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Income Tax Appellate Tribunal, “D” BENCH: KOLKATA
Before: Shri M. Balaganesh & Shri S.S. Viswanethra Ravi
This appeal by the Assessee is against the order dated 16-02- 2017 passed by the Principal CIT - 3, Kolkata for the A.Y 2012-13.
The assessee vide a letter dt. 13-04-2018, copy of the same is on record, sought withdrawal of appeal by stating as under:- Sub: Withdrawal of Appeal Ref: Ranbhumi Securities Pvt. Ltd. Assessment Year 2012-13 “Please refer to the above mentioned appeal fixed for hearing on 16.04.2018. This is to inform Your Honours that the appellant company does not intend to pursue the above mentioned appeal. Hence, Your Honours are requested to treat the above said appeal as withdrawn. Thanking you, Yours faithfully,
For Ranbhumi Securities Private Limited Sd/- Director
On the other hand, the ld.DR has not objected to the withdrawal of appeal. In view of above, we permit the assessee to withdraw the same.
In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 16-04-2018
Sd/- Sd/- M. Balaganesh S.S. Viswanethra Ravi Accountant Member Judicial Member
Dated : 16-04-2018 PP(Sr.P.S.) Copy of the order forwarded to:
Appellant –M/s. Ranbhumi Securities Pvt. Ltd 14 Maharshi Devendra Road, Kolkata-700 007. 2 Respondent – The Principal Commissioner of Income-3,Aaykar Bhawan, P-7 Chowringhee Square, Kolkata-700 069. 3. The CIT(A), Kolkata 4. CIT , Kolkata 5. DR, Kolkata Benches, Kolkata