What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Revenue did not object to this request.

The assessee filed an appeal against an assessment order for AY 2012-2013. During the appeal hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Naresh Gopaldas Bhojwani vs ITO | ITAT Ahmedabad 2021

Income Tax Appellate Tribunal, ‘’ B’’ BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED

For Appellant: Shri Pritesh Shah, A.R

Hearing: 23/09/2021Pronounced: 28/09/2021

(Applicant) (Respondent) Assessee by : Shri Pritesh Shah, A.R Revenue by : Shri R.R. Makwana, Sr..D.R सुनवाई क� तारीख/Date of Hearing : 23/09/2021 घोषणा क� तारीख /Date of Pronouncement: 28/09/2021 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER:

The captioned appeal has been filed at the instance of the Assessee against the order of the Learned Commissioner of Income Tax(Appeals)-5, Ahmedabad, dated 26/12/2018 arising in the matter of assessment order passed under s. 144 of the Income Tax Act, 1961 (here-in-after referred to as "the Act") relevant to the Assessment Year 2012-2013.

At the time of hearing of appeal of the assessee, a written request vide application dated 21/09/2021 was filed by assessee. The assessee wants to seek permission to withdraw the captioned appeal. The Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the Court on 28/09/2021 at Ahmedabad.

NARESH GOPALDAS BHOJWANI,AHMEDABAD vs. ITO, WARD-5(2)(3), AHMEDABAD

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