Income Tax Appellate Tribunal - Delhi
Actis Advisers Pvt. Ltd., New Delhi vs Assessee on 28 April, 2016
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IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'I': NEW DELHI
BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER
SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER
ITA No. 307/Del/2016
Assessment Year: 2011-12]
Actis Advisers Private Ltd Vs. The Dy. C.I.T
MIRA, The Corporate Suites Circle - 4
Block D, Ground Floor, 1 & 2 Gurgaon
Ishwar Nagar, New Delhi
PAN : AAACC 5281 G
[Appellant] [Respondent]
Date of Hearing : 13.04.2016
Date of Pronouncement : 28.04.2016
Appellant by : Shri Rajnesh Verma
Respondent by : Shri Amrendra Kumar, CIT-DR
ORDER
PER CHANDRA MOHAN GARG, JUDICIAL MEMBER
The a ssessee has filed this appeal ag ainst the final assessment order dated 29 t h December, 2015 passed by the AO in pursuance to the directions issued by the Dispute Resolu tion Panel [DRP] f or A.Y 2011-12.
2. At the very outse t, the ld. AR for the assessee submitted an application for wi thdrawal of the appeal and submitted that the assessee does not wish to pursue the appeal and requested f or permission to withdraw the appeal.
3. Per contra, the ld. DR did not raise any serious objection.
5. Having perused the application fu rnished by the assessee available on record, we dismiss the a ppeal filed by the assessee as withdrawn.
6. In the result, the appeal of th e assessee dismissed as withdrawn.
The order is pronounced in the open court on 28.04.2016.
Sd/- Sd/-
(R.S. SYAL) (C.M. GARG)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 28th APRIL, 2016
VL/
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi
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