HIMANSHU SINGHAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE-3, NEW DELHI
What did the Tribunal hold?
The Tribunal noted that the assessee wished to withdraw the appeal and the revenue had no objection. Therefore, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. During the hearing, the assessee's authorized representative submitted a letter stating the assessee no longer wished to pursue the appeal.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI
Before: SHRI N. K. BILLAIYA & MS SUCHITRA KAMBLE
ORDER PER SUCHITRA KAMBLE, JM
This appeal is filed by the assessee against the order dated 29.09.2017 passed by CIT(A)- New Delhi for Assessment Year 2014-15.
At the time of hearing, the Ld. AR submitted the application/letter dated nil was filed on behalf of the assessee stating that the assessee is no more interested in pursuing the appeal and had instructed them to withdraw the appeal. The Ld. Sr. DR did not have any objection if the permission to withdraw the appeal is granted to the assessee. Accordingly in view of the above factual matrix the appeal of the assessee is dismissed as withdrawn.
2 7202/Del/2017
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