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Income Tax Appellate Tribunal, Hyderabad “ SMC” Bench, Hyderabad
Before: Smt. P. Madhavi
At the outset, the learned Counsel for the assessee has submitted that the assessees decided to withdraw the above appeals since the grounds of appeal
are frivolous. Since the learned DR has no objection for withdrawing the above appeal, taking the same into consideration, these appeals are dismissed as withdrawn.
3. In the result, all the above appeals are dismissed. Order pronounced in the Open Court on 19th May, 2021.