PER R.S. SYAL, VP: This appeal filed by the Revenue is directed against the order passed by the CIT(A) on 03.03.2016 in relation to the assessment year 2011-12. ITA No.3016/Del/2016 2

2. The only issue raised in this appeal is against the deletion of interest u/s 234B of the Income-tax Act, 1961 (hereinafter also called ` the).

3. We have heard both the sides and perused the relevant material on record. It is observed that certain additions were made by the Assessing Officer in the assessment order passed by him. The Tribunal, vide its order dated 28.04.2017, a copy of which has been placed on record, deleted such additions. While giving effect to the order passed by the Tribunal, the Assessing Officer, vide his order dated 22.09.2017, has himself computed interest u/s 234B at Rs. Nil. In view of the fact that the very basis for charging of interest u/s 234B, being the additions made in the assessment order, ceases to exist, there can be no question of charging any interest. ITA No.3016/Del/2016 3

4. In the result, the appeal is dismissed as having become infructuous. The decision was pronounced in the open court on 15 th November, 2017. Sd/- Sd/- [BEENA PILLAI] [R.S. SYAL] JUDICIAL MEMBER VICE PRESIDENT Dated, 15 th November, 2017. dk Copy forwarded to:

1. Appellant

2. Respondent

3. CIT

4. CIT (A)

5. DR, ITAT AR, ITAT, NEW DELHI.