What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Departmental Representative did not object to the withdrawal.

The assessee filed an appeal against the assessment order. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Shreno Limited, Baroda vs DCIT | ITAT Ahmedabad 2021

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI PRADIP KUMAR KEDIA

For Appellant: Smt. Urvashi Shodhan, A.R, Shri S. S. Shukla, Sr.DR

आदेश/O R D E R

PER BENCH:

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-2, Vadodara (‘CIT(A)’ in short) dated 27.12.2017 arising in the assessment order dated 28.03.2016 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2013-14.

(Shreno Limited vs. DC IT) A.Y. 2013-14 - 2 - 2. At the time of hearing of appeal of the assessee, the learned AR orally asserted that assessee seeks permission to withdraw the captioned appeal, which was subsequently reiterated by a written consent in this regard. 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In the result, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced on 15/02/2021

Sd/- Sd/- (RAJPAL YADAV) (PRADIP KUMAR KEDIA) VICE PRESIDENT ACCOUNTANT MEMBER Ahmedabad: Dated 15/02/2021 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

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

SHRENO LIMITED,BARODA vs. THE DCIT, CIRCLE-2(1)(1), BARODA

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