Income Tax Appellate Tribunal - Ahmedabad
Shri Hirar Lavjini Wadi Trust,, ... vs The C.I.T. (Exemption),, Ahmedabad on 13 October, 2017
I.T.A. No.1137/Ahd/2017 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD 'D' BENCH, AHMEDABAD [Coram: Pramod Kumar, AM and S.S. Godara, JM] I.T.A. No.1137/Ahd/2017 Hirar Lavjini Wadi Trust ....................Appellant C/o. M.C. Mehta, 'Sahyog', 59, Vadyanagar Society, Opp. Shankar Mandir Bhavnaghar - 364 001.
[PAN : AAQTS 0662 L] Vs. Commissioner of Income Tax (Exemption), Ahmedabad. ................Respondent Appearances by:
None for the appellant V.K. Singh for the respondent Date of concluding the hearing: 12.10.2017 Date of pronouncing the order: 13.10.2017 O R D E R
1. By way of this appeal the assessee appellant has challenged correctness of the order dated 28.03.2017 passed by the CIT(Exemptions), Ahmedabad rejecting registration under section 12AA of the Income Tax Act, 1961.
2. At the outset, it is noticed that the assessee has submitted request vide letter dated 31/08/2017 seeking permission to withdraw the present appeal.
3. The ld. Departmental Representative has no objection for withdrawal of the assessee's appeal.
I.T.A. No.1137/Ahd/2017 Page 2 of 2
4. Therefore, in view of these facts, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 13th day of October, 2017.
Sd/- Sd/-
S.S. Godara Pramod Kumar
(Judicial Member) (Accountant Member)
Ahmedabad, the 13 th day of October, 2017
PBN/*
Copies to: (1) The appellant
(2) The respondent
(3) Commissioner
(4) CIT(A)
(5) Departmental Representative
(6) Guard File
By order
UE COPY
Assistant Registrar
Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad