Income Tax Appellate Tribunal - Delhi
Actis Advisers Pvt. Ltd., New Delhi vs Assessee on 25 April, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES : I-2 : NEW DELHI
BEFORE SHRI R.S. SYAL, AM & SHRI KULDIP SINGH, JM
ITA No.7082/Del/2014
Assessment Year : 2010-11
Actis Advisers Pvt. Ltd., Vs. DCIT,
MIRA, The Corporate Suites, Circle-1(2),
Block D, Ground Floor, CR Building,
1&2, Ishwar Nagar, New Delhi.
New Delhi.
PAN: AAACC5281G
(Appellant) (Respondent)
Assessee By : Shri Yishu Goel, CA
Department By : Shri Amit Mohan Govil, CIT, DR
Date of Hearing : 25.04.2016
Date of Pronouncement : 25.04.2016
ORDER
PER R.S. SYAL, AM:
This appeal filed by the assessee is directed against the final assessment order passed by the AO u/s 143(3) read with section 144C of ITA No.7082/Del/2014 the Income-tax Act, 1961 (hereinafter also called 'the Act') on 26.11.2014 in relation to the assessment year 2010-11.
2. At the time of hearing, the assessee, vide its letter dated 25.4.2016, submits that they do not want to pursue the appeal and, therefore, requests for the withdrawal of the appeal.
3. The ld. DR has no objection to the withdrawal of the instant appeal by the assessee.
4. In view of the request of the assessee for withdrawal of the appeal to which ld. DR has no objection, we allow the assessee to withdraw its appeal.
5. In the result, the appeal is dismissed as withdrawn.
The order pronounced in the open court on 25.04.2016.
Sd/- Sd/-
[KULDIP SINGH] [R.S. SYAL]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated, 25th April, 2016.
dk
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ITA No.7082/Del/2014
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT (A)
5. DR, ITAT
AR, ITAT, NEW DELHI.
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