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 The grounds raised by the assessee were dismissed as withdrawn.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 2011-12. At the outset, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

Span Associates 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 Sandeep J. Sathe

For Respondent: Shri Mukesh Jha

Hearing: 24.07.2018Pronounced: 24.07.2018

आदेश आदेश / ORDER आदेश आदेश

PER D. KARUNAKARA RAO, AM :

This appeal is filed by the Assessee against the order of CIT(A)-7, Pune, dated 16-06-2016 for the Assessment Year 2011-12.

At the outset, Ld. Counsel for the assessee referring to the assessee’s letter dated 24-07-2018 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 :

“In connection with abovementioned subject, we wish to inform you that we do not wish to contest the above referred appeal. Your Honour, therefore kindly requested to allow us to withdraw the said appeal.”

2 ITA No.2167/PUN/2016 Span Associates

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as ‘withdrawn’.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‘withdrawn’.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 24th day of July, 2018.

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

पुणे Pune; �दनांक Dated : 24th 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)-7, Pune 4. Pr.CIT-6, Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “B Bench” 5. Pune; गाड� फाईल / Guard file. 6. आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER,स आदेशानुसार

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

SPAN ASSOCIATES,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

What were the facts?

What were the issues?

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