BOMBAY MERCANTILE CO OPERATIVE BANK LTD,MUMBAI vs CIT 1, MUMBAI

Income Tax Appellate Tribunal, MUMBAI BENCHES “B”, MUMBAI

Before: Shri Joginder Singh, & Shri N.K. Pradhan

For Appellant: Shri L.L. Chhajed

For Respondent: Shri N.P. Singh CIT-DR

Hearing: 27/10/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 26/03/2015 of the Ld. First Appellate Authority, Mumbai.

During hearing of this appeal, the learned counsel for the assessee, Shri L. L. Chhajed, moved application dated 18/04/2016 for permission to withdraw the appeal filed by the assessee. The learned CIT-D.R, Shri N.P. Singh, had no objection to the request of the assessee, if permission is granted for such withdrawa.

Considering the application/submission of the ld. counsel for the assessee and no objection from ld. CIT- DR, the appeal of the assessee is dismissed as withdrawn. This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 27/10/2016.

Sd/- Sd/- (N. K. Pradhan) (Joginder Singh) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER भुिंफई Mumbai; ददनािंक Dated :27/10/2016 Shekhar, P.S/.यन. .

आदेश की प्रयिलऱपप अग्रेपषि/Copy of the Order forwarded to :

3 Bombay Mercantile Co-operative Bank Ltd.

BOMBAY MERCANTILE CO OPERATIVE BANK LTD,MUMBAI vs. CIT 1, MUMBAI