What did the Tribunal hold?

The Tribunal allowed the assessee's prayer to withdraw the appeal. Consequently, the appeal was treated as dismissed as withdrawn.

The assessee filed an appeal before the ITAT against the order of the CIT(A). At the outset of the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

M/S. the Peerless General Finance… vs DCIT | ITAT Kolkata 2019

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri A. T. Varkey, JM & Dr. A. L. Saini, AM]

Hearing: 17.12.2019Pronounced: 20.12.2019

ORDER Per Shri A.T.Varkey, JM

This is an appeal preferred by the assessee against the action of the CIT(A)-5, Kolkata dated 21.01.2019 u/s. 250 of the Income Tax Act, 1961 (hereinafter ‘the Act’) for Assessment Year (hereinafter ‘AY’) 2008-09.

At the outset itself the Ld. Counsel for the assessee submitted that the appellant would like to withdraw the appeal.

The Ld. DR does not have any objection. Therefore, we allow the prayer of the assessee and the appeal is treated to have been dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order is pronounced in the open court on 20th December, 2019.

Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member Dated :20th December, 2019 Bidhan (P.S.) Copy of the order forwarded to: 1. Appellant – The Peerless General Finance & Investment Co. Ltd., Peerless Bhavan, 3, Esplanade East, Kolkata-700 069. Respondent – DCIT, Circle-3(1), Kolkata. 2 3. CIT(A)-5, Kolkata. (sent through e-mail) 4. CIT , Kolkata 5. DR, ITAT, Kolkata. (sent through e-mail)

M/S. THE PEERLESS GENERAL FINANCE & INVESTMENT COMPANY LIMITED,KOLKATA vs. DCIT, CIRCLE - 3(1), KOLKATA, KOLKATA

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