What did the Tribunal hold?

The ITAT allowed the assessee's request to withdraw the appeal. The tribunal noted that there was no objection from the revenue's side.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2012-13. Subsequently, the assessee submitted a letter requesting to withdraw the said appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Pradeep Pukharj Jain, Jalgaon vs ITO | ITAT Pune 2019

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI R.S. SYAL

For Appellant: Ms Archana Shetty

For Respondent: Shri Rajesh Gawali

आदेश / ORDER

PER R.S.SYAL, VP :

This appeal by the assessee arises out of the order passed

by the CIT(A)-2, Nashik on 06-06-2018 in relation to the

assessment year 2012-13.

Before me, the assessee filed a letter dated 13-05-2019,

seeking withdrawal of the appeal. The relevant contents of such

withdrawal letter, read as under :

“The Appellant had filed an Appeal for 12-13 dt.21.9.18, bearing ITAT Appeal No.1504/PUN/2018. It is requested that, the assessee does not want to pursue the said Appeal now and request to permit him to withdraw the said Appeal”.

2 ITA No.1504/PUN/2018 Pradeep P. Jain

On perusal of the above letter and having no objection

from the side of ld. DR, I allow the request of the assessee to

withdraw the appeal.

In the result, appeal of the assessee is dismissed as

‘withdrawn’.

Order pronounced in the Open Court on 13th May, 2019.

Sd/- (R.S.SYAL) उपा�य� उपा�य�/ VICE PRESIDENT उपा�य� उपा�य�

पुणे Pune; �दनांक Dated : 13th May, 2019 सतीश

आदेश क� क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत / Copy of the Order is forwarded to : अ�ेिषत आदेश आदेश आदेश अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / 3. The CIT (Appeals)-2, Nashik 4. The Pr. CIT-2, Nashik िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “SMC” / 5. DR ‘SMC’, ITAT, Pune; गाड� फाईल / Guard file. 6. // True copy // आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार

// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

ITA No.1504/PUN/2018 Pradeep P. Jain

Date 1. Draft dictated on 13-05-2019 Sr.PS 2. Draft placed before author 13-05-2019 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

PRADEEP PUKHARJ JAIN,JALGAON vs. INCOME-TAX OFFICER, WARD - 1(5), JALGAON

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