Income Tax Appellate Tribunal - Delhi
Mool Chand Yaav, Delhi vs Pr. Cit, Ghaziabad on 29 January, 2018
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "A": NEW DELHI
BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA No.:-830/Del/2016
Assessment Year: 2011-12
Mool Chand Yadav, Pr. CIT
C/o Kapil Goel Adv., Ghaziabad
F-26/124, Sector-7, Rohini Vs.
Delhi - 100 085
PANAAFPY2975H
(Appellant) (Respondent)
Assessee by: -
Department by : -
Date of Hearing 29/01/2018
Date of 29/01/2018
pronouncement
ORDER
PER AMIT SHUKLA, J.M.
The aforesaid appeal has been filed by the assessee against the order dated 05.03.2015, passed by Ld. Pr. CIT, Ghaziabad for assessment year 2011-12.
2. Ld. AR on behalf of the assessee requested that this appeal may be allowed to be withdrawn for the reason that relief claimed in present appeal has become academic as other appeal before this Hon'ble Tribunal against order passed u/s 143(3)/263 in consequence to revision order has already been fully allowed in ITA 6609/Del/2017 so ITA No. 830/DEL/2016 Shri Mool Chand Yadav vs. Pr.CIT present appeal has become infructuous. Hence the present appeal remains only of academic nature. Therefore, the appellant wants to withdraw the appeal. Ld. DR has no objection for withdrawing of the appeal.
3. In the light of the above facts and position , we allow to withdraw the appeal.
4. In the result the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 29th January, 2018.
sd/- sd/-
(O.P. KANT) (AMIT SHUKLA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 29/01/2018
Veena
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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