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Income Tax Appellate Tribunal - Lucknow

M/S Satish Cold Storage, Kanpur vs The Dy.Commissioner Of Income Tax, ... on 20 June, 2022

             IN THE INCOME TAX APPELLATE TRIBUNAL
                 LUCKNOW BENCH 'SMC, LUCKNOW

            BEFORE SHRI T. S. KAPOOR, ACCOUNTANT MEMBER

                       ITA Nos.72 & 73/Lkw/2021
                  Assessment Years: 2017-18 & 2018-19

M/s. Satish Cold Storage,                Vs. DCIT,
250-A, Vikas Nagar,                          Central 1(1)(1),
Kanpur                                       16/69 Aayakar Bhawan,
PAN: ABLFS 5524P                             Kanpur
              (Appellant)                             (Respondent)


 Appellant by                     Application for withdrawal of appeal
 Respondent by                    Shri Harish Gidwani, DR
 Date of hearing                  09/06/2022
 Date of pronouncement            20/06/2022

                                ORDER

These appeals have been filed by the assessee against the order of Ld. CIT(A) both dated 31/03/2021.

2. At the very outset, it was noticed that there is a delay in filing the appeals of one hundred days. The reason for delay in filing the appeals have been explained by the assessee in its application dated 06.09.2021 for condonation of delay. In the condonation application, the assessee has stated that due to nationwide spread of Corona Virus, there was complete lockdown from 30.4.2021 to 31.05.2021, therefore, office of the counsel was closed and for this reason he could not file the appeals on time. The ld. Counsel for the assessee requested that this lapse being purely unintentional and not deliberate, the delay in filing the appeals may be condoned. The ld. DR has no objection.

3. Having carefully perused the application for condonation of delay, I find that there was sufficient cause for the delay in filing of the appeals. Accordingly, I condone the delay and admit these appeals for hearing.

4. The ld. A.R. submitted an application dated 07.06.2022 and requested the Bench to grant permission to withdraw the present appeals.

5. Learned D.R. has no objection. Accordingly, I permit the assessee to withdraw the present appeals.

6. In the result, both the appeals of the assessee are dismissed as withdrawn.

(Order pronounced in the open court on 20/06/2022) Sd/-

( T. S. KAPOOR ) Accountant Member Dated: 20/06/2022 Aks Copy of the order forwarded to :

1. The Appellant

2. The Respondent.

3. Concerned CIT

4. The CIT(A)

5. D.R., I.T.A.T., Lucknow By Order Asstt. Registrar