What did the Tribunal hold?

The tribunal considered the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

The assessee filed an appeal before the ITAT for the assessment year 2011-12. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

Pramod M Dugad vs DCIT | ITAT Pune 2018

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri Nikhil Pathak &, Shri Suhas P Bora

Hearing: 17.09.2018Pronounced: 17.09.2018

आदेश / ORDER

PER VIKAS AWASTHY, JM

This appeal by assessee is directed against the order of Commissioner of Income Tax (Appeals)-12, Pune dated 24.02.2015 for the assessment year 2011-12.

2 ITA No. 554/PUN/2015 A.Y.2011-12

Shri Nikhil Pathak appearing on behalf of the assessee has filed

request letter dated 17-09-2018 from the assessee to withdraw the

appeal.

Mrs. Shweta Mishra representing the Department stated that the

Revenue has no objection, if assessee wishes to withdraw the appeal.

Both sides heard. The assessee has filed letter dated 17-09-2018 to

withdraw the appeal. The same is reproduced here-in-below:

“1. The appellant has filed an appeal for the A.Y.2011-12 bearing ITA No.554/PN/2015 and the same is fixed for hearing today.

The appellant does not wish to pursue the litigation and therefore would like to withdraw the said appeal.

It is therefore requested that appellant should be given permission to withdraw the said appeal.

With sincere apologies for the inconvenience caused.”

In view of above request by the assessee, the appeal filed by the

assessee is dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open court on Monday, the 17th day of

September, 2018.

Sd/- Sd/- (डी. क�णाकरा राव/D. KARUNAKARA RAO) (�वकास अव�थी /VIKAS AWASTHY) लेखा सद�य/ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER

पुणे / Pune; �दनांक / Dated : 17th September, 2018 SB

3 ITA No. 554/PUN/2015 A.Y.2011-12

आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT (Appeals)-12, Pune. 4. The CIT, Central Pune. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “बी” ब�च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड� फ़ाइल / Guard File. 6.

// True Copy // आदेशानुसार / BY ORDER,

�नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, पुणे / ITAT, Pune.

PRAMOD M DUGAD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

What were the facts?

What were the issues?

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