SPR BUILDERS,CHENNAI vs. ITO NON CORPORATE WARD 6(3), CHENNAI

This appeal filed by assessee with Income Tax Appellate Tribunal, Chennai is directed against appellate Order dated 14.06.2018 passed by learned Commissioner of Income Tax (Appeals)-5, Chennai (hereinafter called “the CIT(A)”), in CIT(A)-5)/201-18 for assessment year (ay) 2015-16, the appellate proceedings before learned CIT(A) had arisen from assessment order dated 13.10.2017 passed by learned Assessing Officer (hereinafter called “the AO”) u/s.143(3) of the Income-tax Act, 1961 (hereinafter called “the Act”) for ay: 2015-16.

When this appeal was called for hearing before the Bench, the learned counsel for assessee Mr. S. Sridhar, Advocate at the outset submitted that assessee does not want to peruse its appeal filed with tribunal and prayers were made to dismiss this appeal as being ‘withdrawn’. On being asked by the Bench, the learned counsel for the assessee made endorsement in the file requesting for dismissal of this appeal on grounds of being withdrawn. The learned DR did not objected to the dismissal of this appeal as being withdrawn by assessee. After hearing both the parties and perusing material on record, we dismiss this appeal filed by assessee with tribunal on the grounds of being withdrawn. We order accordingly.