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Income Tax Appellate Tribunal - Mumbai

Solvay Specialities India Pvt. Ltd., ... vs Acit 8(2)(2) Cpc, Bangalore on 1 October, 2018

               IN THE INCOME TAX APPELLATE TRIBUNAL
                    MUMBAI BENCHES "G", MUMBAI

               Before Shri B R Baskaran, Accountant Member
                    & Shri Ravish Sood, Judicial Member

                         ITA No.871/Mum/2017
                       Assessment Year : 2014-15

Solvay Specialities India P. Ltd.        ACIT 8(2)(2) CPC,
Phoenix House, A Wing,                   Mumbai.
$th Floor, 462, Senapati Bapat Vs.
Marg, Lower Parel (W),
Mumbai 400 013.

PAN AAJCS0613F
        (Appellant)                                (Respondent)


            Appellant By      : Shri Mayur Kisnadwala
            Respondent By     : Shri Nishant Samaiya

Date of Hearing :01.10.2018          Date of Pronouncement : 01.10.2018

                                 ORDER

The appeal filed by the assessee is directed against the order, dated 16.11.2016, passed by Ld CIT(A)-14, Mumbai, and it relates to the assessment year 2014-15.

2. At the time of hearing, learned counsel for the assessee filed a letter before the Bench praying for permission of the Bench to withdraw the appeal. The learned AR submitted that the issues being contested in the present appeal have already been rectified by the Assessing Officer, vide his order dated 30.12.2016. Accordingly, he submitted that the present appeal has become infructuous and, hence, the assessee wants to withdraw the same.

3. The learned DR did not object to the plea of the assessee.

4. Accordingly, we allow the assessee to withdraw the appeal.

Solvay Specialities India Pvt. Ltd.

5. In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on this day of 1st October 2018 Sd/- Sd/-

             (Ravish Sood)                               (B R Baskaran)
            JUDICIAL MEMBER                           ACCOUNTANT MEMBER
 Mumbai, Dated : 1st October, 2018.
 SA


 Copy of the Order forwarded to :

1.    The   Appellant.
2.    The   Respondent.
3.    The   CIT(A), Mumbai.
4.    The   CIT
5.    The   DR, 'G' Bench, ITAT, Mumbai                   BY ORDER


 //True Copy//                                        (Assistant Registrar)

Income Tax Appellate Tribunal, Mumbai