THE PR. COMMISSIONER OF INCOME TAX - 2 AURANGABAD vs. M/S. PIYUSH ENTERPRISES, AURANGABAD

(1) ITA-33.2019.odt IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

INCOME TAX APPEAL NO. 33 OF 2019 THE PR. COMMISSIONER OF INCOME TAX – 2, AURANGABAD VERSUS M/S PIYUSH ENTERPRISES, AURANGABAD. ... Mr. Alok Sharma, senior standing counsel for appellant. ... CORAM : SUNIL P. DESHMUKH AND ABHAY AHUJA, JJ. DATE : 11th March 2021. PER COURT :- 1. Learned counsel appearing for the appellant tenders across a copy of written instructions pursuant to CBDT’s Circular No. 17 of 2019 dated 8th August, 2019 for withdrawal of the tax appeal and seeks leave to withdraw the tax appeal. 2. Leave granted. 3. In view of aforesaid, tax appeal is disposed of as withdrawn. 4. Court fees be refunded as per rules. (ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) VD_Dhirde