What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal against an assessment order. During the hearing, the assessee's counsel submitted a letter seeking to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Nipro Pharmapackaging India Pvt… vs Pr, CIT, Ghaziabad | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI BENCH : E : DELHI

Before: SHRI C.M. GARG & SHRI M. BALAGANESH

For Appellant: Shri Raj Kumar, Advocate

For Respondent: Ms Sarita Kumari, CIT, DR

Hearing: 22.05.2023Pronounced: 24.05.2023

ORDER

PER M. BALAGANESH, AM:

This appeal in for AY 2017-18 arises out of the order of the Principal Commissioner of Income Tax, Ghaziabad, [hereinafter referred to as ‘ld. PCIT’, in short] in DIN & Order No.ITBA/REV/F/REV5/2021-22/1042151326(1) dated 30.03.2022 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 28.12.2019 by the ld. Assessing Officer, Circle 1(1)(1), Meerut (hereinafter referred to as ‘ld. AO’).

At the time of hearing, the ld. AR filed a letter dated 15.05.2023 stating that the assessee seeks to withdraw the appeal filed before this Tribunal. For the sake of convenience, the said letter is reproduced hereunder:-

The ld. DR did not have any objection for the same.

In view of the above, the appeal of the assessee is hereby dismissed as ‘withdrawn.’

In the result, the appeal of the assessee is dismissed as ‘withdrawn.’ Order pronounced in the open court on 24.05.2023.

NIPRO PHARMAPACKAGING INDIA PVT. LTD.,MEERUT vs. PR,CIT, GHAZIABAD

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