What did the Tribunal hold?

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 The appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for assessment year 2009-10. At the time of hearing, the assessee's counsel stated that the assessee was no longer interested in pursuing the appeal.

What were the issues?

Whether the assessee is entitled to withdraw the appeal.

Sh. Birbhan Goyal, Panchkula vs ACIT | ITAT Chandigarh 2019

Income Tax Appellate Tribunal, CHANDIGARH BENCH ‘A’, CHANDIGARH

Before: SHRI SANJAY GARG & SMT.ANNAPURNA GUPTA

For Appellant: Shri Tej Mohan Singh, Adv

Hearing: 13.08.2019Pronounced: 19.08.2019

आदेश/ORDER Per Annapurna Gupta, Accountant Member: This appeal has been preferred by the assessee against the order of the Commissioner of Income Tax (Appeals)-4, Ludhiana [(in short ‘CIT(A)’] dated 27.7.2018 relating to

2 ITA No.1273/Chd/2018 A.Y. 2009-10

assessment year 2009-10, passed u/s 250(6) of the Income Tax Act, 1961 (hereinafter referred to as ‘Act’).

At the outset itself, the learned counsel for assessee stated that the assessee is no longer interested in pursuing the appeal. For this, he sought the permission of the Tribunal to withdraw the appeal.

The learned D.R. did not have any objection to the withdrawal of the appeal.

In view of the submissions made by the learned counsel for assessee, the appeal filed by the assessee is dismissed as withdrawn.

5 . In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court.

Sd/- Sd/- संजय गग� अ�नपूणा� गु�ता (ANNAPURNA GUPTA) (SANJAY GARG) �याय�क सद�य/Judicial Member लेखा सद�य/Accountant Member �दनांक /Dated: 19th August, 2019

3 ITA No.1273/Chd/2018 A.Y. 2009-10

*रती* आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to : 1. 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

SH. BIRBHAN GOYAL,PANCHKULA vs. ACIT, C-2(1), CHANDIGARH

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