SMT. AMITA GARG,MADANGANJ KISHANGARH vs. ITO, WARD-2, KISHANGARH

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ITA 300/JPR/2020Status: DisposedITAT Jaipur05 May 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2015-16. At the time of hearing, the assessee's representative requested 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, JAIPUR BENCHES,”A” JAIPUR

Before: SHRI VIKRAM SINGH YADAV, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 300/JP/2020

For Appellant: Shri S.L.Poddar (Adv.) jktLo dh vksj ls@
Hearing: 04/05/2022Pronounced: 05/05/2022

vkns'k@ ORDER PER: DR. S. SEETHALAKSHMI, J.M. This appeal by the assessee is directed against the order dated 12.06.2019 of the ld. CIT(A), Ajmer for the assessment year 2015-16.

2.

At the time of hearing, the ld. AR for the assessee has submitted that the Bench that the assessee does not want to pursue the present appeal and requested to withdraw the same. The ld. AR for the assessee has also filed a letter dated 03.05.2022, whereby it is prayed that withdrawal of the appeal may be accepted and the appeal may be considered as withdrawn. The ld. DR has 2 /JP/2020 Smt. Amita Garg vs. ITO raised no objection if the appeal of the assessee is dismissed as withdrawn. Accordingly, in view of the submission of ld. AR for the assessee as well as written request of letter dated 03.05.2022, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

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