VIVEKANANDA SOCIAL FOUNDATION,BARNALA vs. CIT(E), CHANDIGARH

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ITA 1176/CHANDI/2019Status: DisposedITAT Chandigarh09 November 20202 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the application for withdrawal and the lack of objection from the Revenue. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(E). The assessee's counsel then 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.

AI-generated summary — verify with the full judgment below

आदेश/Order

PER N.K. SAINI, VICE PRESIDENT This is an appeal filed by the Assessee against the order of the Ld. CIT(E), Chandigarh dt. 19/07/2019.

2.

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

1.

Sub: Request for permission to withdraw Appeal No. 1176/Chandi/2019 in the case of Vivekananda Social Foundation 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 on 09/11/2020. Thanking you, Yours faithfully, Sd/- (Ashwani Kumar) C.A. Counsel for the Appellant

3.

The Ld. Sr. DR did not object if appeal of the assessee is dismissed as withdrawn.

4.

In view of the above the appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed.

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