TEGORE EDUCATIONAL CHARITABLE SOCIETY,PATIALA vs. CIT(E), CHANDIGARH
What did the Tribunal hold?
The tribunal noted that the revenue did not object to the withdrawal. Therefore, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(E). During the hearing, the assessee's counsel requested to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
आदेश/Order PER ANNAPURNA GUPTA, AM
This is an appeal by the Assessee against the order dt. 24/05/2019 of CIT(E), Chandigarh.
During the course of hearing the Ld. Counsel for the Assessee submitted that he has the instruction to withdraw this appeal. An application dt.
24/01/2020 was also filed in this regard which is placed on record.
Ld. CIT(DR) did not object if the appeal of the assessee is dismissed as withdrawn.
In view of the above the appeal of the assessee is dismissed as withdrawn.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.
Order pronounced on 22/06/2020.
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