Income Tax Appellate Tribunal - Delhi
Marc India Ltd., New Delhi vs Pcit- 06, New Delhi on 30 August, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E' NEW DELHI
BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA No. 5021/Del/2016
Assessment year: 2012-13
M/S MARC INDIA LIMITED VS. PCIT-06,
PLOT NO. 5, 2ND FLOOR, BN BLOCK ROOM NO. 418, C.R. BLDG.,
CENTRA MARKET, LOCAL SHOPPING I.P. ESTATE, NEW DELHI
COMPLEX, ADJOINING BANK OF
BARODA, SHALIMAR BAGH,
NEW DELHI - 88
(PAN: AAACM7785P)
(APPELLANT) (RESPONDENT)
Appellant by: None
Respondent by: Ms. Shefali Swroop, CIT(DR)
Date of hearing: 30.08.2018
Date of pronouncement: 30.08.2018
ORDER
PER SUDHANSHU SRIVASTAVA, JM
The Assessee has filed this appeal against the order dated 22/7/2016 passed by the Ld. Pr. CIT-06, New Delhi relating to assessment year 2012-13.
2. None appeared on behalf of the assessee. However, the assessee's POA, Sh. Raj K. Aggarwal, has filed the Application dated 09.03.2018 in which he has requested for the withdrawal of the Appeal. For the sake of convenience, the contents of the Application are reproduced as under:-
"09th March, 2018 The Superintendent, , Income Tax Appellate Tribunal, New Delhi - 110 003 Sub:- Withdrawn of Appeal No. 5021/Delhi/16/ of M/s Marc India Limited for AY 2012-13.
Respected sir, We shall like to inform that Appeal No. - 5021/Delhi/16 of M/s March india Limited for AY 2012-13 has been re-fixed for hearing with Hon'ble Bench-E for 27.3.2018.
The assessee company is not interest to pursue the matter and decided to withdraw the above appeal. Furtehr we have also earlier requested for withdrawal of above appeal (photocopy ecnlsoed).
You are requested to do the needful in this regard.
Inconvenience caused is regretted.
Thanking you, Yours faithfully, Sd/-
Raj K Aggarwal POA
3. Ld. CIT(DR) did not object the written request of the assessee's POA.
4. We have heard Ld. DR and perused the records, especially the Application dated 09.03.2018 filed by the POA of the Assessee for 2 withdrawal of its appeal. Keeping in view of the facts and circumstances of the case, as aforesaid, we accept the aforesaid request of the assessee's POA for withdrawal of the Appeal and accordingly, we dismiss the Assessee's Appeal as withdrawn.
5. In the result, the appeal of the assessee stands dismissed.
Order pronounced on 30/08/2018.
Sd/- Sd/-
(O.P. KANT) (SUDHANSHU SRIVASTAVA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 30.08.2018
'SRB'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT 4.CIT(A)
4. DR, ITAT
By Order
ASSTT. REGISTRAR
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