PER VIKAS AWASTHY, JM : The appeal has been filed by the assessee against the assessment order dated 20-10-2011 passed u/s. 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 (hereinafter referred to as the Act) for the assessment year 2007-08.

2. Shri Manoj Pardasani appearing on behalf of the assessee stated that in view of settlement arrived at Mutual Agreement Procedure (MAP) ITA No. 1637/PN/2011, A.Y. 2007-08 between the Competent Authority of United Kingdom and India, the issues raised in the appeal have been resolved. Therefore, the assessee may be permitted to withdraw the appeal for assessment year 2007-08.

3. Shri Avadesh Kumar representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

4. Both sides heard. In view of the statement made by the ld. AR of the assessee at Bar, the appeal of the assessee is dismissed as withdrawn. Order pronounced in open Court after hearing of the appeal on Tuesday, the 08 th day of March, 2016. Sd/- Sd/- (. . / R.K. Panda) (! " / Vikas Awasthy) " / ACCOUNTANT MEMBER $% " / JUDICIAL MEMBER / Pune; & / Dated : 08 th March, 2016 RK + ,%.# /# / Copy of the Order forwarded to :

1.  / The Appellant. 2.  / The Respondent.

3. DRP, Pune.

4. DIT (Intl. Taxation), Pune

5. ! %%),  ), ,, / DR, ITAT, B Bench, Pune.

6. . / Guard File. //! % // True Copy// / BY ORDER, % ) / Private Secretary,  ), / ITAT, Pune