What did the Tribunal hold?

The Tribunal considered the assessee's request and allowed the withdrawal of the appeal. The appeal filed by the assessee was accordingly dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2009-10. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Sharada Electricals vs ACIT | ITAT Mumbai 2020

Income Tax Appellate Tribunal, “G”

Before: SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM

ACIT Circle – 25(1), M/s Sharda Electricals, Bandra Kurla Complex, 35-B, Mahal Industrial बिधम/ Mumbai, Pin- Estate, Mahakali Caves Vs. Road, Andheri(E), Mumbai-400 093 स्थायीलेखासं./जीआइआरसं./PAN No. AAHFS9446H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Umesh Kamat, AR by प्रत्यथीकीओरसे/Respondentby : Shri V. Vinod Kumar, DR सुनवाईकीतारीख/ : 22.01.2020 Date of Hearing घोषणाकीतारीख / : 03.02.2020 Date of Pronouncement आदेश / O R D E R

Per S. Rifaur Rahman, Accountant Member:

The present Appeal has been filed by the assessee against the order of Ld. Commissioner of Income Tax (Appeals) - 37 in short referred as ‘Ld. CIT(A)’, Mumbai, dated 07.07.17 for Assessment Year (in short AY) 2009-10. M/s Sharda Electricals 2. At the very outset, our attention was drawn towards letter dated 12.11.2019 wherein the assessee has requested to withdraw the present appeal. Ld. DR did not objected to the said request of withdrawal.

Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal.

In the net result, the appeal filed by the assessee stands dismissed as withdrawn.

Order pronounced in the open court on 3rd Feb 2020. (Pawan Singh) (S. Rifaur Rahman) न्याययकसदस्य / Judicial Member लेखासदस्य / Accountant Member मुंबई Mumbai;यदनांक Dated : 03.02.2020 Sr.PS. Dhananjay

SHARADA ELECTRICALS,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-25(1)-, MUMBAI

What did the Tribunal hold?

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