M/S M.P. FLOUR MILLS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA No.1275/Del./2017 (Assessment Year : 2012-13) M/s. M.P. Flour Mills Pvt. Ltd., vs. ITO, Ward 16 (1), M-41/4 & 5, Speedbird House, New Delhi. New Delhi – 110 001. (PAN : AAACM4167H) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Shri Gaurav Pundir, Senior DR Date of Hearing : 21.09.2021 Date of Order : 21.09.2021

O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Vide letter dated 11th September, 2021 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in open court on this 21st day of September, 2021 after the conclusion of hearing.