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Income Tax Appellate Tribunal, “C” BENCH, MUMBAI
Before: SHRI SHAMIM YAHYA, AM & C.N.PRASAD, JM & & &
O R D E R Per Bench.:
These appeals by the assessee are directed against respective orders of the learned Commissioner of Income Tax (Appeals), Mumbai (‘ld.CIT(A) for short) for the concerned assessment years.
At the outset, in this case Ld. Counsel of the assessee submitted that she shall be withdrawing the appeals. Ld. Departmental Representative did not have any objection to this proposition.
The assessee has also filed a letter seeking withdrawal of appeals in this regard.
2 Crimson Property Pvt.Ltd. 4. Upon careful consideration, we have granted permission to withdraw the appeal.
Accordingly, these appeals are dismissed as withdrawn
In the result, these appeals are dismissed as withdrawn.
Order pronounced in the open court on 17.5.2021.