THE PR. COMMISSIONER OF INCOME TAX-I, PUNE vs. SHARAD MANSUKHLAL MUTHA

4ITA4-16 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD 4 INCOME TAX APPEAL NO. 4 OF 2016 The Pr. Commissioner Of Income Tax-I, Pune VERSUS Sharad Mansukhlal Mutha , Ahmednagar WITH INCOME TAX APPEAL NO. 5 OF 2016 The Pr. Commissioner Of Income Tax-I, Pune VERSUS Sharad Mansukhlal Mutha … Mrs. Kalpalata Patil Bharaswadakar., Advocate for Appellant ..... CORAM : MANISH PITALE & Y. G. KHOBRAGADE, JJ. DATE : 14th July, 2025 P. C. : 1. Learned counsel for the appellant, on written instructions, seeks permission to withdraw these appeals. Written instructions are taken on record and marked as 'X' . 2. The appeals are disposed of as withdrawn. Pending applications, if any, also stand disposed of. ( Y. G. KHOBRAGADE, J. ) ( MANISH PITALE, J. ) JPChavan Page 1 of 1 2025:BHC-AUG:18188-DB