M/S CELLNEXT SOLUTIONS LTD.,NEW DELHI vs. ITO, NEW DELHI
What did the Tribunal hold?
The tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order of the CIT(A) for the assessment year 2008-2009. The assessee's counsel sought permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES “B” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-2, New Delhi, Dated 10.10.2016, for the A.Y. 2008-2009.
2 ITA.No.822/Del./2017 M/s. Cellnext Solutions Ltd., New Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal and an endorsement to that effect is made in the appeal papers.
In view of the above, appeal of assessee dismissed as withdrawn.
Order pronounced in the open Court.
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