COMNR.OF I.TAX vs. B.SARBESWAR R.SUBUDH

ITA No.33 of 2008 03. 23.03.2017 In view of the Memo dated 23.03.2017 filed by the lear ned counsel for the appellant seeking withdrawal of the appeal since the tax effect involved i n the present appeal is below the monetary limit according to the Circular issued by the CBDT, this appeal is dismissed as withdrawn. Free copy of this order be handed over to the learned counsel for the Income Tax Department.

I.Mahanty, J.

....... B iswajit Mohanty, J.