ABOOBUCKER HAMEDABANU,CHENNAI vs. DCIT CENTRAL CIRCLE 2(3), CHENNAI

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ITA 3196/CHNY/2018Status: DisposedITAT Chennai01 July 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to withdraw the appeal as the assessee was not interested in prosecuting it. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Principal Commissioner of Income Tax. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO & SHRI S. JAYARAMAN

Hearing: 01.07.2021Pronounced: 01.07.2021

आदेश / O R D E R

PER SHRI V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the learned Principal Commissioner of Income Tax, Central-2, Chennai in C.No.2744/C-2/2016-17/16 dated 19.03.2018 relevant to the Assessment Year 2013-14.

2 -: 2. When the appeal was taken up for hearing, the ld. Counsel for the assessee filed a letter dated 01.07.2021 seeking permission to withdraw the appeal filed by the assessee since the assessee is not interested in prosecuting its appeal.

3.

In view of the above submissions of the ld. Counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 01st July, 2021 in Chennai.

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