Opg Holdings India Pvt Ltd… vs ACIT | ITAT Chennai 2021

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Jharna B Harilal (C.A) – Ld. AR, Shri T. Vasanthan (CIT) –Ld. DR

For Respondent: Shri T. Vasanthan (CIT) –Ld. DR

आदेश / O R D E R Per Bench

The Ld. AR, at the outset, submitted that the assessee has already got desired relief under rectification proceedings before Ld. AO and therefore, the assessee seek permission to withdraw all these appeals. A letter dated 17.12.2021 to that effect has been placed on record. The Ld. DR did not raise any material objection against the same. to 565/Chny/2019 - 2 -

In view of foregoing, all the above appeals stand dismissed as withdrawn. Order pronounced on 20th December, 2021.

OPG HOLDINGS INDIA PVT LTD,BENGALURU vs. ACIT, CENTRAL CIR-1(1), CHENNAI