Income Tax Appellate Tribunal - Lucknow
M/S. Shri Ram Swaroop Memorial ... vs The Dcit (E), Lucknow on 10 August, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH 'A', LUCKNOW
BEFORE SHRI A.D. JAIN, VICE PRESIDENT AND
SHRI T. S. KAPOOR, ACCOUNTANT MEMBER
ITA No.327 & 328/Lkw/2020
Assessment Years: 2011-12 & 2012-13
M/s Shri Ram Swaroop Memorial Vs. DCIT (Exemptions),
Charitable Trust, B-987, Sector-A, Lucknow
Mahanagar, Lucknow-226006.
PAN:AAJTS 5262R
(Appellant) (Respondent)
Appellant by Shri K.R. Rastogi, C.A.
Respondent by Smt. Namita S. Pandey, CIT (DR)
Date of hearing 10/08/2022
Date of pronouncement 10/08/2022
ORDER
PER A.D. JAIN, V.P. These appeals have been filed by the assessee against the orders of ld. CIT(A)-1, Lucknow, dated 26.08.2020, for Assessment Years 2011- 12 & 2012-13.
2. The ld. Counsel for the assessee sought the permission of the Bench to withdraw these appeals by moving an application dated 10.08.2022, stating as under:
"With due respect, it is prayed that the said appeal filed by the appellant is fixed for hearing before the Hon'ble Bench on 10.8.2022.
We pray your honour that we are withdrawing the said appeal.2
In view of this fact, we pray your honour to kindly pass necessary order for withdrawal of said appeal."
3. Learned D.R. has no objection. Accordingly, we permit the assessee to withdraw these appeals.
4. In the result, both the appeals of the assessee are dismissed as withdrawn.
(Order pronounced in the open court on 10/08/2022) Sd/- Sd/-
( T. S. KAPOOR ) (A.D. JAIN)
Accountant Member Vice President
Dated: 10/08/2022
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