KAMARHATTY POWER LTD.,KOLKATA vs. CIT, KOLKATA-1I, KOLKATA

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ITA 1273/KOL/2014Status: DisposedITAT Kolkata30 October 2015AY 2009-20103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the learned DR did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the learned CIT for AY 2009-10. The assessee sought permission to withdraw the appeal as proceedings were ongoing pursuant to the revisional order.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to ongoing proceedings related to the revisional order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH : “D” : KOLKATA

Before: SHRI R.S. SYAL, AM & SHRI N.V. VASUDEVAN, JM

For Appellant: Shri Gyan ranjan Saha
For Respondent: Shri Niraj Kumar, CIT
Hearing: 29.10.2015Pronounced: 30.10.2015

ORDER ` This appeal by the assessee arises out of the order passed by the ld. CIT on 20.03.2014 in relation to the A.Y. 2009-10. 2 2. 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.

3.

In the result, the appeal is dismissed as withdrawn.

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