PLB INFRASTRUCTURE PVT. LTD.,NEW DELHI vs. DCIT, CENTRAL CIRCLE- 25, NEW DELHI

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ITA 2144/DEL/2018Status: DisposedITAT Delhi19 July 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acknowledged the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, PLB Infrastructure Pvt. Ltd., filed an appeal against an order of the CIT(A). During the hearing, the assessee's counsel stated that they no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee wished to continue with the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI R.K. PANDA & SHRI AMIT SHUKLA

For Appellant: Shri Nirbhag Mehta, Adv
For Respondent: Shri N.K. Bansal, Sr.D.R

PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the assessee against the impugned order dated 24.01.2018 passed by Ld. Commissioner of Income Tax (Appeals)-XXIX, New Delhi for the Assessment Year 2013-14.

2.

During the course of hearing, at the outset, the ld. counsel for the assessee submitted that the assessee does not want to pursue the appeal anymore; therefore, the present appeal may be dismissed as withdrawn.

3.

In view of the above, we dismiss the appeal of the assessee as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 19th July, 2021.

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