What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, allowed the request. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2014-15. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

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

Orbit Electricals Pvt.Ltd vs DCIT | ITAT Pune 2021

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri S.P. Walimbe

Assessee by None (withdrawal application) Revenue by Shri S.P. Walimbe Date of hearing 31-08-2021 Date of pronouncement 31-08-2021 आदेश / ORDER This appeal by the assessee is directed against the order passed by the CIT(A), Pune-3, Pune on 09-05-2018 in relation to the assessment year 2014-15.

Before us, the assessee has filed a letter (mail) dated 31-08-2021 seeking permission to withdraw the appeal. The relevant contents of such letter reads as under : “The captioned case is fixed for hearing on 31st August, 2021 before Your Honour. We would like to withdraw the captioned appeal. We request Your Honour to kindly grant us permission for withdrawal.”

On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of assessee to withdraw the appeal.

In the result, the appeal is dismissed as „withdrawn‟. Order pronounced in the Open Court on 31st August, 2021.

Sd/- Sd/- (S.S.VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; ददिधांक Dated : 31st August, 2021 GCVSR आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. The CIT(A), Pune-3 4. The Pr.CIT-2, Pune 5. DR, ITAT „B‟ Bench, Pune गार्ड फाईल / Guard file 6. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 31-08-2021 Sr.PS 2. Draft placed before author 31-08-2021 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

ORBIT ELECTRICALS PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 3, PUNE

What did the Tribunal hold?

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