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Income Tax Appellate Tribunal - Delhi

M/S. Tdi Infrastructure Ltd., New Delhi vs Dcit, New Delhi on 24 September, 2018

         IN THE INCOME TAX APPELLATE TRIBUNAL
               DELHI BENCH 'D', NEW DELHI
     Before Sh. N. K. Saini, AM and Ms. Suchitra Kamble, JM
            ITA No. 3948/Del/2014 : Asstt. Year : 2010-11
M/s TDI Infrastructure Ltd.,       Vs    DCIT,
9, Kasturba Gandhi Marg,                 Central Circle-18,
New Delhi-110001                         New Delhi
(APPELLANT)                              (RESPONDENT)
PAN No. AAACI5799P
                  Assessee by : Sh. Salil Agarwal, Adv. &
                                Sh. Shailesh Gupta, CA
                  Revenue by : Sh. Vijay Varma, CIT DR
Date of Hearing : 24.09.2018        Date of Pronouncement : 24.09.2018

                                   ORDER
Per N. K. Saini, AM:

This is an appeal by the assessee against the order dated 20.05.2014 o f ld. CIT(A)-III, New Delhi.

2. During the course of hearing, the ld. Counsel for the assessee at the very outset stated that he has the instruction not to press this appeal and gave in writing as under:

"Grounds not pressed."

Sd/-

(Salil Agarwal)

3. The ld. CIT DR did not object if the appeal is to be dismissed as not pressed.

4. In view of the above, the appeal of the assessee is dis missed as not pressed.

TDI Infrastructure Ltd.

5. In the result, the appeal of the assessee is dis missed. (Order Pronounced in the Open Court on 24/09/2018) Sd/- Sd/-

(Suchitra Kamble) (N. K. Saini) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 24/09/2018 *Subodh* Copy forwarded to:

1. Appellant

2. Respondent

3. CIT

4. CIT(Appeals)

5.DR: ITAT ASSISTANT REGISTRAR