M/S S P DEVELOPERS,PUNE vs. ACIT CEN CIR 2(2), PUNE

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ITA 22/PUN/2021Status: DisposedITAT Pune15 June 2022AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 Income Tax Appellate Tribunal. At the time of hearing, the assessee requested to withdraw the appeal. The revenue had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, PUNE

For Appellant: Shri Kunal Changadiya
For Respondent: Shri Sardar Singh Meena

ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

1.

This appeal preferred by the assessee emanates from the order of the ld. Commissioner of Income Tax (Appeals) Pune-12 dated 28-01-2020 for the Assessment Year 2014-15.

2.

At the time of hearing, the assessee filed a letter dt. 14-06-2022 stating as under:

“Reg: S.P. Developers PAN: ABTFS 4389 Q A.Y. 2014-15 Appeal NO. Subject: withdrawal of appeal

The hearing in above referred matter has been fixed before your honour on 15-06- 2022. We respectfully submit that we do not want to press any ground in this case and hereby request you to kindly allow us to withdraw the appeal. “

3.

The ld. DR has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the request made by the assessee, we permit the assessee to withdraw the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 15th June 2022

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