AZAJ FAROOQI,SECUNDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE -3(4), HYDERABAD

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ITA 109/HYD/2021Status: DisposedITAT Hyderabad04 October 2023AY 2012-133 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to pursue the appeal and granted permission to withdraw it. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). The assessee appeared before the tribunal and expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A)'s order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”, HYDERABAD

Before: SHRI RAMA KANTA PANDA & SHRI K.NARASIMHA CHARY

For Appellant: Shri P. Murali Mohan Rao, AR
For Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Hearing: 04/10/2023

आदेश / ORDER PER K. NARASIMHA CHARY, J.M: Aggrieved by the order dated 04/09/2020, passed by the learned Commissioner of Income Tax (Appeals)-11, Hyderabad (“Ld. PCIT”) in the case of Sri Azaj Farooqi (“the assessee”) for the assessment year 2012-13, assessee filed this appeal.

2.

Today when this matter is called, learned AR submitted that the assessee does not want to continue this appeal and prayed the leave of the Bench to withdraw this appeal. An endorsement to that effect is made on Form-36. Learned DR submits no objection. Recording the same, this appeal is permitted to be withdrawn.

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on this the 4th day of October, 2023.

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