COMNR.OF I.TAX vs. NILAGIRI ENGINEERING

08.05.2017 I.T.A. No.113 of 2008 Mr. S.K. Acharya learned Senior Standing Counsel for the Income Tax Department files a memo in Court today indicating therein that the appellant wants to withdraw this Appe al in view of the Circular issued by the CBDT. The same is taken on record. In view of the memo filed this Appeal is dismissed as withdrawn. Free copy of this order be handed over to the learned counsel for the Income Tax Department.