What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The grounds raised by the assessee were dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A). At the outset of the hearing, the assessee expressed its unwillingness to pursue the appeal and requested to withdraw it.

What were the issues?

Whether the assessee can withdraw its appeal before the Tribunal.

Kenersys India Pvt. Ltd. vs ACIT | ITAT Pune 2018

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

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

For Appellant: Shri Nikhil Pathak

For Respondent: Shri Sanjeev Ghei

Hearing: 14.08.2018Pronounced: 14.08.2018

आदेश आदेश / ORDER आदेश आदेश

PER D. KARUNAKARA RAO, AM :

This appeal is filed by the Assessee against the order of CIT(A)-7, Pune, dated 08-02-2016 for the Assessment Year 2009-10.

At the outset, Ld. Counsel for the assessee referring to the assessee’s letter dated Nil submitted that assessee is not willing to pursue the appeal filed by it and want to withdraw the same. The reason for such withdrawal as mentioned in the request application of the assessee reads as under :

2 ITA No.1530PUN/2016 Kenersys India Private Limited

“The above appeal is fixed for hearing before ‘Bench A’ on 14-08-2018. Copy of notice is enclosed herewith as Annexure-1. In this respect, we hereby submit that we are not willing to pursue the above appeal before ITAT, Pune and we wish to withdraw the above appeal.”

Ld DR has no objection for withdrawal of the appeal by the

assessee.

On perusal of the assessee’s letter and having no objection from

the side of Ld. DR, we allow the request of the assessee to withdraw the

appeal. Accordingly, the grounds raised by the assessee are dismissed

as ‘withdrawn’.

In the result, the appeal of the assessee is dismissed as

‘withdrawn’.

Order pronounced in the open court on 14th day of August, 2018.

Sd/- Sd/- (VIKAS AWASTHY) (D. KARUNAKARA RAO) �याियक �याियक सद�य �याियक �याियक सद�य सद�य /JUDICIAL MEMBER लेखा सद�य लेखा लेखा सद�य लेखा सद�य सद�य / ACCOUNTANT MEMBER सद�य

पुणे Pune; �दनांक Dated : 14th August, 2018. सतीश

आदेश आदेश क� आदेश आदेश क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order forwarded to : अ�ेिषत

अपीलाथ� / The Appellant 1. ��यथ� / The Respondent 2. 3. The CIT(A)-7, Pune 4. The Pr.CIT-6, Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “ए” 5. Bench” Pune; गाड� फाईल / Guard file. 6. आदेशानुसार आदेशानुसार/ BY ORDER,स आदेशानुसार आदेशानुसार

स�यािपत �ित //True Copy// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

KENERSYS INDIA PVT. LTD.,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

What were the facts?

What were the issues?

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