingness in not proceeding with the appeals, and no objection from the Ld. D.R. at the time of hearing of the matter, the appeal preferred by the assessee are dismissed as withdrawn.

In the result, both the appeal preferred by the assessee are dismissed as withdrawn.