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Income Tax Appellate Tribunal - Mumbai

Abu Jani Sandeep Khosla, Mumbai vs Acit Cen Cir 22, Mumbai on 29 November, 2017

                  IN THE INCOME TAX APPELLATE TRIBUNAL
                       MUMBAI BENCH "A", MUMBAI

          BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND
                SHRI PAWAN SINGH, JUDICIAL MEMBER

      ITA NO. 704/MUM/2013              :            A.Y : 2002-03

 M/s. Abu Jani Sandeep Khosla          Vs.   ACIT, Central Circle-22,
 Gala No.22, A Block, Ghanshyam              Mumbai (Respondent)
 Ind. Estate, Veera Desai Road,
 Andheri (W), Mumbai 400 058
 PAN : AAAFA2341Q (Appellant)


                     Appellant by     : Shri Stany Saldanha
                                        (Withdraw letter)
                     Respondent by    : Shri R.P. Meena (CIT-DR)

                     Date of Hearing : 29/11/2017
                     Date of Pronouncement : 29/11/2017


                                    ORDER


PER G.S. PANNU, AM :

The captioned appeal by the assessee is directed against the order of CIT(A)-39, Mumbai dated 30.11.2012 pertaining to the Assessment Year 2002-03, which in turn has arisen from the order passed by the Assessing Officer dated 21.12.2010 under section 143(3) r.w.s. 153C of the Income Tax Act, 1961 (in short 'the Act').

M/s. Abu Jani Sandeep Khosla

2. The learned representative for the assessee has filed a letter dated 28.11.2017 requesting permission to withdraw the appeal, which reads as under :-

"With reference to the above and instruction from our above-mentioned client, we have to submit the following for your kind consideration.

The appeal was fixed for today i.e. 28.11.2017 The same has been refixed for 29.11.2017 We have to submit that inadvertently 2 (two) appeals for the same assessment year were filed.

Appeal No. 704/Mum/13 Appeal No. 3296/Mum/13 The appeal No. 3296/Mum/13 was heard by the Hon'ble "A" Bench on 22nd November 2017 and has been restored back to the ld. CIT(A) by pronouncement in open court. Order awaited.

As the issue is same in both the matter may we request your Honor to kindly allow us to withdraw the appeal no. 704/Mum/13."

3. The ld. CIT-DR appearing for the Revenue has no objection to the aforesaid plea of assessee.

4. Accordingly, the appeal of assessee is dismissed as withdrawn.

The above decision was pronounced in the open court in the presence of both the parties at the conclusion of hearing on 29th November, 2017.

       Sd/-                                                      Sd/-
 (PAWAN SINGH)                                              (G.S. PANNU)
JUDICIAL MEMBER                                           ACCOUNTANT MEMBER

Mumbai, Date : 29th November, 2017 *SSL* 3 ITA No. 704/Mum/2013 M/s. Abu Jani Sandeep Khosla Copy to :

1)    The Appellant
2)    The Respondent
3)    The CIT(A) concerned
4)    The CIT concerned
5)    The D.R, "A" Bench, Mumbai
6)    Guard file

                                           By Order

Asstt. Registrar/Sr. Private Secretary I.T.A.T, Mumbai