M/S. PATERSON SECURITIES PRIVATE LTD.CHENNAI,CHENNAI vs. ITO, CORPORATE WARD 5(2), CHENNAI

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ITA 217/CHNY/2022Status: DisposedITAT Chennai30 November 2022AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel, instructed by the assessee, prayed for the withdrawal of the appeal. The revenue did not oppose this request.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2016-17. The appeal was delayed by 868 days due to the Covid-19 pandemic, and the delay was condoned.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

AI-generated summary — verify with the full judgment below

Before: Shri V. Durga Rao & Shri G. Manjunatha

Hearing: 30.11.2022Pronounced: 30.11.2022

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) 3, Chennai dated 26.09.2019 relevant to the assessment year 2016-17.

2.

The appeal filed by the assessee is delayed by 868 days in filing the appeal due to outbreak of Covid-10 pandemic and accordingly, the delay in filing the appeal is condoned and admitted for adjudication.

3.

When the appeal was taken up for hearing, by filing a petition, the ld. Counsel for the assessee has prayed for withdrawal of the appeal as the ld. Counsel was instructed to withdraw the appeal by the assessee, against which, the ld. DR has not opposed. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open Court on 30th November, 2022 at Chennai.

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