What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT, Nagpur for the assessment year 2009-10. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Vikesh Chaturbhuj Agrawal, Nagpur vs ITO | ITAT Nagpur 2019

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI D. KARUNAKARA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Respondent: Shri Milind Bhusari &

Hearing: 17.10.2019Pronounced: 18.10.2019

आदेश / ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-II, Nagpur dated 07.08.2013 for the assessment year 2009- 10 as per the grounds of appeal on record.

2. At the outset, Ld. AR of assessee has filed an application dated 17.10.2019 praying for withdrawing the appeal. Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

In the result, appeal of assessee is dismissed being ‘withdrawn’. 3.

Order pronounced on 18th day of October, 2019.

Sd/- Sd/- D. KARUNAKARA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 18th October, 2019. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

The CIT(Appeals)-II, Nagpur.

VIKESH CHATURBHUJ AGRAWAL,NAGPUR vs. ITO-WARD-4(1), NAGPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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