Income Tax Appellate Tribunal - Amritsar
Sh. Navneet Katyal , Malout vs Income Tax Officer, Ward Ii(2), ... on 20 February, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH, AMRITSAR
BEFORE SHRI R.S. SYAL, VICE PRESIDENT
AND
SHRI N.K. CHOUDHRY, JUDICIAL MEMBER
ITA No.377/ASR/2017
Assessment Year : 2012-13
Shri Navneet Katyal, Vs. Income-tax Officer,
Prop. M/s Pukhraj Hotel, Ward-II(2),
Chandigarh H.O., Muktsar.
G.T.Road,
Malout.
PAN: AEQPK7438E
(Appellants) (Respondents)
Assessee By : Shri Surinder Mahajan, CA
Department By : Shri S.S. Negi
Date of Hearing : 19.02.2018
Date of Pronouncement : 20.02.2018
ORDER
PER R.S. SYAL, VP:
This appeal filed by the assessee is directed against the order passed by the Principal Commissioner of Income Tax, Bathinda, on ITA No.377/ASR/2017 31.03.2017 u/s 263 of the Income-tax Act, 1961 (hereinafter also called 'the Act') in relation to the Assessment Year 2012-13.
2. At the time of hearing, the Ld. AR of the assessee submitted, vide his letter dated 17.02.2018 placed on record, that he had instructions from his client not to pursue the appeal and, therefore wanted to withdraw the same. The Ld. DR has no objection to the assessee withdrawing his appeal. In the given circumstances, we permit the assessee to withdraw the appeal.
3. In the result, the appeal is dismissed as withdrawn.
The order pronounced in the open court on 20.02.2018.
Sd/- Sd/-
[N.K. CHOUDHRY] [R.S. SYAL]
JUDICIAL MEMBER VICE PRESIDENT
Dated, 20th February, 2018.
dk
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ITA No.377/ASR/2017
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT (A)
5. DR, ITAT
AR, ITAT, AMRITSAR.
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