What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeals. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order passed by the CIT(A) NFAC, Delhi, which stemmed from an assessment order under Section 143(3). The assessee subsequently expressed a desire to withdraw its appeals.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the tribunal.

M/S. Ogilvy and Mather Pvt Ltd vs DCIT | ITAT Mumbai 2022

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI AMARJIT SINGH

Hearing: 24.05.2022Pronounced: 24.05.2022

Appellant by : Hetal Sangani Respondent by : Vranda U. Matkari Date of Hearing 24.05.2022 Date of Pronouncement 24.05.2022 आदेश / O R D E R

PER AMARJIT SINGH, AM:

The present appeal filed by the assessee are directed against the order passed by the CIT(A) NFAC, Delhi, which in turn arises from the order passed by the A.O. u/s 143(3) of the Income Tax Act, 1961 for A.Y. 2017-18.

At the outset, the ld. A.R. for the assessee brought to our notice that the assessee would like to withdraw its appeals. Hence, we dismiss the appeal as withdrawn.

2 Ogilvy and Mather Pvt. Ltd. Vs. ACIT 8(2)(1)

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 24.05.2022

Sd/- Sd/- (VIKAS AWASTHY) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 24.05.2022 PS: Rohit आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. संबंधधत आयकर आयुक्त / The CIT(A) 4. आयकर आयुक्त(अपील) / Concerned CIT धिभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, अहमदाबाद / DR, ITAT, Mumbai 5. 6. गार्ड फाईल / Guard file. आदेशानुसार/BY ORDER, सत्याधपत प्रधत //True Copy//

(Asst. Registrar) ITAT, Mumbai

M/S. OGILVY AND MATHER PVT LTD,MUMBAI vs. THE DCIT 8(2) (1), MUMBAI

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