What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was subsequently dismissed as withdrawn.

The assessee filed an appeal against an order of the Principal Commissioner of Income-tax. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the tribunal.

Vijay Kumar Pandav vs I.T.O | ITAT Patna 2018

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

Hearing: 06.03.2018Pronounced: 06.03.2018

IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA Before Sh. N. K. Saini, AM and Sh. Amit Shukla, JM ITA No. 56/Pat./2016 : Asstt. Year : 2012-13 Prabhat Zarda Factory (I) Pvt. Vs Pr. Commissioner of Income-tax, Ltd., New Area, Sikandarpur, (Central), Muzaffarpur Patna (APPELLANT) (RESPONDENT) PAN No. AABCP8543K Assessee by : Sh. Sanjeev Kumar Anwar, Adv. Revenue by : Sh. Prabhat Kumar, Sr. DR Date of Hearing : 06.03.2018 Date of Pronouncement : 06.03.2018 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 30.10.2015 of ld. Pr. CIT(Central), Patna.

During the course of hearing, the ld. Counsel for the assessee furnished the application dated 06.03.2018 of the assessee stating therein as under: “Sheweth: (1) That the above appeal is fixed to be heard today. (2) That the petitioner would like to withdraw the appeal as they are not keen on contesting the same. It is, therefore, humbly prayed that the permission may kindly be granted to withdraw the appeal. For this the petitioner shall pray.” Sd/- (Sanjeev Kumar Anwar) Adv.

2 ITA No. 56/Pat./2015 Prabhat Zarda Factory (I) Pvt. Ltd. 3. The ld. DR did not object if the appeal of the assessee is to be dismissed as withdrawn.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. (Order Pronounced in the Court on 06/03/2018)

Sd/- Sd/- (Amit Shukla) (N. K. Saini) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 06/03/2018 *Subodh* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5.DR: ITAT ASSISTANT REGISTRAR

VIJAY KUMAR PANDAV vs. I.T.O.,

What did the Tribunal hold?

What were the facts?

What were the issues?

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