What did the Tribunal hold?

The Tribunal, acknowledging the assessee's specific request, permitted the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee, Rewa Tollway Pvt. Ltd., filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee's authorized representative made a specific request 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.

Rewa Tollway Private Limited vs ITO | ITAT Hyderabad 2019

Income Tax Appellate Tribunal, HYDERABAD BENCH “A”, HYDERABAD

Before: SMT P. MADHAVI DEVI & SHRI S. RIFAUR RAHMAN

For Appellant: Shri V. Raghavendra Rao

For Respondent: Shri T. Madhan

Hearing: 05/08/2019Pronounced: 09/08/2019

PER S. RIFAUR RAHMAN, A.M.:

At the time of hearing before us, ld. AR of the assessee made a specific request to the Bench that the assessee may be permitted to withdraw the Appeal. As there was a specific request from the assessee to withdraw its appeal, we, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed. Pronounced in the open Court on 9th August, 2019.

Sd/- Sd/- (P. MADHAVI DEVI) (S. RIFAUR RAHMAN) JUDICIAL MEMBER ACCOUNTANT MEMBER Hyderabad, Dated: 9th August, 2019

2 ITA No. 297/Hyd/18 Rewa Tollway Pvt. Ltd., Hyd.. kv

Copy to:- 1) Rewa Tollway Pvt. Ltd., H.No. 1-89/1, Plot No. 42 & 43, Kavuri Hills, Phase – 1, Madhapur, Hyderabad – 500 081 2) ITO, Ward – 3(2), Signature Towers, Kondapur, Hyderabad. 3) CIT(A) – 3, Hyderabad. 4) Pr. CIT – 3, Hyderabad. 5) The Departmental Representative, I.T.A.T., Hyderabad. 6) Guard File

REWA TOLLWAY PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-3(2), HYDERABAD

What did the Tribunal hold?

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What were the issues?

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