What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order of the Pr. Commissioner of Income Tax. The assessee later filed an application to withdraw the appeal.

What were the issues?

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

Padminitrading Comapny, Kolhapur vs PCIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

For Respondent: Shri B. Kishore

Hearing: 03.01.2020Pronounced: 03.01.2020

आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM :

This appeal preferred by the assessee emanates from the order of the Ld. Pr. Commissioner of Income Tax-2, Kolhapur dated 28.03.2018 for the assessment year 2010-11 as per grounds of appeal on record.

2. At the outset, the assessee has filed an application dated 26.12.2019 praying for withdrawing the appeal by stating the following reason:

“The consequential order giving effect to the order of the Pr. CIT-2, being acceptable, the appellant request your honour to kindly allow to withdraw the above appeal and oblige.”

Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

In the result, appeal of assessee is dismissed being „withdrawn‟. 3.

Order pronounced on 03rd day of January, 2020.

Sd/- Sd/- R.S.SYAL PARTHA SARATHI CHAUDHURY VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 03rd January, 2020. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

PADMINITRADING COMAPNY,KOLHAPUR vs. PR. COMMISSIONER OF INCOME-TAX-2, KOLHAPUR

What did the Tribunal hold?

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