Income Tax Appellate Tribunal - Ahmedabad
Shri Tarsali Shwetamber Murtipujak ... vs The Pr.Cit, (Exemptions),, Ahmedabad on 22 August, 2019
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ - अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD - BENCH 'B'
BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER
AND
SHRI AMARJIT SINGH, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No.2660/Ahd/2017
नधा रण वष /Asstt. Year: NA
Shri Tarsali Shwetamber Murtipujak Jain Vs. Pr.Commissioner of
Sangh-Vadodara. Income-tax
676, Shardanagar (Exemption)
Tarsali, Vadodara 390009.
PAN : AADTS 9938 C
अपीलाथ / (Appellant) तयथ
् / (Respondent)
Assessee by : Withdrawal application
Revenue by : Shri Alok Singh, CIT-DR
सन
ु वाई क तार ख/Date of Hearing : 22/08/2019
घोषणा क तार ख /Date of Pronouncement: 22/08/2019
आदे श/O R D E R
PER RAJPAL YADAV, JUDICIAL MEMBER:
This is assessee's appeal directed against order of ld.Pr.CIT- (Exemption), Ahmedabad dated 2.9.2017 passed under section 12AA of the Income Tax Act, 1961.
2. Assessee has filed a letter dated 15.2.2019 stating that they do not want to prosecute the present appeal before the Tribunal and therefore seeks withdrawal of the same. In view of the prayer of the ld.counsel for the assessee, we dismiss appeal of the assesses as withdrawn.
Order pronounced in the Court on 22nd August, 2019.
Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 22/08/2019