What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2011-12. At the time of hearing, the assessee's counsel requested to withdraw the appeal as the necessary relief had already been granted.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to obtaining the necessary relief.

M/S. Saraswati Kunj… vs ACIT | ITAT Delhi 2016

Income Tax Appellate Tribunal, DELHI BENCHES : SMC-I : NEW DELHI

Before: SHRI R.S. SYAL

For Appellant: Shri Ajay Bhagwani, CA

Hearing: 16.06.2016Pronounced: 16.06.2016

ORDER This appeal filed by the assessee is directed against the order passed by the CIT(A) on 30.06.2014 in relation to the assessment year 2011-12.

At the time of hearing, the ld. counsel for the assessee, vide his letter dated nil, submitted that the assessee is not interested in the prosecution of the instant appeal as the necessary relief stands allowed.

He, therefore, requested for the withdrawal of the appeal.

None appeared on behalf of the Department. A letter dated 16.06.2016 has been placed before the Bench seeking adjournment of the matter due to non-availability of the DR.

In view of the request of the assessee for withdrawal of the appeal, I do not think that there is any necessity to adjourn the matter on behalf of the Revenue. I, ergo, allow the assessee to withdraw the appeal.

In the result, the appeal is dismissed as withdrawn.

The order pronounced in the open court on 16.06.2016.

M/S. SARASWATI KUNJ INFRASTRUCTURE PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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