Income Tax Appellate Tribunal - Kolkata
Om Prakash Maniyar, Kolkata vs Pcit-14, Kolkata, Kolkata on 24 January, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH : KOLKATA
[Before Hon'ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ]
I.T.A No. 915/Kol/2016
Assessment Year : 2011-12
Om Prakash Maniyar -vs.- Pr.C.I.T., Kol-I4,
Kolkata Kolkata
[PAN : AFCPM 0613 G]
(Appellant) (Respondent)
For the Appellant : Shri Subash Agarwal, Advocate
For the Respondent : Shri G.Mallikarjuna, CIT(DR)
Date of Hearing : 24.01.2017.
Date of Pronouncement : 24.01.2017.
ORDER
Per M.balaganesh, AM
This is an appeal by the Assessee against the order dated 04.03.2016 of Pr.CIT, Kolkata-14, Kolkata passed u/s 263 of the Act relating to AY 2011-12.
2. The assessee has filed an application dated 20.01.2017 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.
3. In the result, the appeal is dismissed as withdrawn.
Order pronounced in the Court on 24.01.2017.
Sd/-
[N.V.Vasudevan] [ M.Balaganesh ]
Judicial Member Accountant Member
Dated : 24.01.2017.
[RG PS]
2
ITA No.915/Kol/2016
Om Prakash Maniyar
A.Yr.2011-12
Copy of the order forwarded to:
1.Om Prakash Maniyar, 19, Chandni Chowk Street, Kolkata-700072.
2. Pr.C.I.T.-14, Kolkata. .
3..CIT(DR), Kolkata Benches, Kolkata.
True copy By Order Asstt.Registrar, ITAT, Kolkata Benches 2