SWAMI AYODHYACHARYA,HARIDWAR vs. PR. CIT, MEERUT

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ITA 2266/DEL/2016Status: DisposedITAT Delhi07 February 2019AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request 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 The appeal was dismissed as withdrawn.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 AY 2011-12. During the hearing, the assessee's representative submitted a letter instructing to withdraw the appeal.

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, DELHI BENCH: ‘F’ NEW DELHI

Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE

For Appellant: Ms. Aayushi, CA
Hearing: 06.02.2019Pronounced: 07.02.2019

This appeal is filed by the assessee against the order dated 08/03/2016 passed by Pr. CIT(A)- Meerut for Assessment Year 2011-12.

2.

At the time of hearing, the Ld. AR submitted the application/letter dated 21.01.2019 filed on behalf of the assessee stating that the client had instructed them to withdraw the appeal. The Ld. Sr. DR did not have any objection if the permission to withdraw the appeal is granted to the assessee. Accordingly in view of the above factual matrix the appeal of the assessee is dismissed as withdrawn.

3.

In result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 07th FEBRUARY, 2019.

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