M/S LOPEX MARKETING PVT LTD,KOLKATA vs. C.I.T KOLKATA - II, KOLKATA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee sought permission to withdraw the appeal as proceedings were ongoing pursuant to the revisional order. The tribunal granted permission for withdrawal.
What were the facts?
The assessee filed an appeal before the ITAT against an order passed by the CIT. The assessee's authorized representative appeared before the tribunal.
What were the issues?
The primary issue was whether the assessee could withdraw its appeal before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA BENCHES :D : KOLKATA
Before: SHRI R.S. SYAL, AM & SHRI N.V. VASUDEVAN,
This appeal by the assessee arises out of the order passed by the ld. CIT in relation to the captioned A.Y.
At the very outset, the ld. AR contended that he was not pressing this appeal because the necessary proceedings are on pursuant to the instant revisional order. Accordingly, permission was sought for withdrawal of the appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.
In the result, the appeal is dismissed as withdrawn.
The order pronounced in the open court on 04.11.2015.
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