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Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & SHRI MANOJ KUMAR AGGARWAL
M/s. Business Jets India Pvt. Ltd., The Dy. Commissioner of Paramount Plazza, II Floor, Income Tax, 47 Mahatma Gandhi Road, Vs. Corporate Circle-I(2), Chennai – 600 034. Chennai. [PAN: AACCB 7956K] ()*थ,/Respondent) (अपीलाथ"/Appellant) अपीलाथ, की ओर से/ Appellant by : None )*थ, की ओर से /Respondent by : Mr. S. Palani Kumar, CIT सुनवाई की तारीख/Date of Hearing : 07.12.2021 घोषणा की तारीख /Date of Pronouncement : 07.12.2021 आदेश / O R D E R
PER V. DURGA RAO, JUDICIAL MEMBER:
This appeal filed by the assessee is directed against the order of the Dispute Resolution Panel-2, Bengaluru in DRP File No.117/DRP-2- BNG/2015-16 dated 28.12.2015 relevant to the Assessment Year 2011-12. 2 -: 2. When this appeal was taken up for hearing, the ld. counsel for the assessee vide his letter dated 17.07.2021 stated that the assessee is not in a position in prosecuting the appeal further and thus, the ld. counsel prayed for permission to withdraw the appeal filed by the assessee.
In view of the above submissions of the ld. counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.
In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced on 07th December, 2021 in Chennai. (मनोज कुमार अ%वाल) (वी दुगा" राव) (MANOJ KUMAR AGGARWAL) (V. DURGA RAO) लेखा सद"/ACCOUNTANT MEMBER "ाियक सद"/JUDICIAL MEMBER चे"ई/Chennai, "दनांक/Dated: 07th December, 2021. EDN/-