Income Tax Appellate Tribunal - Chandigarh
M/S Abhishek Industries Ltd., Ludhiana vs Dcit, Ludhiana on 3 January, 2018
I N T H E I NC O M E T AX A PP E L L A T E T RI B UN A L
D I VI S I O N B E NC H , CH A N DI G A R H
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER
AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
ITA No. 505/CHD/2017
Assessment Year : 2006-07
M/s Abhishek Industries Ltd., Vs. The DCIT,
(Now Trident Limited), Circle-1, Ludhiana
E-212, Kitchlu Nagar,
Ludhiana \
PAN No. AABCA4139J
(Appellant) (Respondent)
Appellant by : Shri Ashwani Kumar
Respondent by : Sh. Kiran Desh Pande
Date of Hearing : 03.01.2018
Date of Pronouncement : 03.01.2018
ORDER
Per Sanjay Garg, Judicial Member:
The present appeal has been preferred by the assessee against the order dated 23.01.2017 of the Commissioner of Income Tax (Appeals)-1 [hereinafter referred to as CIT(A)], Ludhiana.
2. In the context of above appeal, the Ld. Counsel for the assessee has submitted on today i.e. 03.01.2018 that he does not want to pursue the appeal and intends to withdraw the same. He has given his remarks on the memo of grounds of appeal to this effect as 'I may 2 kindly be allowed to withdraw the appeal'. The Ld. DR has no objection for the said withdrawal.
3. In view of the above, we grant permission to the assessee to withdraw the appeal. Consequently, the appeal of the assessee is hereby dismissed as 'Withdrawn' Order pronounced in the Open Court.
Sd/- Sd/-
(B.R.R.KUMAR) (SANJAY GARG)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated : 03.01.2018
Rkk
Copy to:
• The Appellant
• The Respondent
• The CIT
• The CIT(A)
• The DR