Income Tax Appellate Tribunal - Delhi
Rathi Super Steel Ltd., Delhi vs Dcit, New Delhi on 3 October, 2017
1 ITA No. 6349/Del/2014
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'F' NEW DELHI
BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER
AND
MS SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No. 6349/DEL/2014 ( A.Y 2002-03)
Rathi Super Steel Limited Vs DCIT
S-210, Aditya Plaza, 2nd Floor, Circle 15(1)
Community Centre, Karkardooma, New Delhi
Delhi 110092
AAACR0182M
(APPELLANT) (RESPONDENT)
Appellant by None
Respondent by Sh. Atiq Ahmad, Sr. DR
Date of Hearing 03.10.2017
Date of Pronouncement 03.10.2017
ORDER
PER SUCHITRA KAMBLE This appeal is filed by the Assessee against the order dated 27/10/2014 passed by CIT(A)-XVIII, New Delhi.
2. During the time of hearing none appeared on behalf of the Assesse, but there is letter/application dated 03.10.2017 placed before us by the Assessee Company which is signed by Managing Director of the Company. As per the letter/application dated 03.10.2017, the assessee company do not want to pursue this appeal any further therefore requested to withdraw this appeal.
3. The Ld. DR does not have any objection.
2 ITA No. 6349/Del/2014
4. We have seen the said letter/application dated 03.10.2017 signed by Managing Director of the Assessee Company. The same is taken on record.
5. In result, the appeal is dismissed as withdrawn. Order pronounced in the Open Court on 03rd October, 2017.
Sd/- Sd/-
(R. K. PANDA) (SUCHITRA KAMBLE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 03/10/2017
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
Date
1. Draft dictated on 03/10/2017 PS
2. Draft placed before author 03/10/2017 PS
3. Draft proposed & placed before .2017 JM/AM
the second member
4. Draft discussed/approved by JM/AM
Second Member.
5. Approved Draft comes to the PS/PS
Sr.PS/PS .10.2017
3 ITA No. 6349/Del/2014
6. Kept for pronouncement on PS
7. File sent to the Bench Clerk 03.10.2017 PS
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.