M/S JILA SAHAKARI KENDRIYA BANK MARYADIT,BILASPUR(CG) vs. PRINCIPAL COMMISSIONER OF INCOME TAX, BILASPUR(CG)

O R D E R PER N.K. CHOUDHRY, JUDICIAL MEMBER

This appeal has been preferred by the Assessee against the order dated 30/03/2017 impugned herein passed by the Ld. Principal Commissioner of Income Tax (for short, ‘ld. Commissioner), Bilaspur u/sec. 263 of the Income Tax Act, 1961 (hereinafter referred to as the "Act") for the A.Y. 2012-13.

2 (Jila Sahakari Kendriya Bank Maryadit) 2. The Assessee has filed an application for withdrawal of the appeal on the following grounds:- “

1. In respect of the aforesaid appeal preferred by the appellant herein, it is submitted that the consequential assessment order under the provisions of section 143(3) r.w.s. 263 of the Income Tax Act, 1961 was passed on 31st October, 2017 by the ld. Asst. Commissioner of Income Tax, Circle-2(1), Bilaspur. Aggrieved with the addition made therein, the appellant preferred an appeal before the ld. Commissioner of Income Tax (Appeals), Bilaspur wherein after deliberating upon the submissions along with documentary evidences, vide Appellate Order passed on 06th March, 2018, the Appeal was allowed by the Appellate Authority thereby ordering the deletion of the addition made therein.

2. In view of the aforesaid, the appellant does not wish to pursue the appeal further and hence, it is earnestly requested that the aforesaid Appeal filed by the Assessee presently pending before the Hon'ble Income Tax Appellate Tribunal, Raipur Bench may kindly be permitted to be withdrawn and oblige.”