M/S. RICHA & CO.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 4636/DEL/2014Status: DisposedITAT Delhi19 June 2017AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee subsequently filed an application to withdraw the appeal, stating they no longer wished to pursue it.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Hearing: 19.06.2017Pronounced: 19.06.2017

ORDER

Per N. K. Saini, AM:

1.

This is an appeal by the assessee against the order dated 18.06.2014 of ld. CIT(A)-XXIV, New Delhi.

2.

The assessee had moved an application to withdraw this appeal stating therein as under: “With reference to the above appeal filed by the assessee the registry has already been informed vide letter dated 21st April, 2015 filed on 22nd April, 2015 that the appellant would like to withdraw the appeal as it does not want to pursue the appeal any further. Copy of the letter is again enclosed.

2 Richa & Co. Your Honours’ are, therefore, requested to kindly accept the request and allow the assessee to withdraw the appeal.” Thanking you, Yours faithfully, For Richa & Co. Sd/- Partner (Appellant) 3. The ld. DR did not object if the appeal of the assessee is dismissed as withdrawn.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal assessee is dismissed. (Order Pronounced in the Open Court on 19/06/2017)

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