YUTHIKA TRADING COMPANY PVT. LTD,KOLKATA vs. THE PR. CIT-3, KOLKATA, KOLKATA
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. The appeal was accordingly dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the Pr. CIT for the assessment year 2012-13. The assessee subsequently filed an application requesting to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request for withdrawal of appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, BENCH ‘B’ KOLKATA
Before: Hon’ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM ]
ORDER PER N.V.VASUDEVAN, JM:
This is an appeal by the Assessee against the order dated 20.03.2017 of Pr. C.I.T.-3, Kolkata relating to A.Y.2012-13. 2. The assessee has filed an application dated 13.01.2018 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.
In the result, the appeal is dismissed as withdrawn.
Order pronounced in the open Court on 16.01.2018.
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