THE COMMISSIONER OF INCOME TAX, AURANGABAD vs. SHANTILAL GOVARDHAN PEETY

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ITA/39/2013HC BombayHCBM03011643201312 December 2019Bench: HON'BLE SHRI JUSTICE S V GANGAPURWALA,HON'BLE SHRI JUSTICE AVINASH G. GHAROTE1 pages

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1 901-ITA39-2013.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD INCOME TAX APPEAL NO. 39 OF 2013 The Commissioner of Income Tax, Aurangabad .. Appellant Versus Shantilal Govardhan Peety .. Respondent Mr. Alok M. Sharma, Advocate for Appellant.

CORAM : S. V. GANGAPURWALA & AVINASH G. GHAROTE, JJ.

DATED : 12th DECEMBER, 2019. PER COURT:- . Mr. Sharma, learned counsel for the appellant on instructions seeks leave to withdraw the appeal. 2. Appeal is disposed of as withdrawn. The Court Fee as per rules be refunded. No costs. ( AVINASH G. GHAROTE ) ( S. V. GANGAPURWALA ) JUDGE JUDGE

P.S.B.

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