MAHAMEDHA URBAN CO-OPERATIVE BANK LTD.,GHAZIABAD vs. DCIT, CIRCLE- 1, GHAZIABAD
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for the assessment year 2012-13. The assessee subsequently filed an application to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI ‘Friday-C’ BENCH,
Before: SH. H. S. SIDHU & SHRI N.K. BILLAIYA
The present appeal is directed by the assessee against order of Ld. CIT(A), Ghaziabad dt. 31.03.2017 for assessment year 2012-13.
The Ld. Counsel for the assessee moved an application dt. 12.12.2019 requesting for the permission to withdraw the appeal. The Ld. DR did not object to withdrawal of the appeal by assessee.
We, therefore, permit the assessee to withdraw this appeal, which hereby stands dismissed as withdrawn.
In the result, the appeal filed by the assessee is dismissed.
The order is pronounced in the open court on 20.12.2019.
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