M/S TAPAN MOTORS,SOLAN vs. CHIEF CIT (OSD), SHIMLA
What did the Tribunal hold?
The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order of the Pr. Commissioner of Income Tax. At the time of hearing, the assessee's counsel submitted that the assessee did not wish to pursue the appeal.
What were the issues?
The primary issue was whether the assessee was interested in pursuing the appeal.
AI-generated summary — verify with the full judgment below
आदेश/Order
Per Sanjay Garg, Judicial Member:
The present appeal has been preferred by the assessee against the order dated 26.3.2019 of the Pr. Commissioner of Income Tax , Shimla
At the outset, Ld. Counsel for the assessee vide letter dated 3.7.2020 has submitted that the assessee is not interested in pursuing the appeal, as such, he intends to withdraw the present appeal. The Ld. -Chd-2-2019 M/s Tapan Motors, Solan 2 DR has no objection for the said withdrawal.
In view of the above, we grant permission to the assessee to withdraw the appeal. Consequently, the appeal of the assessee is hereby dismissed as ‘Withdrawn’ Order pronounced on 06.07.2020
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