Income Tax Appellate Tribunal - Mumbai
Kruger M & E Industries (I) P.Ltd, Mumbai vs Dcit (Osd) Rg 8(2), Mumbai on 20 April, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
"K" Bench, Mumbai
Before Shri Jason P. Boaz, Accountant Member
and Shri Sandeep Gosain, Judicial Member
ITA No. 3706/Mum/2015
(Assessment Year: 2007-08)
M/s. Kruger M&E Industries DCIT (OSD) - 8(2)
(I) P. Ltd. Room No. 218, 2nd Floor
M/s. Dayakar & Co., CAs Aayakar Bhavan, M.K. Road
Vs.
316 Mahavir Estate Mumbai 400020
Off Mahakali Caves Road
Andheri (E), Mumbai 400093
PAN - AAACK3871G
Appellant Respondent
Appellant by: Shri D.A. Shetty
Respondent by: Shri Arvind Kumar
Date of Hearing: 13.04.2017
Date of Pronouncement: 13.04.2017
ORDER
Per Jason P. Boaz, A.M.
This appeal by the assessee is directed against the order of the CIT(A)- 17, Mumbai dated 27.03.2015 for A.Y. 2007-08.
2. During the course of proceedings before the Bench the learned A.R. of the assessee filed a letter dated 04.04.2017 seeking permission for withdrawal of this appeal. The aforesaid letter dated 04.04.2017 is extracted hereunder: -
"04.O4.2017 To The Registrar, The Income Tax Appellate Tribunal K Bench -Mumbai Respected Sir, Sub: Withdrawal of Appeal Re: KRUGER M & E INDUSTRIES (INDIA) PRIVATE LIMITED PAN: AAACK3871G APPEAL NO : 3706/Mum-2015 Assessment Year: 2007-08 2 ITA No. 3706/Mum/2015 Kruger M&E Industries (I) P. Ltd Date of hearing:
Regarding the above, as per the instructions received from our above- named client, we are submitting herewith an application for withdrawal of the above said appeal. The application is already made to the Deputy Commissioner of Income Tax-10(11((32) intimating decision to withdraw the appeal. As the appellant company intend to close the business and commence the winding up procedure as the company is incurring losses since last six years.
Under the above circumstances, we request your honor to kindly withdraw the appeal Thanking You, Yours respectfully For Dayakar & Co Chartered Accountants Sd/-
D.A. Shetty Proprietor"
3. In view of the assessee's letter dated 04.04.2017 seeking withdrawal of this appeal, we permit withdrawal of the same and dismiss the appeal as withdrawn.
4. In the result, the assessee's appeal for A.Y. 2007-07 is dismissed. Order pronounced in the open court on 13th April, 2017.
Sd/- Sd/-
(Sandeep Gosain) (Jason P. Boaz)
Judicial Member Accountant Member
Mumbai, Dated: 20th April, 2017 Copy to:
1. The Appellant
2. The Respondent
3. The CIT(A) -17, Mumbai
4. The Pr, CIT - 10, Mumbai
5. The DR, "K" Bench, ITAT, Mumbai By Order //True Copy// Assistant Registrar ITAT, Mumbai Benches, Mumbai n.p.