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Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD
Before: SHRI MAHAVIR PRASAD & SHRI WASSEM AHMED
O R D E R
PER MAHAVIR PRASAD - JM:
This appeal has been filed by the assessee against the order of Ld. CIT(A)-No. CAB/4-10289/2016-17dated 11.12.2017 under section 271(1)(c) of the Act.
When the matter was taken up for hearing Ld. Counsel Shri Sanjay R. Shah on behalf of the assessee moved an application for withdrawal of appeal for the reason smallness of amount and heavy litigation cost which assessee cannot afford.
Khodabhai Sathwara vs. DC IT] A.Y. 2013-14 - 2 -
The prayer of the assessee for withdrawal of appeal is accepted.
In the result, appeal of the assessee is dismissed as withdrawn.
This Order pronounced in Open Court on 18/11/2019
Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 18/11/2019 TANMAY TRUE COPY आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,
उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद । 1.Date of dictation on 29.10.2019 2.Date on which the typed draft is placed before the Dictating Member 29.10.2019 3.Date on which the approved draft comes to the Sr. P.S./P.S. .10.2019 4.Date on which the fair order is placed before the Dictating Member for pronouncement .10.2019 5.Date on which the fair order comes back to the Sr.P.S./P.S .10.2019 6.Date on which the file goes to the Bench Clerk 19.10.2019 7.Date on which the file goes to the Head Clerk…………. 8.The date on which the file goes to the Asstt. Registrar for signature on the order…………………… 9.Date of Despatch of the Order………