JSW HOLDINGS LTD,MUMBAI vs. DCIT 5(2), MUMBAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal considered the assessee's application for withdrawal. As the assessee was not interested in pursuing the appeal, the application was allowed.
What were the facts?
The assessee, JSW Holdings Limited, was aggrieved by an order of the First Appellate Authority. During the hearing, the assessee's counsel moved an application seeking withdrawal of the appeal.
What were the issues?
The primary issue was whether the assessee's appeal should be withdrawn.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, MUMBAI BENCHES “J”, MUMBAI
Before: Shri Joginder Singh, & Shri N.K. Pradhan
आदेश / O R D E R Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 23/11/2016 of the Ld. First Appellate Authority, Mumbai on the grounds stated in the grounds of appeal.
2 M/s Darshan Realtors Pvt. Ltd. & C. O. No.299/Mum/2017
During hearing of this appeal, the learned counsel for the assessee, Shri Sanjeev Doshi moved an application seeking withdrawal of appeal, filed by the assessee. The learned D.R, Shri Ram Tiwari, had no objection to the request of the assessee.
Considering the application dated 09/07/2018 of the assessee and since the assessee is not interested to pursue its appeal, therefore, the application of the assessee for withdrawal of appeal is allowed, consequently, the appeal of the assessee is dismissed as withdrawn.
Finally, the appeal of the assessee is dismissed as withdrawn.
This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 09/07/2018.
Sd/ - Sd/- (N.K. Pradhan) (Joginder Singh) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य / JUDICIAL MEMBER मुंबई Mumbai; �दनांक Dated : 09/07/2018 f{x~{tÜ? P.S /�नजी स�चव
3 M/s Darshan Realtors Pvt. Ltd. & C. O. No.299/Mum/2017
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