MEP INFRASTRUCTURE DEVELOPERS LIMITED,MUMBAI vs. NATIONAL E-ASSESSMENT CENTRE, DELHI
What did the Tribunal hold?
The Tribunal noted that the Assessing Officer had no objections to the withdrawal. Consequently, the appeal filed by the assessee was treated as withdrawn and dismissed.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee's authorized representative submitted a letter requesting the withdrawal of the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw their appeal before the Tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, MUMBAI
O R D E R
PER PAVAN KUMAR GADALE JM:
The assessee has filed the appeal against the order of the National Faceless Appeal Centre (NFAC)/CIT(A), Delhi passed u/sec 250 of the Act.
At the time of hearing, the Ld.AR of the assessee submitted that the assessee has filed a letter dated 18.12.2023 mentioning of the withdrawal of the above appeal filed before the Hon’ble Tribunal and the Ld.
MEP Infrastructure Developers Limited .Mumbai - 2 - DR has no objections. Accordingly, the appeal filed by the assessee is treated as withdrawn and is dismissed.
Order pronounced in the open court on 22.12.2023.
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