SATYANARAYANA REDDY MANNE,HYDERABAD vs ACIT CENTRAL CIRCLE-3(1), HYDERABAD

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & SHRI LAXMI PRASAD SAHU

For Appellant: Shri Kiran Manohar

For Respondent: Shri Rajendra Kumar, CIT-DR

Hearing: 15/12/2021Pronounced: 16/12/2021

O R D E R PER BENCH: At the time of hearing of these appeals, the assessee has placed on record an application dated 27th October, 2021 requesting for the permission to withdraw his appeals. The learned Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw his appeals, which hereby stand dismissed as withdrawn.

:- 2 -: to 216/Hyd/2021 Shri Satyanarayana Reddy Manne, Hyd.

In the result, all the appeals of the assessee are dismissed as withdrawn. A copy of this common order be placed in the respective case files. Pronounced in the open court on 16th December, 2021.

SATYANARAYANA REDDY MANNE,HYDERABAD vs. ACIT CENTRAL CIRCLE-3(1), HYDERABAD