What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. As there was no objection from the revenue, the Tribunal allowed the withdrawal.

The assessee filed an appeal against an order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal. The revenue did not object to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their request.

Genpact Onsite Services Inc., New… vs CIT | ITAT Delhi 2017

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

For Appellant: Ms. Ojaswita Pathak, CA

Hearing: 18.12.2017Pronounced: 18.12.2017

ORDER

Per N. K. Saini, AM:

This is an appeal by the assessee against the order dated 21.03.2016 of ld. CIT(A)-41, New Delhi.

During the course of hearing, the ld. Counsel for the assessee submitted that she has the instruction to withdraw this appeal and furnished application wherein it was stated as under: “Dear Sir, The subject appeal has been fixed for hearing on December 18, 2017. A copy of the notice is enclosed as Annexure 1.

Genpact Onsite Services Inc. In this regard, please note that we had filed a letter on November 2, 2017 requesting for withdrawal of the subject appeal. A copy of the said letter is enclosed as Annexure 2. Further, a power of attorney on our behalf is also enclosed as Annexure 3. We hence request you to kindly take the above on record and oblige.” Yours faithfully, Sd/- (Authorized Representative) 3. The ld. DR did not object if the appeal of the assessee is to be dismissed as withdrawn.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. (Order Pronounced in the Court on 18/12/2017)

GENPACT ONSITE SERVICES INC.,NEW DELHI vs. CIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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