BHARGAVA PHYTOLAB PVT LTD,NEW DELHI vs. ITO WARD-4(4), DELHI
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order of the NFAC for AY 2018-19. At the time of hearing, the assessee's AR requested permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw its appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI
Before: SHRI SAKTIJIT DEY & DR. BRR KUMAR
ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against the order dated 29.04.2022 passed by National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-19.
At the time of call, learned Authorized Representative of the assessee on instructions submitted that the assessee no more wants to prosecute the present appeal. Hence, she sought permission on behalf of the assessee for withdrawal of the appeal. A letter dated 20.04.2023 to this effect filed by the learned AR is kept on record.
Learned Departmental Representative has no objection to assessee’s request.
In view of the facts discussed above, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.
In the result, the appeal is dismissed.
Order pronounced in the open court on 20th April, 2023.
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