What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal for Assessment Year 2012-13 against an order passed under section 143(3). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Shri Rameshbhai A. Desai vs ITO | ITAT Ahmedabad 2021

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Shri Mahavir Prasad & Shri Amarjit Singh

For Appellant: Shri Biren Shah, A.R

For Respondent: Shri L.P. Jain, Sr. D.R, Shri Biren Shah, A.R

आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 2012-13, arises from order of the CIT(A)-1, Ahmedabad dated 29-11-2016, in proceedings under section 143(3) of the Income Tax Act, 1961; in short “the Act”.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed. The Revenue is fair enough in not objecting to Page No 2 Rameshbhai A Desai vs. ITO the same. We therefore accept assessee’s request for withdrawing the appeal filed.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 12-08-2021 Sd/- Sd/- (MAHAVIR PRASAD) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 12 /08/2021 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

SHRI RAMESHBHAI A. DESAI,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(1)(2), AHMEDABAD

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