RPG INDUSTRIAL PRODUCT P.LTD,NEW DELHI vs. DCIT, CENTRAL CIRCLE, MEERUT

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ITA 8131/DEL/2018Status: HeardITAT Delhi07 December 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2011-12. During the hearing, the assessee's representative submitted a request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘F’ BENCH,

Before: SHRI R.K. PANDA & SHRI K. NARASIMHA CHARY

Hearing: 07.12.2021Pronounced: 07.12.2021

This appeal by the assessee for the assessment year 2011-12 is directed against the Order of Learned CIT(A)-IV, Kanpur.

2.

At the time of hearing, the assessee’s Representative has filed a letter dated 15.11.2021 enclosing therewith a copy of Form-5 dated 17.02.2021 under VSVS 2020 issued by the Pr. CIT, Central, Kanpur at Meerut and has requested for withdrawal of the appeal filed by the assessee.

3.

Learned CIT(DR) has no objection.

4.

In view of the above, we accept the request of the assessee’s Representative for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was pronounced in the Open Court on 07th December, 2021.

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