M/S. VASU ASSOCIATES,SURAT vs. THE DCIT, CIRCLE -2(3)/SRT, SURAT

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ITA 969/AHD/2016Status: DisposedITAT Surat19 March 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the application for withdrawal filed by the assessee's authorized representative. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's authorized representative moved an application to withdraw the appeal as per the client's instructions.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their application.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble

Hearing: 19.03.2021

O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER: 1. This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-4, Surat dated 05.02.2016 for assessment year (AY) 2012-13.

2.

The appeal came up hearing on 19th March 2021. The ld.Authorised Representative(AR) for the assessee has moved an application dated 18.03.2021 in which he submitted that as per the Instruction of his client, this appeal may be withdrawn. And ld.AR further prayed for withdrawal of the appeal.

1.

Vasu Associates Vs. DCIT, Circle-2(3), Surat./ A.Y. 2012-13 3. The ld.Departmental Representative /Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn. Considering the contents of the application dated 18.03.2021 filed by the ld.AR of the assessee, the appeal of the assessee is dismissed as withdrawn. Resultantly, the appeal of the Assessee is dismissed.

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