Income Tax Appellate Tribunal - Delhi
J Ray Mcdermott S A, Noida vs Acit, Cpc-Tds, Ghaziabad on 22 September, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI "D" BENCH: NEW DELHI
BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER &
SHRI KUL BHARAT, JUDICIAL MEMBER
ITA No.1711/Del/2019
[Assessment Year : 2017-18]
J Ray Medermott S A, vs ACIT,
C/o-Nangia & Co., LLP, CPC-TDS,
A-109, Sector-126, Noida, Ghaziabad.
Uttar Pradesh-201304.
PAN-AADCJ6385R
APPELLANT RESPONDENT
Appellant by Shri Ankit Sahni, Adv. &
Shri Sahil Gupta, CA
Respondent by Shri Sanjay Kumar, Sr.DR
Date of Hearing 22.09.2022
Date of Pronouncement 22.09.2022
ORDER
PER KUL BHARAT, JM :
The present appeal filed by the assessee for the assessment year 2017- 18 is directed against the order of Ld. CIT(A)-42, New Delhi dated 28.12.2018.
2. Ld. Counsel for the assessee seeks to withdraw the present appeal vide letter dated 22.09.2022. The relevant contents of the letter are reproduced as under:-
"It is humbly submitted that the appeal pertains to the order passed by CIT(A) upholding the demand raised by AO/CPC-TDS under section 200A of the Income Tax Act, 1961.
In this regard, the Appellant humbly craves leave to withdraw the captioned appeal".
3. Ld. Sr. DR has no objection in this regard.
4. We have heard the Ld. Authorized Representatives of the parties and considered the material available on record. We hereby, allow the request of the assessee for withdrawal of the appeal. Therefore, the appeal of the assessee is dismissed as withdrawn.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 22 nd September, 2022.
Sd/- Sd/-
(SHAMIM YAHYA) (KUL BHARAT)
ACCOUNTANT MEMBER JUDICIAL MEMBER
* Amit Kumar *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI