What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, allowed the withdrawal.

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee subsequently filed a letter requesting withdrawal of the appeal.

What were the issues?

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

Renuka Majoor Sahkari Society… vs ITO | ITAT Pune 2022

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

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Prayag Jha

This appeal preferred by the assessee emanates from the order of the Ld. CIT(A)-1, Aurangabad, dated 23.07.2018.

Before us, the assessee has filed a letter dated 13-12-2022, seeking withdrawal of the appeal. The relevant contents of such withdrawal letter, read as under :

“The above appeal of the assessee is fixed for hearing on 14.12.2022, before the Hon’ble B Bench of the ITAT, Pune.

I have been instructed to withdraw this appeal. This may be placed before the Hon’ble Members.”

On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of the assessee to withdraw the appeal.

In the result, the appeal of the assessee is dismissed as „withdrawn‟.

Order pronounced in the open Court on 14th December, 2022.

Sd/- Sd/- PARTHA SARATHI CHAUDHURY R.S. SYAL VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनधांक / Dated : 14th December, 2022 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: अपीलार्थी / The Appellant; 1. प्रत्यर्थी / The Respondent 2. 3. The CIT(A)-1, Aurangabad 4. The Pr.CIT-1, Aurangabad 5. DR, ITAT, „B‟ Bench, Pune 6. गार्ड फाईल / Guard file.

RENUKA MAJOOR SAHKARI SOCIETY LIMITED,JALNA vs. ITO, WARD-1, JALNA

What did the Tribunal hold?

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