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Income Tax Appellate Tribunal, MUMBAI BENCH “F” MUMBAI
Before: SHRI S.RIFAUR RAHMAN & SHRI RAVISH SOOD
ORDER PER BENCH : The captioned appeals filed by the asesssee are directed against the respective orders passed by the CIT(A)-21, Mumbai, dated 28.10.2019 for A.Y. 2006-07 and A.Y 2007-08, which in turn arises from the respective orders passed by the A.O u/s 143(3) r.w.s 147 of the Income Tax Act, 1961 (for short ‘Act’), dated 05.06.2015.
The ld. Authorized Representative (for short ‘A.R’) for the asessee at the very outset of the hearing of the appeal submitted that as per the instructions the aforementioned appeals are not being pressed. On a specific query by the bench that as to whether he seeks to withdraw the aforementioned appeals, the ld. A.R answered in the affirmative. &100/Mum/2020 A.Ys. 2006-07 & 2007-08 2 Jayesh Kishore Jhaveri Vs. Jt. CIT-19(2)
Per contra, the ld. Departmental Representative (for short ‘D.R’) did not raise any objection as regards the seeking of withdrawal of the aforementioned appeals by the assessee.
In the backdrop of the aforesaid request by Shri Vijay Mehta, ld. A.R for the assessee we herein allow the withdrawal of the captioned appeals. Accordingly, both of the aforementioned appeals are dismissed as withdrawn.
Resultantly, the captioned appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 26.08.2021