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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE
Per Bench:
These appeals have been filed by the assessee against the separate orders of the Ld. Commissioner of Income Tax-1 (Appeals), Jalandhar dated 11.02.2014 and 12/13.07.2017 in respect of Assessment Years:
2009-10, 2013-14 & 2014-15. have filed an application requesting to withdraw the appeals, contending as under:
“2. That a family settlement has been arrived between both the families and Delhi Unit also has been merged with Jalandhar Unit and the company Hind Samachar Ltd. has been taken over by Sh. Vijay Chopra group of Jalandhar and in view of the settlement the ground raised by the appellant has become redundant.
3. That it is respectfully prayed that the appellant hereby withdraw the appeal and the same kindly be dismissed as withdrawn.”
The Ld. D.R. has no objection.
Accordingly, the appeals are allowed to be withdrawn.
In the result, the appeals filed by the assessees are dismissed as withdrawn.
Order pronounced in the open court on 21.09.2023