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[Cites 1, Cited by 3]

Income Tax Appellate Tribunal - Mumbai

Ambuja Cement India P.Ltd ( Since Merged ... vs Dcit Cir 3(1), Mumbai on 25 October, 2017

                IN THE INCOME TAX APPELLATE TRIBUNAL
                    MUMBAI BENCH "A", MUMBAI

           BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER
                               AND
               SHRI RAM LAL NEGI, JUDICIAL MEMBER

                ITA No. 4288/Mum/2013(A.Y. 2009-10)
                ITA No. 2601/Mum/2014 (A.Y. 2010-11)

Ambuja Cement India Private Limited,
(Since merged with the Holcim India
Private Limited)
106, Maker Chamber - III,
Nariman Point, Mumbai 400021
PAN:AACCA3390A                                    ......   Appellant

Vs.
The DCIT, Cir.3(1)
Mumbai.                                                .... Respondent


      Appellant by            : Shri Alpesh Dharod
      Respondent by           : Shri R.P.Meena

      Date of hearing                  : 25/10/2017
      Date of pronouncement             : 25/10/2017

                               ORDER

PER G.S.PANNU,A.M:

The captioned appeals filed by the assessee pertaining to assessment years 2009-10 and 2010-11 are directed against separate orders passed by the CIT(A)-5, Mumbai dated 22/02/2013 and 30/01/2014 respectively, which in turn arise out of orders passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 (in short 'the Act') dated 16/12/2011 and 31/01/2013.
2 ITA No. 4288/Mum/2013 (Assessment Year 2009-10) ITA No. 2601/Mum/2014(Assessment Year 2010-11)

2. Vide identical letters dated 23rd October, 2017, whose contents are reproduced herein below, assessee has requested for grant of permission to withdraw the captioned appeals.

"Re: Ambuja Cement India Private Limited ( Since merged with the Holcim India Pvt. Ltd. and subsequently merged with Ambuja Cement Limited) Assessment year 2009-10 ITA No.4288/Mum/2013 Prayer for withdrawal of appeal.
1.0 This has reference to the captioned appeal fixed for hearing on 25-10- 2017. In this regard, we, on behalf of the assessee, most humbly request your goodself to please treat the aforesaid appeal as being withdrawn."

3. Ld. Departmental Representative for the Revenue has no objection to the aforesaid request of the assessee.

4. Accordingly, the appeals of the assessee are dismissed as withdrawn Order pronounced in the open court on 25/10/2017.

                  Sd/-                               Sd/-
             (RAM LALNEGI)                      (G.S. PANNU)
           JUDICIAL MEMBER                  ACCOCUNTANT MEMBER
Mumbai, Dated 25+/10/2017
Vm, Sr. PS
Copy of the Order forwarded to :

1.   The Appellant ,
2.   The Respondent.
3.   The CIT(A)-
4.   CIT
5.   DR, ITAT, Mumbai
6.   Guard file.

                                                BY ORDER,
//True Copy//
                                                (Dy./Asstt. Registrar)
                                            ITAT, Mumbai