Income Tax Appellate Tribunal - Chandigarh
M/S T.R.B. Exports Pvt. Ltd., Ludhiana vs Dcit, Ludhiana on 22 January, 2019
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ, 'बी'' च डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, 'B', CHANDIGARH ी एन. के. सैनी, उपा य एवं ी संजय गग , या यक सद य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 9 9 9 / C H D / 2 0 1 8 नधा रण वष / Assessment Year : 2015-16 M/s TRB Exports Pvt. Ltd., Vs. The DCIT, Circle-5, TRB House, G.T. Road, बनाम Ludhiana Dhandari Kalan, Ludhiana थायी लेखा सं./PAN NO: AAACT8590M अपीलाथ&/Appellant ()यथ&/Respondent नधा *रती क, ओर से/Assessee by : Sh. Sudhir Sehgal, Advocate राज व क, ओर से/ Revenue by : Sh. Manjit Singh, Sr. DR सन ु वाई क, तार0ख/Date of Hearing : 22.01.2019 उदघोषणा क, तार0ख/Date of Pronouncement : 22.01.2019 आदे श/Order Per N.K. Saini, Vice President:
This is an appeal by the assessee against the order dated 20.04.2018 of Ld. CIT(A)-2, Ludhiana.
2. During the course of hearing, the Ld. Counsel for the assessee at the outset stated that he has instructions to withdraw this appeal and gave in writing as under:-
"The appeal is withdrawn"
3. The Ld. DR did not object if the appeal of the assessee is dismissed as withdrawn
4. In view of the above, the appeal of the assessee is dismissed 'as withdrawn'.