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Income Tax Appellate Tribunal - Delhi

Jawahar Lal Nehru University, New Delhi vs Dcit , New Delhi on 20 July, 2022

         IN THE INCOME TAX APPELLATE TRIBUNAL
               DELHI BENCH 'C' NEW DLEHI


    BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
                         AND
        SHRI N.K. CHOUDHRY, JUDICIAL MEMBER


                   ITA No. 1591/Del/2019
                  Assessment Year: 2016-17


JawaharLal Nehru University,       VersuS    Dy. C.I.T.,
Deputy Finance Officer,                      New Delhi.
Admin.Block, JawaharLal Nehru
University, New Delhi.
PAN: AAATJ9608H
(Appellant)                                  (Respondent)


           Appellant by      :    None
           Respondent by     :    ShriAnujGarg, Ld. Sr. DR


           Date of hearing   :    20.07.2022
           Date of order     :    20.07.2022


                             ORDER


PER N.K. CHOUDHRY, J.M.

None is present on behalf of the Assessee during the course of hearing. However, an application dated 19.07.2022 is available on record, wherein the ld. AR of the assessee has prayed for withdrawal of the instant appeal on the premise that since the heavy tax demand raised against the assessee stands rectified by the Revenue Department pursuant to CBDT order dated 04.06.2019 passed u/s. 119(2)(b) (copy placed on record), the instant appeal may be dismissed as withdrawn.

2. The ld. DR has no objection on the request of the Assessee to withdraw the instant appeal.

3. In the result, the appeal filed by the Assessee stands dismissed as withdrawn.

Order pronounced in the open court on 20/07/2022.

             Sd/-                                   Sd/-
     (N.K. BILLAIYA)                       (N.K. CHOUDHRY)
     ACCOUNTANT MEMBER                     JUDICIAL MEMBER

*aks/-