THE GENERAL CO. OP. BANK LTD.,,AHMEDABAD vs THE PR. CIT-2,, AHMEDABAD

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri A. P. Nanavaty, A.R

For Respondent: Shri O. P. Sharma, CIT-D.R

Hearing: 14/07/2020Pronounced: 28/07/2020

PER Ms. MADHUMITA ROY -JM: Both the appeals filed by the assessee are against the separate orders dated 23.02.2017 & 23.03.2018 passed by the Principal Commissioner of Income Tax -2, Ahmedabad under section 263 of the Income Tax Act, 1961 (hereinafter referred as to “the Act”) for A.Ys. 2012-13 & 2013-14 respectively.

At the outset, Learned Counsel appearing for the assessee has submitted that he wants to withdraw the appeals. The Ld. DR has not raised any objection in this - 2 - & 1281/Ahd/2018 The General Coop Bank Ltd. vs. PCIT A.Ys. 2012-13 & 2013-14 respect. Thus, in view of the submission made by the assessee’s Counsel, the appeals filed by the assessee are dismissed as withdrawn.

In the result, appeals filed by the assessee are dismissed as withdrawn.

This Order pronounced in Open Court on 28/07/2020

THE GENERAL CO. OP. BANK LTD.,,AHMEDABAD vs. THE PR. CIT-2,, AHMEDABAD