What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(Appeals). During the hearing, the assessee's Authorized Representative sought to withdraw the appeal.

What were the issues?

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

M/S Barbrik Project Limited… vs JCIT | ITAT Raipur 2022

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & SHRI JAMLAPPA D BATTULL

For Appellant: Shri S.R. Rao, AR

For Respondent: Shri Sanjay Kumar, DR

Hearing: 15.03.2022Pronounced: 30.03.2022

आदेश / ORDER PER RAVISH SOOD, JM:

The present appeal filed by the assessee is directed against the order passed by the CIT(Appeals), Bilaspur dated 15.03.2016, which in turn arises from the order passed by the A.O u/s.143(3) of the Income-tax Act, 1961 (for short ‘the Act’), dated 31.03.2014 for assessment year 2011-12.

At the very outset of hearing, it was submitted by the Ld. Authorized Representative (for short ‘AR’) for the assessee that as per instructions the present appeal is sought to be withdrawn. Our attention was drawn by the Ld. AR to the letter filed by him seeking withdrawal of the present appeal.

Per contra, the Ld. Departmental Representative (for short ‘DR’) did not raise any objection for seeking of withdrawal of the present appeal by the assessee.

In the backdrop of the aforesaid concession of the Ld. AR, we, herein, permit the assessee to withdraw the captioned appeal.

3 Barbrik Project Limited Vs. JCIT ITA No. 68/RPR/2017

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open court on 30th day of March 2022.

Sd/- Sd/- JAMLAPPA D BATTULL RAVISH SOOD ACCOUNTANT MEMBER JUDICIAL MEMBER रायपुर/ RAIPUR ; �दनांक / Dated : 30th March, 2022 SB आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

1. 1. अपीलाथ� / The Appellant. 2. ��यथ� / The Respondent.

3. The CIT(Appeals), Raipur (C.G) 4. The CIT, Bilaspur (C.G) 5.�वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण,रायपुर ब�च, रायपुर / DR, ITAT, Raipur Bench, Raipur. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // �नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, रायपुर / ITAT, Raipur.

4 Barbrik Project Limited Vs. JCIT ITA No. 68/RPR/2017

Date 1 Draft dictated on 15.03.2022 Sr.PS/PS 2 Draft placed before author 15.03.2022 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

M/S BARBRIK PROJECT LIMITED,SURAJPUR (CG) vs. THE JOINT COMMISSIONER OF INCOME TAX,RANGE KORBA, KORBA(CG)

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