VIBRANT PROCESSOR PVT. LTD.,SURAT vs. THE INCOME TAX OFFICER, WARD-4(1), SURAT

IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT Before Shri C.MGARG, Judicial Member, and Shri O.P. MEENA, Accountant Member ITA No.2249[AhdL2015 Assessment Yeari 2012-13 M/ s.Vibrant Processor Pvt. Ltd_ " The Income Tax Officer, Block No.293 P.No.293/A, TAl Ward-4(1), Baleswar, Palsana, Surat-394270. Surat: Vs. PAN: AADVC3476B (Appellant) (Respondent Assessee_by Shri Rasesh Shah CA Revenue by Shri B.P K Panda Sr.DR Final Date of Hearing: 02.02.2018 Date of Order: 02.022018 Hd8lo RDER Per Shri C M_Garg_JM: This appeal by the assessee filed against the order passed by the Commissioner of Income Tax(Appeals)-II, Surat dated 07.07.2015 for the' assessment year 2012-13 2 The Id.AR for the assessee firm placed a submission praying to allow the withdrawal of appeal: The Ld.AR submitted that present appeal has become infructuous as the ITAT Ahmedabad D' Bench passed the order in ITA No.249 /Ahd/2017 for A.Y.2012-13 dated 31.07.2017 in quantum proceedings for which the assessee requested for stay of the demand. 3_ The Ld.Departmental Representative for the Revenue has not objected to the above request of the Ld.AR: In view of the above, the appellant is allowed to withdraw the appeal and the same is dismissed as withdrawn having become infructuous. 4 In view of foregoing, appeal is 'dismissed as withdrawn" Order pronounced in the open court on 2nd day of February, 2018. Sdi (O.P.Meena) (C.M.Garg) ACCOUNTANT MEMBER JUDICIAL MEMBER fa7it /Dated 0250 February, 2018 S.Gangadhara Rao, Sr.PS Copy to: Assessee AO /Pr . CIT / CIT (A) /ITAT (DR) / Guard file. By order Assistant Registrar, Surat