Income Tax Appellate Tribunal - Delhi
Mercer India Pvt. Ltd.,, Gurgaon vs Dcit, New Delhi on 21 March, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCH: 'I' NEW DELHI
BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER
AND
DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
C.O. No.56/Del/2019
[Arising out of ITA No.1557/Del/2016]
Assessment Year: 2011-12
Mercer India Pvt. Ltd. (Now Vs. Deputy Commissioner of
known as Mercer Consulting Income Tax,
(India) Pvt. Ltd., Circle-16(2),
6 th Floor, Tower-A, DLF New Delhi
Building No.14, SEZ DLF
Cyber City, DLF Phase-III,
Sector -24 & 25,
Gurgaon
PAN :AAACC8145M
(Appellant) (Respondent)
Appellant by Sh. Shatanik Chakrabarty, Advocate
Respondent by Sh. Mrinal Kumar Das, Sr. DR
Date of hearing 21.03.2023
Date of pronouncement 21.03.2023
ORDER
PER SAKTIJIT DEY, JM:
Captioned cross objection has been filed by the assessee against the final assessment order dated 21.01.2016 passed by the Assessing Officer for assessment year 2011-12, in pursuance to the directions of learned Dispute Resolution Panel (DRP). C.O. No.56/Del/2019
2. We have heard the parties and perused the materials on record. At the time of hearing, learned counsel appearing for the assessee submitted that the corresponding appeal of the Revenue, being ITA No.1557/Del/2016, has been dismissed by the Tribunal vide order dated 10.10.2019, due to low tax effect. Thus, he submitted, the cross objection has become infructuous, hence, he sought permission to withdraw the same.
3. Learned Departmental Representative did not express any objection.
4. In view of the submissions made by the parties, the cross objection is dismissed as withdrawn.
5. In the result, the cross objection is dismissed.
Order pronounced in the open court on 21st March, 2023 Sd/- Sd/-
(DR. B.R.R. KUMAR) (SAKTIJIT DEY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 21st March, 2023.
RK/-
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR Asst. Registrar, ITAT, New Delhi
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