What did the Tribunal hold?

The tribunal acknowledged the assessee's instruction to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Principal CIT. During the hearing, the assessee's counsel submitted instructions to withdraw the appeal.

What were the issues?

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

M/S Prime Traders, Barnala vs PCIT | ITAT Chandigarh 2019

आदेश/Order

PER N.K. SAINI, VICE PRESIDENT

This is an appeal by the Assessee against the order dt. 19/07/2017 of Ld. Pr. CIT, Patiala.

During the course of hearing the Ld. Counsel for the Assessee submitted that he has instructions to withdraw this appeal and gave in writing as under:

“ The appeal is withdrawn”

Sd/- Sudhir Sehgal Dt: 26/08/2019

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

(Order pronounced in the open Court on 26/08/2019) Sd/- Sd/- संजय गग� एन.के.सैनी, (SANJAY GARG ) ( N.K. SAINI) �या�यक सद�य/ Judicial Member उपा�य� / VICE PRESIDENT AG Date: 26/08/2019

आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to :

अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकर आयु�त/ CIT 4. आयकर आयु�त (अपील)/ The CIT(A) 5. �वभागीय ��त�न�ध, आयकर अपील�य आ�धकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड� फाईल/ Guard File

आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar

M/S PRIME TRADERS,BARNALA vs. PR. CIT, PATIALA

What did the Tribunal hold?

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