Rbl Bank Limited, Kolhapur vs ACIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI ANIL CHATURVEDI & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Nikhil Pathak

For Respondent: Shri B. Kishore

This appeal preferred by the assessee emanates from the order of the Ld. CIT(A)-1, Kolhapur, dated 20.03.2017, for the assessment year 2014- 15.

On the date of hearing, assessee filed a letter dt.26.12.2019 wherein he submitted that he does not want to press the appeal and requested to withdraw the appeal. Revenue has no objection in assessee’s withdrawing the appeal.

We have heard the Ld.D.R. and perused the material on record. In view of the request of assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of assessee is dismissed.

Order pronounced in the open court on 6th January, 2020.

RBL BANK LIMITED,,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX,, KOLHAPUR