CHAUDHARY SONS,BULANDSHAHR vs. PRCIT, GHAZIABAD

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ITA 5288/DEL/2017Status: DisposedITAT Delhi02 March 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Pr. CIT for AY 2013-14. During the hearing, the assessee's counsel stated that the assessee did not wish to pursue the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : B : NEW DELHI

Before: SHRI R.K. PANDA & MS SUCHITRA KAMBLE

For Appellant: Shri Somil Agarwal, Advocate
For Respondent: Ms Nidhi Srivastava, CIT, DR
Hearing: 26.08.2020Pronounced: 26.08.2020

BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2013-14 Chaudhary Sons, Vs Pr. CIT, C/o M/s RRA Tax India, Ghaziabad. D-28, South Extension, Part-I, New Delhi. PAN: AADFC7658K (Appellant) (Respondent) Assessee by : Shri Somil Agarwal, Advocate Revenue by : Ms Nidhi Srivastava, CIT, DR Date of Hearing : 26.08.2020 Date of Pronouncement : 26.08.2020 ORDER

PER R.K. PANDA, AM:

1.

This appeal filed by the assessee is directed against the order dated 24.03.2017 of the Pr. CIT, Ghaziabad, relating to assessment year 2013-14.

2.

At the time of hearing, the ld. Counsel for the assessee submitted that the assessee did not want to pursue the appeal and, therefore, wanted to withdraw the same. We, therefore, permit the assessee to withdraw the appeal filed by it.

5.

In the result, the appeal filed by the assessees is dismissed as withdrawn.

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