HARESHKUMAR RADHASHYAM SHAH,GANDHINAGAR vs. THE ITO, WARD-2, GANDHINAGAR

The captioned appeal has been filed at the instance of the Assessee against the appellate order of the Commissioner of Income Tax(Appeals)-3, Ahmedabad [CIT(A) in short] dated 09/05/2018 relevant to Assessment Year (AY) 2012-13.

When the matter was called up for hearing, the Ld.AR for the assessee Ms. Urvashi Shodhan, Advocate informed the Bench that the assessee wants to withdraw the captioned appeal, for which Ld. Departmental Representative for the Revenue has not objected. Accordingly, we are granting the prayer for Vishal Pradipbhai Mehta vs. ITO Asst.Year: 2012-13 -2- withdrawal of appeal by the assessee. Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.

In the light of the submissions made on behalf of the assessee, the appeal of the assessee is dismissed as withdrawn.