THE J.S GROVER CONSTRUCTION,PATHANKOT vs. ASSISTANT COMMISSIONER OF INCOEM TAX, CIRCLE-IV, AMRITSAR
What did the Tribunal hold?
The Tribunal considered the application filed by the assessee's counsel. The Tribunal allowed the assessee's request to withdraw the appeal.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal. During the proceedings, the assessee's counsel filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.
Before: SH. LALIET KUMAR & DR. M. L. MEENA
ORDER Per Laliet Kumar, J.M.
The ld. Counsel for the assessee has submitted an application on 8th July, 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 would have no objection. We, therefore, consider the application filed by the ld. Counsel of the assessee, and we dismiss the appeal of the assessee as withdrawn.
In the result, the appeal filed by the assessee is dismissed as withdrawn.
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