MODEST INRASTRUCTURE LTD,MUMBAI vs. JT CIT CIR 2(2), MUMBAI
Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
Before: SHRI VIKRAM SINGH YADAVSHRI SANDEEP SINGH KARHAIL
PER SANDEEP SINGH KARHAIL, J.M.
The assessee has filed the present appeals against the separate impugned orders dated 11/11/2011 and 17.12.2012, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals) - 5, Mumbai, [“learned CIT(A)”], for the assessment years 2008-09 and 2009-10, respectively.
During the hearing, the learned Authorized Representative (“learned AR”) at the outset, submitted that the assessee seeks to withdraw the present
ITA No.366/MUM/2012 & ITA No.1744/MUM/2013
2
appeals for the assessment years 2008-09 and 2009-10. In this regard, the learned AR placed on record letter dated 8th April, 2025 by the assessee company, which reads as follows:
“Re: Modes Infrastructure Ltd.
Sub: ITA/366/MUM/2012 – AY 2008-09
& ITA/1744/MUM/2013 – AY 2009-10
Request for liberty to withdraw the captioned Appeals
Respected Hon’ble Member,
We by way of this letter, are making a humble request before the Hon’ble
Bench, to withdraw the captioned matters by keeping all the contentions open.
In these circumstances we request the Hon’ble Bench to kindly consider and oblige.
Thanking you,
Yours sincerely
For MODEST INFRASTRUCTURE PVT. LTD.
CA SHARMILA PRABHU
DIRECTOR”
In view of the above, we accept the assessee’s request to withdraw the present appeals for the assessment years 2008-09 and 2009-10. 4. In the result, both appeals by the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 09/04/2025 VIKRAM SINGH YADAV
ACCOUNTANT MEMBER SANDEEP SINGH KARHAIL
JUDICIAL MEMBER
MUMBAI, DATED: 09/04/2025
Prabhat
ITA No.366/MUM/2012 & ITA No.1744/MUM/2013
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Copy of the order forwarded to:
(1)
The Assessee;
(2)
The Revenue;
(3)
The PCIT / CIT (Judicial);
(4)
The DR, ITAT, Mumbai; and (5)
Guard file.
By Order