CHEMSTAR ORGANICS (INDIA) LTD,MUMBAI vs. PR CIT I, MUMBAI

आदेश / O R D E R Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 27.03.2015 of the Ld. Pr. Commissioner of Income Tax, invoking revisional jurisdictional u/s 263 of the Income Tax Act, 1961 (hereinafter the Act) 2. During hearing of this appeal Ld. counsel for the assessee Shri Satish Mody has filed an application, duly signed by Managing Director of the assessee company with the request that the assessee may be permitted to withdraw the appeal. The Ld. CIT-DR, Ms. Sunita Billa, had no objection to the request of the assessee. 2.1. We have considered the rival submissions and perused application of the assessee. Considering the request of the assessee and no objection from the Ld. CIT DR, the assessee is permitted to withdraw the appeal, consequently, the appeal of the assessee is dismissed as withdrawn. Finally, the appeal of the assessee is dismissed as withdrawn. This Order was pronounced in the open court in the presence of Ld. CIT DR on 07/03/2017. Sd/- Sd/- (Manoj Kumar Aggarwal) (Joginder Singh) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य /JUDICIAL MEMBER भुिंफई Mumbai; ददनािंक Dated : 07/03/2017 Biwajit, Sr. P.S/.यन.स.

M/s Chemstar Organics (India) Ltd. आदेश की प्रयिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant (Respective assessee) 1. 2. प्रत्मथी / The Respondent. आमकय आमुक्त(अऩीर) / The CIT, Mumbai. 3. 4. आमकय आमुक्त / CIT(A)- , Mumbai, ववबागीम प्रयतयनगध, आमकय अऩीरीम अगधकयण, भुिंफई / DR, 5. ITAT, Mumbai गार्ा पाईर / Guard file. 6.