What did the Tribunal hold?

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

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2014-15. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

M/S. Pinaki Developers vs ITO | ITAT Jaipur 2019

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 217/JP/2018

For Appellant: Shri Rajani Kant Bhatra (C.A.) jktLo dh vksj ls@

Hearing: 22/04/2019Pronounced: 22/04/2019

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 217/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke M/s Pinaki Developers The ITO, ‘Sudharma’, Vs. Ward-2(2), M.I. Road, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AALFP 1212 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Rajani Kant Bhatra (C.A.) jktLo dh vksj ls@ Revenue by : Shri Raj Mehra (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 22/04/2019 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 22/04/2019 vkns'k@ ORDER PER: VIJAY PAL RAO, J.M. This appeal by the assessee is directed against the order dated 12.12.2017 of the ld. CIT(A), Jaipur for the assessment year 2014-15.

At the time of hearing, the ld. Counsel for the assessee has stated at bar that the assessee does not want to pursue the present appeal and requested to withdraw the same. The ld. AR has also filed a letter dated 05.04.2019 whereby it is prayed that withdrawal of the M/s Pinaki Developers vs. ITO appeal may be accepted and the appeal be treated as withdrawn. The ld. DR has raised no objection if the appeal of the assessee is dismissed as withdrawn. Accordingly, in view of the statement of ld. Counsel for the assessee as well as letter dated 05.04.2019 the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 22/04/2019.

Sd/- Sd/- ¼ jes’k lh0 “kekZ ½ ¼fot; iky jko½ (Ramesh. C. Sharma) (Vijay Pal Rao) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 22/04/2019. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- M/s Pinaki Developers, Jaipur. 2. izR;FkhZ@ The Respondent- ITO, Ward-2(2), Jaipur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 217/JP/2018} vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

M/S. PINAKI DEVELOPERS,JAIPUR vs. INCOME TAX OFFICER, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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