What did the Tribunal hold?

The tribunal considered the withdrawal application submitted by the assessee. The Revenue did not object to the withdrawal.

The assessee filed an appeal against the CIT(A)'s order for AY 2016-17. During the hearing, no one appeared for the assessee, but a withdrawal application was submitted.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Rawalpindi Co-Op Cinema Society… vs DCIT | ITAT Chandigarh 2024

िनधा"रती की ओर से/Assessee by : None (Withdrawal Application) राज" की ओर से/ Revenue by : Smt. Kusum Bansal, CIT, DR सुनवाई की तारीख/Date of Hearing : 12/11/2024 उदघोषणा की तारीख/Date of Pronouncement : 13/11/2024 आदेश/Order PER VIKRAM SINGH YADAV, A.M: This is an appeal filed by the Assessee against the order of the Ld. CIT(A)-5, Ludhiana dt. 21/12/2023 pertaining to Assessment Year 2016-17.

During the course of hearing nobody was present on behalf of the assessee however withdrawal application has been furnished which read as under: Reg: M/s RAWALPINDI CO-OP CINEMA SOCIETY LTD, LUDHIANA for A.Y. 2016-2017 (A) Sub: Request for withdrawal of appeal.

The date of hearing in the above said case has been fixed for 12.11.2024 before "B" Bench of the Tribunal.

It is very humbly submitted that we wish to withdraw the above said appeal. It is, therefore, very humbly requested that the necessary permission for withdraw the appeal may, please, be granted and oblige. Thanking you, Yours faithfully, (For Rawalpindi Co-op Cinema Society Ltd.) Authorized Signatory

Ld. DR did not object if the appeal of the assessee is dismissed as withdrawn.

RAWALPINDI CO-OP CINEMA SOCIETY LIMITED SOCIETY CINEMA LUDHIANA,PUNJAB vs. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2, LUDHIANA, PUNJAB

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