Income Tax Appellate Tribunal - Kolkata
M/S Nibhas Sinha , Suri vs Acit, Cir. 3, Suri on 10 October, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH KOLKATA
आयकर अपीलीय अधीकरण, यायपीठ "B" कोलकाता,
BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT
AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER
ITA No.396/Kol/2021
Assessment Year: 2012-13
Nibhas Sinha Assistant Commissioner of
26A, Tulip Apartment, Charu Income-tax, Circle-3, Suri,
Vs.
Chandra Place (East), Charu Birbhum.
Market, Kolkata-700 033.
(PAN: AADFN6908P)
(Appellant) (Respondent)
Present for:
Appellant by : Shri Rajeev Kumar, Advocate
Respondent by : Shri P. P. Barman, Addl. CIT
Date of Hearing : 10.10.2022
Date of Pronouncement : 10.10.2022
ORDER
PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:
This appeal filed by the assessee is against the order of Ld. CIT(A), National Faceless Appeal Centre (NFAC) vide Order No. ITBA/NFAC/S/250/2021-22/1032227153(1) dated 06.04.2021 passed against the assessment order by the ACIT, Circle-3, Suri, Birbhum u/s. 143(3) r.w.s. 263 of the Income-tax Act, 1961 (hereinafter referred to as the "Act") dated 30.10.2017.
2. At the time of hearing, Ld. Counsel for the assessee Shri Rajeev Kumar, Advocate submitted before the bench that assessee is willing to withdraw this appeal and prays that the withdrawal may kindly be permitted. Ld. Addl. CIT Shri P.P. Barman did not raise any objection 2 ITA No.396/Kol/2021 Nibhas Sinha, A.Y: 2012-13 on the prayer of the assessee. Hence, we accept the assessee's submission and dismiss the appeal of the assessee as withdrawn.
3. In the result, appeal of the assessee is dismissed as withdrawn.
4. Order is pronounced in the open court.
Sd/- Sd/-
(RAJPAL YADAV) (GIRISH AGRAWAL)
VICE PRESIDENT ACCOUNTANT MEMBER
Dated: 10.10.2022
JD, Sr. P.S.
Copy to:
1. The Appellant:
2. The Respondent:.
3. The CIT(A),NFAC, Delhi
4. The CIT ,
5. The DR, ITAT, Kolkata Bench, Kolkata //True Copy// [ By Order Assistant Registrar ITAT, Kolkata Benches, Kolkata