What did the Tribunal hold?

The Tribunal considered the assessee's request and, with no objection from the respondent, dismissed the appeal as withdrawn.

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). The assessee's authorized representative submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn as requested.

R.P.Rajarajan Enterprises vs ACIT | ITAT Chennai 2018

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI A.MOHAN ALANKAMONY

Hearing: 27.02.2018

This appeal by the assessee is directed against the order passed by the Ld. Commissioner of Income Tax (Appeals)-4, Chennai dated 23.02.2017 in ITA No.32/2016-17/A.Y.2013-14/CIT(A)-4 for the assessment year 2013- 14 passed U/s.250(6) r.w.s. 143(3) of the Act.

At the outset, the Ld.AR submitted letter No. 10/VSJ/FEB/18 dated 27.02.2018 before us requesting for withdrawal of the appeal filed by the assessee. The extract of the letter dated 27.02.2018 is reproduced herein below for reference:

R.P. Raja Rajan Enterpirses –vs – ACIT – – AY.2013-14 – Reg.

The above appeal is posted before “B” Bench on 27.02.2018. The said appeal may be permitted to be withdrawn as we have instructions from the Assessee not to pursue the matter. Kindly pass suitable orders.

Thanking You, Yours faithfully, V.S. Jayakumar

The Ld.DR did not raise any objection for withdrawing the appeal.

After hearing both sides, considering the prayer of the Ld.AR, we hereby dismiss the appeal of the assessee as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on the 27th February, 2018 at Chennai.

R.P.RAJARAJAN ENTERPRISES,CHENNAI vs. ACIT, CHENNAI

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