M/S. OM MEDICAL CENTRE P. LIMITED,NEW DELHI vs. ACIT, FARIDABAD

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ITA 5645/DEL/2014Status: DisposedITAT Delhi27 June 2016AY 2005-063 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Om Medical Centre P. Ltd., filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel submitted a written request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC -1’, NEW DELHI

Before: Sh. N. K. Saini

Hearing: 27.06.2016

This is an appeal by the Assessee against the order dated 28.05.2014 of the Ld. CIT(A)-V, Gurgaon. 2. During the course of hearing the Ld. Counsel for the assessed submitted that he has the instruction to withdraw the appeal and gave in writing as under :

2 Om Medical Centre P. Limited “It is respectfully submitted that we have instructions to withdraw the above said appeal, which may please be permitted. We shall be highly obliged. Thanking you Yoursfaithfully, For M/s. Om Medical Centre Pvt. Ltd. Sd/- (Authorized Representative)”

3.

The Ld. DR did not object if the appeal is dismissed as withdrawn. In view of the above, appeal of the assessee is dismissed as withdrawn.

4.

In the result appeal of the assessed is dismissed as withdrawn. (Order Pronounced in the Court on 27/06/2016).

(N. K. Saini) ACCOUNTANT MEMBER Dated: 27 / 06/2016 *B.Rukhaiyar* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5.DR: ITAT ASSISTANT REGISTRAR

3 Om Medical Centre P. Limited

Date Initial 1. Draft dictated on 27.06.2016 2. Draft placed before author 27.06.2016 3. Draft proposed & placed before the JM/AM second member 4. Draft discussed/approved by Second JM/AM Member. 5. Approved Draft comes to the Sr.PS/PS PS/PS 6. Kept for pronouncement on PS 7. File sent to the Bench Clerk PS 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk. 10. Date of dispatch of Order.

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