What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

The assessee filed an appeal against the order of the CIT(A). The assessee's counsel later filed an application requesting permission to withdraw the appeal.

What were the issues?

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

Sat Parkash Singh, Ludhiana vs ITO | ITAT Chandigarh 2020

Income Tax Appellate Tribunal, DIVISION BENCH’B’, CHANDIGARH

Before: MS. DIVA SINGH & MS. ANNAPURNA GUPTA

For Appellant: Shri Ashwani Kumar, CA

For Respondent: Shri Ashok Khanna, Addl. CIT

Hearing: 15/12/2020Pronounced: 15/12/2020

ORDER PER DIVA SINGH, J.M.

This is an appeal filed by the Assessee against the order of the Ld. CIT(A)-2, Ludhiana dt. 27/07/2018.

The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:

Sub : Request for permission to withdraw Appeal No. 1211/Chandi/2018 in the case of Sh. Sat Parkash Singh for A.Y. 2012-13 Sir, Respectfully it is prayed that the appellant may kindly be granted permission to withdraw the above captioned appeal filed before the Hon'ble Bench, The above mentioned appeal is listed for hearing before the Hon'ble Bench for 15 12 2020. Thanking you, Yours faithfully, Sd/- (Ashwani Kumar) C.A. Counsel for the Appellant 3. The Ld. DR did not object if appeal of the assessee is dismissed as withdrawn.

In view of the above the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed. 5.

(Order pronounced in the open Court on 15/12/2020)

SAT PARKASH SINGH,LUDHIANA vs. ITO, W-5(4), LUDHIANA

What did the Tribunal hold?

What were the facts?

What were the issues?

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