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Facts
The assessee filed an appeal challenging an order by the National Faceless Appeal Centre. The assessee subsequently moved an application to withdraw the appeal, stating it was inadvertently filed twice due to technical issues.
Held
The Tribunal considered the application for withdrawal. The application was allowed, and the appeal was dismissed as withdrawn.
Key Issues
Whether the assessee's application for withdrawal of the appeal should be allowed due to inadvertent filing.
Sections Cited
250
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Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI
Vs. AO (ITBA) Suraj Somaru Varma 380/8, R No. 201, 2nd Floor, Trimrti Aptt., Ramunagar, Maharashtra PAN/GIR No. ATUTV0748D (Applicant) (Respondent) Assessee by None Revenue by Ms. Madhura M. Nayak Sr. DR Date of Hearing 07.05.2025 Date of Pronouncement 09.05.2025 आदेश / ORDER
PER SANDEEP GOSAIN, JM:
The present appeal has been filed by the assessee challenging the impugned order 13.09.2024 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre / CIT(A), Mumbai for the assessment year 2017- 18.
An application for seeking withdrawal of the present appeal has been moved by the assessee mentioning that due to some technical issues in the official website of ITAT the appeal of the assessee had inadvertently been submitted twice and thus assessee wants to withdraw the present appeal.
Considering the contents of the present application the same stands allowed and the appeal filed by the assessee stands dismissed as withdrawn.
In the result the appeal filed by the assessee is dismissed.
Order pronounced in the open court on 09.05.2025.