Income Tax Appellate Tribunal - Lucknow
Akshar Bharat, Lucknow vs Commissioner Of Income Tax (E), Lucknow on 16 December, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH "B", LUCKNOW
[Through Virtual Hearing]
BEFORE SHRI. A. D. JAIN, VICE PRESIDENT
AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER
ITA No.01/LKW/2020
Assessment Year: N.A.
Akshar Bharat v. The CIT (Exemption)
D-1/0081, Pocket-1 Lucknow
Sushant Golf City
Sultanpur Road
Lucknow
TAN/PAN:AAFTA7679
(Appellant) (Respondent)
Appellant by: Shri Shubham Rastogi, C.A.
Respondent by: Smt. Sheela Chopra, CIT (DR)
Date of hearing: 16 12 2021
Date of pronouncement: 16 12 2021
ORDER
PER A.D. JAIN, V.P.:
This is assessee's appeal against the order of the ld. CIT (Exemption), Lucknow, dated 31.10.2019 passed under section 80G(5)(vi of the Income Tax Act, 1961.
2. The assessee has moved an application dated 16.12.2021 for withdrawal of the appeal, stating therein that the assessee- Trust has decided not to pursue the appeal in ITA No.01/LKW/2020, filed before the Tribunal. Therefore, the assessee may be allowed to withdraw the appeal filed before the Tribunal in ITA No.01/LKW/2020. The ld. D.R. has no objection Page 2 of 2 to such request. In the light of the request of the assessee, the appeal is dismissed as withdrawn.
3. In the result, the appeal is dismissed as withdrawn.
Order pronounced in the open Court on 16/12/2021.
Sd/- Sd/-
[T. S. KAPOOR] [A. D. JAIN]
ACCOUNTANT MEMBER VICE PRESIDENT
DATED:16/12/2021
JJ:
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT(A)
4. CIT
5. DR
By order
Assistant Registrar