What did the Tribunal hold?

The Tribunal granted the prayer of the Revenue's counsel to withdraw the appeal. Consequently, the appeal filed by the Revenue was dismissed as withdrawn.

The Revenue preferred an appeal before the Income Tax Appellate Tribunal against an order of the CIT(A). The Revenue's counsel filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the Revenue's appeal should be permitted to be withdrawn.

DCIT vs Quadron Business Park Pvt.Ltd | ITAT Pune 2020

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Manoj Solanki / Sarosh Irani

This appeal preferred by the Revenue emanates from the order of the Ld. CIT(A)-53, Mumbai, dated 08.08.2017, for the assessment year 2013- 14.

The Ld. DR filed a letter dt.19.02.2020 wherein he submitted that Pr.CIT-3 has conveyed the approval for withdrawal of appeal filed by Revenue and sought permission to withdraw the same. Accordingly, the prayer of Ld. DR is granted. Thus, the appeal of Revenue is dismissed as having been ‘withdrawn’.

In the result, the appeal of Revenue is dismissed.

Order pronounced in the open Court on 23rd March, 2020.

Sd/- Sd/- R.S. SYAL PARTHA SARATHI CHAUDHURY VICE PRESIDENT JUDICIAL MEMBER पपणे / Pune; ददनधंक / Dated : 23rd March, 2020 GCVSR आदेश की प्रनतनलनप अग्रेनषत/Copy of the Order is forwarded to: अपऩलधथी / The Appellant; 1. प्रत्यथी / The Respondent; 2. 3. The CIT(A)-53, Mumbai 4. The Pr. CIT -3, Pune विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे 5. “B” / DR „B‟, ITAT, Pune 6. गार्ड फाईल / Guard file //सत्यधनपत प्रनत// True Copy// आदेशधनपसधर / BY ORDER,

वररष्ठ ननजऩ सनिव / Sr. Private Secretary आयकर अपऩलऩय अनधकरण, पपणे / ITAT, Pune

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 5, PUNE vs. QUADRON BUSINESS PARK PVT.LTD, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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