What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

The assessee, Radha Enterprises, filed an appeal against the order of the CIT(A) for AY 2013-14. The assessee's counsel, at the outset, requested to withdraw the appeal.

What were the issues?

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

Radha Enterprises vs PCIT | ITAT Kolkata 2019

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

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

Hearing: 19.09.2019Pronounced: 19.09.2019

Radha Enterprises Vs. Pr. Commissioner of Income-tax, (PAN: AADFR7801H) Kolkata-17, Kolkata Appellant Respondent Date of Hearing 19.09.2019 Date of Pronouncement 19.09.2019 For the Appellant Shri S. S. Gupta, FCA For the Respondent Dr. P. K. Srihari, CIT, DR ORDER

Per Shri A.T.Varkey, JM

This appeal preferred by the assessee is against the order of the Ld. CIT(A)-17, Kolkata dated 16.02.2018 for AY 2013-14.

At the outset itself, the Ld. Counsel for the assessee Shri S. S. Gupta, FCA submitted that he has instructions to withdraw the appeal and he pleads that it may be allowed. The Ld. DR does not have any objection, therefore, We allow the assessee to withdraw the appeal. 3. In the result, the appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court.

Sd/- (Dr. A. L. Saini) Sd/-(Aby. T. Varkey) Accountant Member Judicial Member Dated : 19th September, 2019 Jd.(Sr.P.S.) Copy of the order forwarded to: 1. Appellant – M/s. Radha Enterprises, IA-270, Salt Lake City, Sector-III, Kolkata-700 097. Respondent - Pr. CIT, Kolkata-17, Kolkata. 2 3. DCIT, Circle-51 , Kolkata.

DR, ITAT, Kolkata. (sent through e-mail)

RADHA ENTERPRISES,KOLKATA vs. PRINCIPAL CIT - 17, KOLKATA, KOLKATA

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