Income Tax Appellate Tribunal - Delhi
Zaptive Internet Services Pvt. Ltd., ... vs Acit, Circle- 4(1), Gurgaon on 21 February, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI , 'FRIDAY' BENCH, NEW DELHI
BEFORE HON'BLE MR. JUSTICE P.P. BHATT, PRESIDENT AND
HON'BLE G.S. PANNU, VICE PRESIDENT
ITA NO.7229/DEL/2017
ASSESSMENT YEAR 2014-15
Zaptive Internet Services Pvt. Ltd.
805, Tower-B, Millenium Plaza,
Sushant Lok-1, Sector-29,
Gurgaon,
Haryana-122002
PAN- AAACZ2929A ............................(Appellant)
Vs
ACIT,
Cicrcle-4(1),
Gurgaon ........................ (Respondent)
Appellant by : Shri Alok Kumar Gupta
Respondent by : Ms. Rakhi Vimal, Sr. DR
Date of hearing : 21/02/2020
Date of pronouncement : 21/02/2020
ORDER
PER MR. JUSTICE, P.P. BHATT, This appeal has been filed by the assessee against the order under section 143(3) of the Commissioner of Income Tax (Appeals)-1, Gugrgaon, dated 16/10/2017 relating to the Assessment year 2014-15. 2 ITA No.7229/Del/2017
2. At the outset, the Ld. AR requested for withdrawal of the appeal preferred by the assessee and drew our attention to letter dated 07/02/2020, which is placed on record.
3. The Ld. DR does not have any objection for the said request of the Ld. AR.
4. Considering the request of the assessee, the appeal is allowed to be withdrawn.
5. Resultantly, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 21/02/2020 in the presence of both the parties.
Sd/- Sd/-
( G.S. PANNU ) ( JUSTICE P.P. BHATT )
VICE PRESIDENT PRESIDENT
DELHI/ Dated: 21/02/2020
Shekhar, Sr. P.S.
Copy of the Order is forwarded to :
1. The Appellant
2. The Respondent
3. The CIT(A)
4. The Pr. CIT
5. DR, ITAT, Delhi
6. Guard file.
BY ORDER, Assistant Registrar, ITAT, Delhi