Income Tax Appellate Tribunal - Delhi
Dharam Raj Singh, New Delhi vs Jcit, Range- 32, New Delhi on 26 April, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'B' NEW DLEHI
BEFORE SHRI R.S. SYAL, VICE PRESIDENT
AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
I.T.A. No.6075/Del/2017
Assessment Year: 2014-15
Dharam Raj Singh Vs Jt. Commissioner of Income-tax,
72, Flat No.12, Lane No.2, Range -32, New Delhi
Krishna Nagar, Safdarjung Enclave,
New Delhi.
(PAN: BCPLS7659P)
(Appellant) (Respondent)
Appellant by: Shri Ved Jain
Respondent by: Shri Vijay Kumar Jiwani, Sr. DR
Date of hearing : 26.04.2018
Date of Pronouncement : 26 .04.2018
ORDER
PER NARASIMHA K. CHARY, JM
This appeal by assessee is arising out of order of Commissioner of Income- tax (Appeals)-11, New Delhi (for short hereinafter referred to as "CIT(A)"), vide appeal No.245/2016-17 dated 02.08.2017
2. At the time of hearing, learned counsel for the assessee sought permission to withdraw the appeal. An application of the assessee dated 28.03.2018 has also been placed on record, contents of which are as under:
2"The above mentioned appeal is filed by the assessee on 27.9.2017 in B Bench and has not been fixed yet. Your Honours, as I do not want to pursue this appeal any further, you are humbly requested to kindly allow me to withdraw the said appeal.
Inconvenience caused is highly regretted."
In view of the above and as there is no objection on behalf of the Ld. DR, we endorse the prayer of assessee and dismiss the appeal of assessee as withdrawn.
3. Appeal of assessee is dismissed as withdrawn.
Order is pronounced in the open court on 26th April, 2018.
(R.S. SYAL) (K. NARASIMHA CHARY)
VICE PRESIDENT JUDICIAL MEMBER
Dated : 26th April, 2018
VJ
Copy forwarded to:
1. Appellant
2. Respondent
3.CIT
4.CIT(A)
5. DR, ITAT
By order
Asstt. Registrar