Veeer Energy & Infrastructure Ltd vs ACIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, F Bench, Mumbai

Before: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: Ms. Aasifa Khan

For Respondent: Shri Lovish Kumar

Hearing: 29.02.2016Pronounced: 29.02.2016

This appeal by the assessee is directed against the order of the CIT(A)- 6, Mumbai dated 20.09.2013 for A.Y. 2010-11.

In the course of hearing, the learned A.R. for the assessee filed before the Bench a letter dated 18.02.2016 addressed by the Managing Director of the assessee company seeking withdrawal of their instant appeal. The said letter reads as under: - “Date: 18th February, 2016 To The Assistant Registrar Income Tax Tribunal Mumbai Dear Sir, Reg. : Veer Energy & Infrastructure Ltd. PAN :AAACJ8658G Sub: Withdrawal of Appeal NO. 6969/Mum-2013 With reference to the above, we have to inform that, we had filed an Appeal to the Income Tax Appellate Tribunal, Mumbai in form NO.

M/s. Veer Energy & Infrastrucutre Ltd. 36 bearing Appal No. 6969/Mum-2013 for the Assessment Year 2010- 2011. With respect to this, we would like to withdraw the said appeal. We herey authorize Ms. Aasifa Khan, Advocate to represent us in connection with withdrawal of Appeal No. 6969/Mum-2013 for the Assessment Year 2010-11 and also to produce and submit the documents connected therewith. Thanking you, Yours truly, For Veer Energy & Infrastructure Limited Sd/- Yogesh M. Shah Managing Director DIN: 00169189”

In view of the aforesaid letter dated 18.02.2016 withdrawing the instant appeal, we accordingly dismiss this appeal as withdrawn.

In the result, the assessee’s appeal for A.Y. 2010-11 is dismissed. Order pronounced in the open court on 29th February, 2016. Sd/- Sd/- (Sandeep Gosain) (Jason P. Boaz) Judicial Member Accountant Member

Mumbai, Dated: 29th February, 2016

VEEER ENERGY & INFRASTRUCTURE LTD,MUMBAI vs. ASST CIT CIR 2(3), MUMBAI

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