KAPIL LIHALA,KOLKATA vs. CIT-XIII, KOLKATA, KOLKATA
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order passed by the CIT. The assessee's representative sought permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the 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,
ORDER 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In the result, the appeal is dismissed as withdrawn.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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