MADANA NAGI REDDY,GUNTUR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, , GUNTUR

आदेश /O R D E R Per Bench : When these appeals are taken up for hearing, the Ld.AR submitted that the assessees intend to withdraw the appeals. The assessees have also filed letters dated 11.03.2021 for withdrawing the appeals. The Ld.DR has not raised any objection. Accordingly, the appeals filed by the assessees are dismissed as withdrawn.

Order pronounced in the open court on 1st April, 2021.

आदेश की प्रतितिति अग्रेतषि/Copy of the order forwarded to:- 1. तिर्धाररिी/ The Assessees– (i) Sri Madana Nagi Reddy, D.No.3-56, Opp.Ramalayam, Gorantla, Guntur (ii) Smt.Madana Sumathi, D.No.3-56, Opp.Ramalayam, Gorantla, Guntur (iii) Smt.Vanukuri Madhavi, D.No.126-5-609, House No.5, Siva Green Valley, Gorantla, Guntur (iv) Smt.Kunduru Sita, D.No.126-4-482, 6/1, Annapoorna Nagar, Gorantla, Guntur 2. रधजस्व/The Revenue – Asst. Commissioner of Income Tax, Central Circle-2 Guntur 3. The Pr.Commissioner of Income Tax (Central), Visakhapatnam 4. The Commissioner of Income Tax (Appeals)-3, Visakhapatnam 5. तवभधगीय प्रतितितर्, आयकर अिीिीय अतर्करण, तवशधखधिटणम/DR, ITAT, Visakhapatnam 6.गधर्ाफ़धईि / Guard file आदेशधिुसधर / BY ORDER // True Copy //

Sr. Private Secretary ITAT, Visakhapatnam