SSE COMMODITIES PVT. LTD.,NEW DELHI vs. PR. CIT- 8, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.
What were the facts?
The assessee, SSE Commodities Pvt. Ltd., filed an appeal before the ITAT. The assessee subsequently filed an application requesting withdrawal of the appeal.
What were the issues?
The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.
AI-generated summary — verify with the full judgment below
Before: Shri G.S. Pannu, Vice- & Shri Amit Shukla
ORDER Per Amit Shukla, J.M.: None is present on behalf of the assessee. However, an application of assessee dated 02.10.2019, received in this office on 23.10.2019, is placed on record with the prayer to allow withdrawal of this appeal, as the assessee does not wish to press it. The ld. DR has no objection on the request of the assessee. Accordingly, the appeal is dismissed as withdrawn. In the result, the appeal is dismissed as indicated above. Order pronounced in the open court on 1st November, 2019. Sd/- Sd/- (G.S. Pannu) (Amit Shukla) Vice-president Judicial Member Dated: 1st November, 2019
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