What did the Tribunal hold?

The Tribunal heard both parties and perused the withdrawal application. The Tribunal permitted the assessee to withdraw the appeal.

The assessee filed an appeal against the order of the CIT(A) for assessment year 2012-13. At the time of hearing, the assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

M/S G.R. Mineral & Industries Pvt… vs DCIT | ITAT Raipur 2022

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & SHRI JAMLAPPA D BATTULL

For Appellant: Shri Ramesh Singhania

For Respondent: Shri G.N Singh, D.R

Hearing: 09.02.2022Pronounced: 21.02.2022

आदेश / ORDER

PER RAVISH SOOD, JM:

The present appeal filed by the assessee is directed against the order passed by the CIT(A)-1, Raipur, dated 03.02.2016, which in turn arises from the order dated 30.09.2014 passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961 (“Act”, for short) for assessment year 2012-13.

At the time of hearing of the appeal the Ld. Authorized Representative (in short ‘AR’) for the assessee submitted that as instructed he seeks liberty for withdrawing the present appeal. Ld. AR in support of his aforesaid claim had placed on record a letter dated 09.02.2022.

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

We have heard the ld. Authorized Representative of both the parties and perused the withdrawal application filed by the Ld. AR. In view of the aforesaid facts, we permit the assessee to withdraw the present appeal.

Resultantly, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on 21st day of February, 2022.

Sd/- Sd/- JAMLAPPA D BATTULL RAVISH SOOD ACCOUNTANT MEMBER JUDICIAL MEMBER रायपुर/ RAIPUR ; �दनांक/Dated : 21st February, 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)-1, Raipur (C.G) 4. The Pr. CIT-1, Raipur (C.G) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण,रायपुरब�च, रायपुर / DR, ITAT, Raipur Bench, Raipur. 6.गाड� फ़ाइल / Guard File. आदेशानुसार / BY ORDER, // True Copy // �नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, रायपुर / ITAT, Raipur.

Date 1 Draft dictated on 09.02.2022 Sr.PS/PS 2 Draft placed before author 10.02.2022 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 G.R. MINERAL & INDUSTRIES PVT LTD,RAIPUR (CG) vs. THE DY. COMMISSIONER OF INCOME TAX 1(2), RAIPUR (CG)

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