What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal for the assessment year 2012-13. 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.

Babasaheb Tukaram Jadhav, Satara vs ACIT | ITAT Pune 2019

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Respondent: Shri B. Kishor

Hearing: 12.09.2019Pronounced: 12.09.2019

आदेश / ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

This appeal preferred by the assessee emanates from the order of the Ld. Pr. Commissioner of Income Tax-3, Pune dated 30.03.2017 for the assessment year 2012-13 as per the grounds of appeal on record.

2 ITA No. 1351/PUN/2017 A.Y.2012-13

At the outset, Ld. AR of assessee has filed an application dated 12.09.2019 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 Appeal of assessee is dismissed being withdrawn.

In the result, appeal of assessee is dismissed being „withdrawn‟. 3.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 12th day of September, 2019.

Sd/- Sd/- D. KARUNAKARA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 12th September, 2019. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The Pr. CIT-3, Pune. , आयकर अऩीऱीय अधधकरण, “ए” बेंच, 4. ववभागीय प्रतततनधध ऩुणे / DR, ITAT, “A” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 5.

// True Copy // आदेशानुसार / BY ORDER,

तनजी सधचव / Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune.

3 ITA No. 1351/PUN/2017 A.Y.2012-13

Date 1 Draft dictated on 12.09.2019 Sr.PS/PS 2 Draft placed before author 12.09.2019 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

BABASAHEB TUKARAM JADHAV,SATARA vs. ASSISTANT COMMISSIONER OF INCOME TAX, SATARA

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