M/S. SOMDATT LANDMARK HOTELS & RECREATIONS PVT. LTD.,KOLKATA vs. DCIT, KANPUR

ORDER Per Amit Shukla, J.M. During the course of hearing, the ld. AR of the assessee submitted at the outset that the present appeal originates out of the order u/s. 154, challenging the impugned disallowances of Rs.9,36,000/- and Rs.3,45,000/- made u/s. 43B on account of gratuity paid and leave encashment. However, since these disallowances have been deleted by the ld. CIT(A) in appeal preferred against the original assessment order u/s. 153A /143(3), the grievance of the present appeal stands collapsed. Therefore, the appellant does not wish to press this appeal and seeks permission to withdraw the same. The ld. DR has no objection on the request of the ld. AR. Hence, the appeal is dismissed as withdrawn.