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Income Tax Appellate Tribunal - Kolkata

M/S Prudential Business Enterprises ... vs Pr. Cit, Kol.-1, Kolkata on 19 March, 2018

IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH: KOLKATA

       Before: Shri Waseem Ahmed, Accountant Member and
               Shri S.S. Viswanethra Ravi, Judicial Member

                                 I.T.A No. 350/Kol/2017
                                       A.Y: 2012-13

M/s. Prudential Business                               Vs.                  Pr. C.I.T, Kolkata-1
Enterprises Pvt. Ltd                                                        Kolkata
PAN: AAFCP 2624K
  [Appellant]                                                                    [Respondent]

For the Appellant                             : Shri Abhishek Bansal, ACA, ld.AR
For the Respondent                            : Shri G. Hongshing, CIT, ld. DR

                          Date of hearing       :                           19-03-2018
                          Date of pronouncement :                           19-03-2018

                                             ORDER

Shri S.S.Viswanethra Ravi, JM:

This appeal by the Assessee is directed against the order of the Commissioner of Income Tax (Appeals), 1, Kolkata dt. 06-01-2017 for the A.Y 2012-13.

2. At the time of hearing before us Shri Abishek Bansal, ACA, the ld. AR of the assessee, submits that the assessee intends to withdraw the appeal by an application dt. 16-03-2018 (copy of the same is on record) as under:-

" Sub: ITA No. 350/Kol/2017-assessment year 2012-13- request for withdrawal of appeal We filed the aforesaid appeal on 20th Feb, 2017 against the order u/s. 263 of the Act passed by the Principal CIT, Kolkata-1, Kolkata, for which the aforesaid appeal number was given.

We withdraw the aforesaid appeal filed by us which may be allowed. For this act of kindness we as in duty bound shall ever pray.

Yours faithfully, For Prudential Business Enterprises Private Limited Sd/-

Director"

3. In view of above, he urged to permit the assessee to withdraw the same. On the other hand, the ld.DR has not objected to such request of the ld.AR. In view of above, the appeal filed by the assessee is dismissed as withdrawn.

4. In the result, the appeal of the assessee is dismissed.

      Order pronounced in the open court on     19-03-2018




           Sd/-                                         Sd/-
      Waseem Ahmed                              S.S. Viswanethra Ravi
     Accountant Member                             Judicial Member

                          Dated : 19-03-2018

PP(Sr.P.S.)
Copy of the order forwarded to:

1. Appellant/Assessee: M/s. Prudential Business Enterprises Pvt. Ltd Flat No. 204, Block-C, K.B Sarani, 2nd Floor, Kolkata-80. 2 Respondent :The Pr. Commissioner of Income-tax,Kol-1, Kolkata Aaykar Bhawan, P-7, Chowringhee Square, Kolkata-700 069.

3. The CIT(A), Kolkata

4. CIT , Kolkata

5. DR, Kolkata Benches, Kolkata /True Copy, By order, Sr.PS/H.O.O ITAT Kolkata 2 ITA No. 350/Kol/2017