PER SUSHMA CHOWLA, JM: This appeal filed by the assessee is against the order of ACIT, Circle9, Pune, dated 30.12.2013 relating to assessment year 2009-10 passed under section 143(3) r.w.s. 144C(13) of the Income-tax Act, 1961 (in short the Act).

2. The learned Authorized Representative for the assessee at the outset stated that in view of settlement arrived at Mutual Agreement Procedure (MAP) 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 captioned appeal. ITA No.184/PN/2014 M/s. GKN Sinter Metals Pvt. Ltd. 2

3. The learned Departmental Representative for the Revenue submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

4. We have heard the rival contentions and perused the record. In view of the statement made by the learned Authorized Representative for the assessee at Bar, the appeal of the assessee is dismissed as withdrawn.

5. In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on this 8 th day of March, 2016. Sd/- Sd/- (PRADIP KUMAR KEDIA) (SUSHMA CHOWLA) / ACCOUNTANT MEMBER / JUDICIAL MEMBER / Pune; Dated : 8 th March, 2016. / Pune; Dated : 8 th March, 2016. GCVSR /Copy of the Order is forwarded to : 1. The Appellant; 2. The Respondent; 3. The DIT (Intl. Taxation), Pune; 4. The DRP, Pune; 5. The DR A, ITAT, Pune; 6. Guard file. / BY ORDER, //True Copy// / Sr. Private Secretary , / ITAT, Pune