JAGJIT KAUR CHAWLA,MOHALI vs. ITO, CIRCLE 6(1), CHANDIGARH

During the course of hearing the Ld. Counsel for the Assessee moved an application to withdraw the appeal, the contents of the said application are enumerated as under: Subject: Prayer for grant of permission to withdraw appeal in in the case of Jagjit Kaur Chawla, PAN-ACJPC2658R for AY 2018-2019. “ Kindly refer to the matter cited as subject above. The appellant above cited filed appeal before the Hon'ble Bench on 30.05.2024 against the order passed u/s 250(6) by the Worthy CIT(A), NFAC. We have been instructed the appellant to state that she is not interested in continuing this appeal and she prays for grant of permission to withdraw this appeal. The said permission may please be granted. We shall be highly obliged.”

The Ld. DR did not object to the contentions made by the assessee in the above mentioned application for withdrawal.

We have heard both parties and perused the material available on the record. We find that the assessee has requested the present tribunal by making an application to withdraw the appeal for which the Ld. Counsel has made his submissions. After considering the request so made by the Assessee and hearing the Ld. DR the present appeal is dismissed as withdrawn.

In the result, appeal of the Assessee is dismissed as withdrawn.