THARAJ CASTING PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 25(1), NEW DELHI

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ITA 3873/DEL/2018Status: DisposedITAT Delhi03 August 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the Revenue's lack of objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee filed an application to withdraw the appeal, stating they did not wish to pursue it.

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

Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI

Before: Sh. Amit ShuklaDr. B. R. R. Kumar

Hearing: 03.08.2021Pronounced: 03.08.2021

Per Amit Shukla, Judicial Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-13, New Delhi, dated 19.03.2018.

2.

The assessee has filed an application dated 02.08.2021 to withdraw this appeal and furnished application wherein it was stated as under:

“Sir, Most respectfully, it is prayed that the Appellant Company not wishes to pursue appeal in 03rd August 2021. As such, Your Honour’s may kindly be permitted to withdrawal of appeal in which is pending adjudication and listed for hearing on 3rd August 2021 before the Hon’ble Bench.

Hope to be accommodated and obliged.” Thanking you, Yours faithfully, Sd/- (Ashwani Kumar) CA Counsel of the Appellant Company

3.

The ld. DR did not object to the petition of the assessee.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed. Order Pronounced in the Open Court on 03/08/2021.

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