Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, MUMBAI BENCHES “F”, MUMBAI
Before: SHRI SAKTIJIT DEY & SHRI S. RIFAUR RAHMAN
PER SAKTIJIT DEY, JM This is an appeal by the assessee against the order dated 11.09.2018 of learned Commissioner of Income Tax (Appeals)-2 Mumbai for the assessment year 2012-13. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee. However, assessee has furnished letter dated 16.03.2021 (kept on record), wherein, a request has been made for withdrawal of the appeal.
Learned Departmental Representative did not object to assessee’s request for withdrawal of the appeal. Assessment Year: 2012-13
In view of the facts discussed above and considering assessee’s request, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn. Order pronounced in the open court on 16th August, 2021. (S. RIFAUR RAHMAN) JUDICIAL MEMBER
म ुंबई Mumbai; दिन ुंक Dated: 16/08/2021
Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, म ुंबई / DR, ITAT, Mumbai 6. ग र्ड फ ईल / Guard file.
आदेशानुसार/ BY ORDER, सत्य दपि प्रदि //// उि/सहायक िंजीकार (Dy./Asstt.