Income Tax Appellate Tribunal - Chandigarh
Late Smt. Amarjit Kaur, Ludhiana vs Dcit, Ludhiana on 23 February, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DIVISION BENCH, CHANDIGARH
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER
AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER
M.A.No. 8/CHD/2017
In ITA No. 72 /CHD/2012
Assessment year: 2007-08
Late Smt. A marjit Kaur, Vs. The DCIT,
Th rough L/H Sh ri Jagmohan Singh, CC-1, Ludhian a.
Ludhiana.
PAN No. ACJPK7761R
(Appellant) (Respondent)
Appellant By : (Withdrawal application)
Respondent By : Shri Manjit Singh, Sr.DR
Date of hearing : 23.02.2018
Date of Pronouncement : 23.02.2018
ORDER
Per Sanjay Garg, Judicial Member
The assessee through withdrawal application seeks permission to withdraw the captioned Miscellaneous Application.
2. In view of the submission of the assessee the Miscellaneous Application is dismissed as withdrawn.
Order Pronounced in the Open Court.
Sd/- Sd/- (ANNAPURNA GUPTA) ( SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 23 r d February,2018 Copy to:
1. The Appellant
2. The Respondent
3. The CIT concerned
4. The CIT(A)
5. The CIT,D.R Asstt. Registrar ITAT Chandigarh.