M/S CAMPBELL SHIPPING P. LTD.,MUMBAI vs. THE ITO WARD-12(1)(4), MUMBAI

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ITA 5643/MUM/2019Status: DisposedITAT Mumbai03 August 2021AY 2014-153 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. In view of the assessee's submission and the Department's no objection, the appeal was permitted to be withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently requested to withdraw the appeal. The Department had no objection to the withdrawal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VIRTUAL COURT

Before: SHRI C.N. PRASAD, HONBLEShri Ninad Patade

For Appellant: Shri Ninad Patade
Hearing: 03.08.2021Pronounced: 03.08.2021

O R D E R PER C.N. PRASAD (JM) This appeal is filed by the assessee against the order of the Learned 1. Commissioner of Income Tax (Appeals)-20, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 28.06.2019 for the A.Y.2014-15.

At the time of hearing, Ld. Counsel for the assessee submitted that 2. assessee with a view to buy mental peace, considering time and money cost of litigation and to fall in line with the policy of avoiding protracted litigation as such assessee do not want to press the appeal. Assessee

(A.Y: 2009-10) M/s. Campbell Shipping Pvt. Ltd., vide letter dated 06.04.2021 requested for withdrawal of appeal. Ld. DR has no objection.

Heard both sides. Contents of the letter dated 06.04.2021 filed by 3. the assessee are as under: - “Ref: ITA.No. 5643/M/2019 for A.Y. 2014-15 Sub: Hearing fixed on 08.042021 – Application for withdrawal of appeal We have filed the captioned appeal which is fixed for hearing before SMC Bench, Mumbai on 08 April, 2021 at Sr. No.3, In this regards we submit as under: We wish to withdraw the present appeal without prejudice to our contentions on merits which are based on facts & applicable law and with a view to buy mental peace & considering time & money cost of litigation and to fall in line with the policy of avoiding protracted litigation. Kindly permit us to withdraw the appeal & oblige We trust our above request would be acceded We sincerely regret the inconvenience caused by our above request.”

In view of the above submissions of the assessee requesting for withdrawal of appeal, the appeal is permitted to be withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn. 4.

Order pronounced in the virtual court on 03.08.2021.

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