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Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad
Before: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony
This is assessee’s appeal for the A.Y 2008-09 against the order of the CIT (A)-11, Hyderabad, dated 29.07.016.
At them time of hearing, the learned Counsel for the assessee sought permission to withdraw this appeal as the learned CIT (A) has allowed the assessee’s appeal and there is no grievance to the assessee and prayed for withdrawal of this appeal. Therefore, this appeal is dismissed as withdrawn.
In the result, assessee’s appeal is dismissed. Order pronounced in the Open Court on 3rd March, 2021.