SHRI ANIL KUMAR,MALOUT vs. INCOME TAX OFICER, WARD-II(2), MUKTSAR

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ITA 89/ASR/2018Status: DisposedITAT Amritsar14 September 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently filed an application requesting to withdraw the appeal as they were not interested in pursuing it.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH: AMRITSAR

Before: SHRI LALIET KUMAR & DR. MITHA LAL MEENA

Hearing: 14.09.2021Pronounced: 14.09.2021

ORDER Per Dr. Mitha Lal Meena, AM:

The ld. Counsel for the assessee has submitted an application dated 13th September, 2021, with a request that the “appellant is not interested in pursuing the appeal, and seek the permission to withdraw the appeal”. The ld. DR has no objection. Accordingly, we permit the assessee to withdraw the appeal.

2.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 14/09/2021.

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