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Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi
Date of concluding the hearing : April 10, 2017 Date of pronouncing the order : April 10, 2017
O R D E R Per Shri P.M. Jagtap, A.M..: This appeal filed by the asessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-XII, Kolkata dated 14.03.2013.
At the time of hearing fixed today, i.e. on 10.04.2017, the ld. counsel for the assessee has sought permission of the Bench to withdraw this appeal filed by the assesese. The ld. D.R. has no objection in this regard. The permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on April 10, 2017.
Sd/- Sd/- (S.S. Viswanethra Ravi) (P.M. Jagtap) Judicial Member Accountant Member Kolkata, the 10th day of April, 2017 ./2013 Assessment year: 2007-2008 Page 2 of 2 Copies to : (1) Metal Box India Limited, Woodland Syndicate, Flat No. 11, 8/7, Alipore Road, Kolkata-700 027
(2) Deputy Commissioner of Income Tax, Circle-11, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069