SWARAJ INDIA INDUSTRIES LTD,,SATARA vs प्रधान आयकर आयुक्त -3,, PUNE

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI ANIL CHATURVEDI, AM & SHRI S.S. VISWANETHRA RAVI, JM

For Appellant: Shri S.N. Puranik

For Respondent: Shri Deepak Garg

This appeal preferred by the assessee emanates from the order of the Ld. CIT-3, Pune, dated 12.03.2019, for the assessment year 2014-15.

On the date of hearing, Ld. AR for the assessee filed a letter dt. Nil wherein he submitted that he does not want to press the appeal and requested to withdraw the appeal. Revenue has no objection in assessee’s withdrawing the appeal.

We have heard the Ld.D.R. and perused the material on record. In view of the request of Ld. AR for the assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of assessee is dismissed.

Order pronounced in open Court on 17th day of January, 2020.

SWARAJ INDIA INDUSTRIES LTD,,SATARA vs. प्रधान आयकर आयुक्त -3,, PUNE