Income Tax Appellate Tribunal - Lucknow
Shri Maa Bhagwanti Educational And ... vs Commissioner Of Income Tax (E), Lucknow on 28 September, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH 'A', LUCKNOW
[Through Virtual Court]
BEFORE SHRI A.D. JAIN, VICE PRESIDENT AND
SHRI T. S. KAPOOR, ACCOUNTANT MEMBER
ITA No.644/Lkw/2019
Assessment Year: N.A.
Shri Maa Bhagwanti Educational & Vs. CIT(Exemption)
Welfare Trust, Lucknow
111A/20A, Ashok Nagar,
G.T. Road,
Kanpur
PAN: AAXTS 4387D
(Appellant) (Respondent)
Appellant by Shri Swaran Singh, CA
Respondent by Smt. Sheela Chopra, CIT DR
Date of hearing 28/09/2021
Date of pronouncement 28/09/2021
ORDER
PER A.D. JAIN, V.P. This is an appeal filed by the assessee against the order of Ld. CIT(E), Lucknow dated 29/10/2019.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving an application dated 27.09.2021, stating as under:
"RE: Shri Maa Bhagwanti Educational and Welfare Trust, Kanpur ......Appellant Vs. Commissioner of Income Tax (Exemption), Lucknow .......Respondent [I.T.A. Number 644/L/2019] Date of hearing 28.09.2021 -Request for Adjournment. May it please your honour.
I.T.A. No.644/Lkw/2019 2 The above appeal is fixed for hearing on 28.09.2021 In this regard, it is humbly submitted that Registration under section 12A of the Income Tax Act. 1961 has been granted by the Income Tax Department to the appellant, therefore, the present appeal becomes infructuous and the appellant wants to withdraw the aforesaid appeal."
3. Learned D.R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.
4. In the result, the appeal of the assessee is dismissed as withdrawn.
(Order pronounced in the open court on 28/09/2021) Sd/- Sd/-
( T. S. KAPOOR ) (A.D.JAIN)
Accountant Member Vice President
Dated: 28/09/2021
Aks
Copy of the order forwarded to :
1. The Appellant
2. The Respondent.
3. Concerned CIT
4. The CIT(A)
5. D.R., I.T.A.T., Lucknow By Order Asstt. Registrar