M/S LAXMAN SHARMA,PATNA vs. C.I.T. -3,

IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA BEFORE SHRI N.K. SAINI (Accountant Member) & SHRI AMIT SHUKLA (Judicial Member) ITA No.28 /Pat/2016 Assessment year: 2011-12 M/s Laxman Sharma, Budhha Vs. Colony, East Boring Canal Road,Patna: PAN GIR No_ AACFL2753K (Appellant) CIT-2, Patna: Respondent) Department by: Shri Rishi Raj Sinha, Sr.SC. Assessee by: Shri K M.Mishra, Adv. Date of hearing: Date of Pronouncement: 08/03/2018 08/03/2018 ORDER PER AMIT SHUKLA JM: The aforesaid appeal has been filed by the assessee against impugned order dated 14.03.2016, passed by Ld. CIT (Appeals)-2 , Patna for the quantum of assessment passed u/s 143(3) of the Income Tax Act, for the assessment year 2011-12. 2 During the course of hearing the Ld. Counsel for the assessee filed an application for withdrawal of appeal which reads as under: 2 ITA No.-28/Pat/2016 "Humble petition on behalf of appellant above named 1. That, this application is filed for withdrawal of appeal vide no-Income Tax Act 28/ Pat/ 2016 as the appeal has been filed against the order of CIT-II, Patna u/ s263 of the Act 2 That; pursuant to the order u/ s 263, the consequential order has been passed by assessing officer: Your honour is hence requested to kindly allow the appellant to withdraw appeal. 3 No objection has been raised by the Ld. Departmental Representative against the application of the appellant for withdrawal of its appeal filed before the Tribunal: The application is thus allowed Consequently appeal of the assessee is dismissed as withdrawn_ 4 In the result, the appeal filed by the assessee is dismissed as withdrawn. Order is pronounced in the open court on 8th, March, 2018_ / - / - (N.K Saini) Accountant Member (Amit Shukla) Judicial Member Date of order: O8th March, 2018. S.Sinha Copy of_the Order forwarded to: 3 ITA No.-28/Pat/2016 1 The Appellant: 2 The Respondent:: 3 The CIT(A)-Patna 4_ CIT Patna 5_ Income Tax Appellate Tribunal,Patna 6 Guard file_ I // / BY ORDER PRIVATE SECRETARY