Income Tax Appellate Tribunal - Mumbai
West Coast Paper Mills Ltd, Mumbai vs Acit 1(3), Mumbai on 3 October, 2018
P a g e |1
ITA No. 4168/Mum/2017 A.Y 2001-02
West Coast Paper Mills Ltd. Vs. Dy. Commissioner of Income Tax-1(3)(2)
IN THE INCOME TAX APPELLATE TRIBUNAL
"G" Bench, Mumbai
Before Shri B.R. Baskaran, Accountant Member
and Shri Ravish Sood, Judicial Member
ITA No. 4168/Mum/2017
(Assessment Year: 2001-02)
West Coast Paper Mills Ltd, Dy. Commissioner of Income
Shreeniwas House, Tax-1(3)(2)
Vs.
Hazarimal Somani Marg, Fort Room No. 540, Aayakar Bhavan
Mumbai-400 001 Mumbai- 400020
PAN - AAACT4179N
(Appellant) (Respondent)
Assessee by: Shri Mihir Shah, A.R
Revenue by: Shri Nishant Samaiya, D.R
Date of Hearing: 03.10.2018
Date of Pronouncement: 03.10.2018
ORDER
Per Ravish Sood, JM
The present appeal filed by the assessee is directed against the order passed by the CIT(A)-3, Mumbai, dated 27.03.2017, which in turn arises from the order passed by the A.O under Sec. 143(3) of the Income Tax Act, 1961 (for short 'Act'), dated 29.03.2004 for A.Y 2001-02.
2. The ld. Authorized Representative (for short 'A.R') of the assessee Shri Mihir Shah, ACA, at the very outset of hearing of the appeal placed on record a letter dated 01.10.2018, seeking liberty to withdraw the aforementioned appeal. The ld. Departmental Representative (for short 'D.R') did not object to the aforesaid request of the counsel for the assessee for withdrawal of the appeal.
3. We have heard the authorized representatives of both the parties, and have perused the letter dated 01.10.2018 filed by the duly authorized representative of the assessee company. It is the contention of the ld. A.R, P a g e |2 ITA No. 4168/Mum/2017 A.Y 2001-02 West Coast Paper Mills Ltd. Vs. Dy. Commissioner of Income Tax-1(3)(2) that as the CIT(A) pursuant to an application for rectification dated 28.04.2017 filed by the assessee had vide his order dated 20.05.2017 rectified the error that had crept in his order dated 27.03.2017, thus, the relief sought by the assessee by filing the present appeal already stood granted. In the backdrop of the fact, that the revenue had not objected to the aforesaid request of the assessee for withdrawal of the appeal, the same is accepted. We thus, permit the assessee to withdraw the present appeal.
4. The appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 03.10.2018 Sd/- Sd/-
(B.R.Baskaran) (Ravish Sood)
ACCOUNTANT MEMBER JUDICIAL MEMBER
भुंफई Mumbai; ददन ुंक 03.10.2018
Ps. Rohit
आदे श की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to :
1. अऩीर थी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमक्त(अऩीर) / The CIT(A)-
4. आमकय आमक्त / CIT
5. विब गीम प्रतततनधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai
6. ग र्ड प ईर / Guard file.
सत्म वऩत प्रतत //True Copy// आदे शानुसार/ BY ORDER, उि/सहायक िंजीकार (Dy./Asstt. Registrar) आयकर अिीऱीय अधिकरण, भुंफई / ITAT, Mumbai P a g e |3 ITA No. 4168/Mum/2017 A.Y 2001-02 West Coast Paper Mills Ltd. Vs. Dy. Commissioner of Income Tax-1(3)(2)