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Before: Shri Duvvuru RL Reddy & Shri G. Manjunatha
आयकर अपीलीय अिधकरण, ’बी’ �ायपीठ, चे�ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI �ी धु�ु� आर.एल रे�ी, �ाियक सद� एवं �ी जी. मऺजुनाथा, लेखा सद� के सम� Before Shri Duvvuru RL Reddy, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./ Year: 2013-14 M/s. Ceebros Hotels P. Ltd., The Deputy Commissioner of No. 19/1, ukriti, III Cross Road, Vs. Income Tax, R.A. Puram, Chennai 600 028. Corporate Circle 1(2), Chennai. [PAN:AAACC3051E] (अपीलाथ�/Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by : Shri S. Sridhar, Advocate ��थ� की ओर से/Respondent by : Shri G. Johnson, Addl. CIT सुनवाई की तारीख/ Date of hearing : 02.09.2021 घोषणा की तारीख /Date of Pronouncement : 16.09.2021 आदेश /O R D E R PER DUVVURU RL REDDY, JUDICIAL MEMBER:
This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) 1, Chennai, dated 26.02.2018 relevant to the assessment year 2013-14.
When the appeal was taken up for hearing, the learned counsel for the assessee has filed a petition seeking permission of the Bench to withdraw the appeal of the assessee. The learned DR has not raised any objection to withdraw the appeal. Thus, the appeal filed by the assessee is liable to be dismissed as withdrawn. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.
In the result, the appeal filed by the assessee is dismissed. Order pronounced on the 16th September, 2021 in Chennai.