Gopal Das Sharma vs. Commissioner Of Income Tax, Madhya Pradesh, Bhopal

1 I.T.A.No.10/11 Gopal Das Sharma Commissioner of Income Tax, MP,Bhopal

2.12.2011 Shri Manoj Chaturvedi, Counsel for appellant. Shri Sanjay Lal, Counsel for respondent. Learned counsel for appellant submitted that there are certain defects in the memo of appeal, so he may be permitted to withdraw the present appeal with liberty to file a duly constituted appeal within a period of 30 days from today. Prayer is not opposed, hence it is allowed. The appellant is permitted to withdraw this appeal with liberty to file a duly constituted appeal within a period of 30 days from today. No order as to costs.

(Krishn Kumar Lahoti)

(Smt.Vimla Jain) Judge

Judge C.