MAHAMEDHA URBAN CO-OPERATIVE BANK LTD.,GHAZIABAD vs. DCIT, CIRCLE- 1, GHAZIABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee filed an application stating they did not wish to press the appeal and sought permission to withdraw it. The Revenue had no objection to this request.
What were the facts?
The assessee, Mahamedha Urban Co-operative Bank Ltd., filed an appeal before the ITAT. The assessee's representative was absent during the hearing.
What were the issues?
The primary issue was the assessee's request to withdraw their appeal before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘Friday-A’ NEW DLEHI
Before: SHRI G.S. PANNU, VICE- & SHRI K. NARASIMHA CHARY
Date of hearing: 14.02.2020 Date of order : 19.02.2020
ORDER PER K. NARASIMHA CHARY, J.M. None is present on behalf of the assessee. However, an application on behalf of the assessee dated 27.01.2020 is placed on record, stating that the assessee does not wish to press this appeal and seeks permission to withdraw the same. The ld. DR reports no objection on this request of the assessee. Therefore, the appeal is liable to be dismissed as withdrawn.
In the result, the appeal is dismissed. Order pronounced in the open court on 19th February, 2020. (G.S. PANNU) (K. NARASIMHA CHARY) VICE-PRESIDENT JUDICIAL MEMBER Dated: 19/02/2020 ‘aks’
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