UP TWIGA FIBERGLASS LTD.,NEW DELHI vs. CIT, GHAZIABAD

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ITA 1499/DEL/2015Status: DisposedITAT Delhi08 March 2019AY 2007-085 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 considered the withdrawal application filed by the assessee's counsel. The Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT for AY 2007-08. The assessee's counsel appeared and filed a withdrawal application.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES: ‘A’, NEW DELHI

Before: SHRI N.S. SAINI & SMT. BEENA A PILLAI

Hearing: 05/03/2019Pronounced: 08/03/2019

ORDER PER BEENA A PILLAI, JUDICIAL MEMBER

Present appeal has been filed by assessee against order dated 27/06/2011 passed by Ld. CIT, Meerut for A.Y. 2007-08.

1.1. At the outset Ld.Counsel for assessee submitted a withdrawal application requesting to permit him to withdraw the appeal stating as under:

2.1. We have perused the record and observe that assessee vide letter of Authority dated 05/05/2015 has authorised S/Shri Rupesh Kumar, Advocate, Pankhuri Srivastav, Advocate, Pravesh Bahuguna, Advocate, Hrishikesh, Advocate, Jitin Singhal, Advocate to act, appear, plead in present appeal on behalf of assessee before us. 2.2. Today Shri Pravesh Bahuguna appeared and filed application for withdrawal of present appeal, which has been scanned and reproduced herein above.

2.

Ld.Sr.D.R. had filed an application for adjournment and the same is rejected in lieu of the application for withdrawal filed by Ld.Counsel for assessee.

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