What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The Revenue did not object to the withdrawal.

The assessee filed an appeal against the order of the NFAC for the assessment year 2012-13. The assessee requested to withdraw the appeal, stating that all taxes have been duly paid.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Vasantbhai Dahyabhai Patel, Anand vs The Iro, Ward-4, Anand | ITAT Ahmedabad 2022

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Ms. Arti N. Shah, A.R

For Respondent: Shri Atul Pandey, SR-D.R

Date of hearing : 10-06-2022 Date of pronouncement : 15-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:-

This is an appeal filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi in DIN & Order no. ITBA/NFAC/S/250/2020-21/1031677300(1) vide order dated 23/03/2021 passed for the assessment year 2012-13.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 9th June, 2022. The assessee has Page No. 2 Vasantbhai Dahyabhai Patel vs. ITO submitted before us that all taxes have been duly paid by the assessee. The Revenue is fair enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeal filed.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 15-06-2022 Sd/- Sd/- (WASEEM AHMED) (SIDDHARTHA NAUTIYAL) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad : Dated 15/06/2022 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

VASANTBHAI DAHYABHAI PATEL,ANAND vs. THE IRO, WARD-4, ANAND

What did the Tribunal hold?

What were the facts?

What were the issues?

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