AMBER ENTERPRISES INDIA LIMITED,RAJPURA vs. PR. C.I.T., PATIALA

ITA 422/CHANDI/2022Status: DisposedITAT Chandigarh03 November 2022AY 2017-182 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application for withdrawal and the lack of objection from the Revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Principal CIT. During the hearing, the assessee's counsel moved an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

This is an appeal by the Assessee against the order dt. 22/03/2021 of Ld. Pr. CIT, Patiala.

During the course of hearing the Ld. Counsel for the Assessee moved an application to withdraw the appeal stating therein as under:

Sir, Reg: M/s Amber Enterprises India Ltd. A.Y. 2017-18 We have to submit that we wish to withdraw the above appeal and, as such, permission for the same be granted and oblige. Thanking you, Yours faithfully, Sd/- (Sudhir Sehgal) 03.11.2022 3. Ld. DR did not object if the appeal of the assessee is dismissed as withdrawn.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the Assessee is dismissed. Order pronounced on 03/11/2022 .

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