OM PIZZA & EATS INDIA PVT. LTD.,GURUGRAM vs. ADDL. CIT, SPECIAL RANGE-7, NEW DELHI

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ITA 7786/DEL/2019Status: DisposedITAT Delhi03 March 2023AY 2015-161 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn and in fructuous.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's authorized representative stated that the assessee wished to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHIBENCH ‘E’, NEW DELHI

Before: Dr. B. R. R. KumarSh. Yogesh Kumar US

For Respondent: Ms. Sarita Kumari, CIT DR
Hearing: 07.12.2022Pronounced: 03.03.2023

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of ld. CIT(A)-38, New Delhi dated 25.07.2019.

2.

Owing to the order of the Hon’ble NCLT, the ld. AR submitted that the assessee would like to withdraw the appeal. Hence, the same is dismissed as withdrawn.

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