What did the Tribunal hold?

The Tribunal considered the withdrawal letter filed by the assessee and, with no objection from the Revenue, allowed the assessee's request to withdraw the appeal.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2016-17. The assessee subsequently filed a letter requesting to withdraw the said appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Pudumjee Paper Products Ltd vs ACIT | ITAT Pune 2019

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

Before: SHRI R.S. SYAL

For Appellant: Shri R.M. Kulkarni

For Respondent: Shri M.K.Verma

आदेश / ORDER

PER R.S.SYAL, VP :

This appeal by the assessee arises out of the order passed

by the CIT(A)-6, Pune on 01-03-2019 in relation to the

assessment year 2016-17.

Before me, the assessee filed a letter dated 29-04-2019,

seeking withdrawal of the appeal. The relevant contents of such

withdrawal letter, read as under :

“In connection with the captioned appeal fixed for hearing on 30th April, 2019, we have to inform you that we wish to withdraw the said appeal. Kindly allow us to withdraw the above appeal and oblige.”

2 ITA No.503/PUN/2019 Pudumjee Paper Products Ltd.,

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‘withdrawn’.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 30th April, 2019.

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

पुणे Pune; �दनांक Dated : 30th April, 2019 सतीश

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

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

ITA No.503/PUN/2019 Pudumjee Paper Products Ltd.,

Date 1. Draft dictated on 30-04-2019 Sr.PS 2. Draft placed before author 30-04-2019 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. *

PUDUMJEE PAPER PRODUCTS LTD,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 10, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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