MANI MARKETING & HOLDINGS PVT. LTD.,KOLKATA vs. CIT (APPEALS) - 8, KOLKATA, KOLKATA

During the course of hearing, the ld. AR filed a letter dated 28.11.2018 stating that he has been instructed to withdraw the appeal. The contents of the said letter is reproduced herein below: Dated: 26-11-2018 The Assistant Registrar, D-Bench Income Tax Appellate Tribunal, 28.11.2018 225C, Acharya J.C. Bose Road, Kolkata - 700 020. Dear Sir, Re.: Mani Marketing & Holdings Pvt. Ltd. - Asst. Year 2008-09 Kindly refer to above appeal fixed for hearing on 28-11-2018 before Hon'ble Members of "D" Bench. This appeal is against CIT(A)'s order rejecting appeal against order u/s. 154 of CIT(A) refusing to correct the section of his order as Sec. 250 in place of Sec. 249(2) in his order in appeal No. 8/10019/2017-18. However, in quantum appeal No. 2399/K12017 against CIT(A)'s said order, Hon'ble Bench has already restored back the matter in the file of CIT(A)-8 with a direction to pass fresh order u/s. 250 of the Act.