What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal, as the revenue had no objection. The grounds raised by the assessee were dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2012-13. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw its appeal filed before the ITAT.

Baramati Agro Ltd. vs DCIT | ITAT Pune 2018

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

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

For Appellant: Shri Abhishek Butala

Hearing: 31.07.2018Pronounced: 31.07.2018

आदेश आदेश / ORDER आदेश आदेश

PER D. KARUNAKARA RAO, AM :

This appeal is filed by the Assessee against the order of CIT(A)-1, Pune, dated 24-08-2016 for the Assessment Year 2012-13.

At the outset, Ld. Counsel for the assessee referring to the assessee’s letter dated 26-07-2018 submitted that assessee wants to withdraw the appeal filed by it. The reason for such withdrawal as mentioned in the request application of the assessee reads as under :

“The above hearing is fixed for hearing before Your Honour on 31st July 2018. In this respect, we hereby submit that our company does not intend to press the above appeal and hereby withdraws the above Appeal filed against order u/s.143(3) of the Income Tax Act, 1961 for Assessment Year 2012-13.

2 ITA No.2497/PUN/2016 Baramati Agro Limited We request your Honour to kindly grant us the permission to withdraw the 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as ‘withdrawn’.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‘withdrawn’.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 31st day of July, 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 : 31st July, 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)-1, Pune 4. The Pr.CIT-1, Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “B Bench” 5. 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

BARAMATI AGRO LTD.,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

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