What did the Tribunal hold?

The assessee expressed no interest in pursuing the appeal further and requested to withdraw it. The Departmental Representative had no objection to this request.

The assessee filed an appeal before the ITAT. During the hearing, the assessee's counsel stated that the Assessing Officer had already granted the desired relief.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn as the relief sought had already been granted.

Mafatlal Fabrics P.Ltd vs DCIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, MUMBAI BENCHES “B”, MUMBAI

Before: Shri Joginder Singh, & Shri N.K. Pradhan

For Appellant: Shri Jayesh Desai, Shri Mohammed Rizwan-DR

Hearing: 26/10/2016

आदेश / O R D E R

Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 18/06/2014 of the Ld. First Appellate Authority, Mumbai.

During hearing of this appeal, the learned counsel for the assessee, Shri Jayesh Desai, contended that desired relief has already been granted by the Assessing Officer, therefore, the assessee is not interested to purse this appeal, consequently, the assessee may be allowed to withdraw the appeal. The learned D.R, Shri Mohammed Rizwan, had no objection to the request of the assessee.

Considering the submission of the ld. counsel for the assessee and no objection from ld. DR, the appeal of the assessee is dismissed as withdrawn.

This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 26/10/2016.

Sd/- Sd/- (N. K. Pradhan) (Joginder Singh) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य / JUDICIAL MEMBER मुंबई Mumbai; �दनांक Dated :26/10/2016 f{x~{tÜ? P.S/.�न.स.

3 Mafatlal Fabrics Private Limited

MAFATLAL FABRICS P.LTD,MUMBAI vs. DCIT 1(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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