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Income Tax Appellate Tribunal, KOLKATA BENCH “C” KOLKATA
Before: Shri N.V.Vasudevan & Shri Waseem Ahmed
आदेश /O R D E R
PER Waseem Ahmed, Accountant Member:-
This is an appeal filed by the assessee against the order of Commissioner of Income Tax-I for the assessment year 2011-12 in the matter of order passed u/s 263 of the Income Tax Act, 1961.
Mrs Riya Athaghara, Ld. Authorized Representative appeared on behalf of assessee and Shri Goulen Hanghing, Ld. Departmental Representative represented on behalf of Revenue. A.Y. 2011-12 M/s Ganges Jute Pvt. Ltd.. Vs. DC IT, Cir-1(1) Kol. Page 2 2. At the time of hearing, Ld. counsel for the assessee has filed an application to allow the withdrawal of this appeal. Ld. DR has not objected the withdrawal of the appeal. As there is no objection from the Revenue, we permit the withdrawal of appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.