What did the Tribunal hold?

The Tribunal heard the submissions and allowed the assessee's plea to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an assessment order. During the hearing, the assessee's representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Ranjit Das, C/O-S.K. Khetan vs DCIT | ITAT Kolkata 2015

Income Tax Appellate Tribunal, BENCH “C”, KOLKATA

Before: Shri Mahavir Singh, JM & Shri M.Balaganesh, AM]

ORDER

Per Shri M.Balaganesh, AM

This appeal of the assessee arises out of the order of the Learned CITA in Appeal No. 163/CC-XIII/CIT(A)C-II/11-12 dated 20.07.2012 passed against the order of assessment for the Asst Year 2009-10 framed by the Learned AO u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as the ‘Act’).

Shri. K.K.Chhaparia, FCA, the Learned AR argued on behalf of the assessee and Shri.S.Srivastava, CIT(DR), the Learned CIT DR argued on behalf of the revenue.

During the course of hearing before us, the Learned AR informed the bench vide his letter dated 16.9.2015 that he has sought instructions from his client to withdraw the appeal filed before us. In response to this, the Learned DR did not raise any objection for the same.

We have heard the rival submissions and we allow the plea of the Learned AR to withdraw the appeal.

Ranjit Das. A.Yr.2009-10 5. Hence the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the court on 16.09.2015.

RANJIT DAS,C/O-S.K. KHETAN,KOLKATA vs. DCIT, CENTRAL CIRCLE - XIII, KOLKATA, KOLKATA

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