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 The appeal was dismissed as withdrawn.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 subsequently filed a withdrawal letter stating that the consequential order was acceptable.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Suresh Bhimgonda Patil, Kolhapur vs PCIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI ANIL CHATURVEDI, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Respondent: Shri B. Kishore

Hearing: 02.01.2020Pronounced: 02.01.2020

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 2009-10 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 Appeal of assessee is dismissed being withdrawn.

In the result, appeal of assessee is dismissed being „withdrawn‟. 3.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 02nd day of January, 2020.

Sd/- Sd/- ANIL CHATURVEDI PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 02nd January, 2020. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

SURESH BHIMGONDA PATIL,KOLHAPUR vs. PR. COMMISSIONER OF INCOME-TAX-2, KOLHAPUR

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