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Income Tax Appellate Tribunal, “H” BENCH, MUMBAI
Before: S/SHRI M. BALAGANESH & AMARJIT SINGH
PER AMARJIT SINGH, JM: This is an appeal against the order dated 13/06/2017 passed by the Commissioner Of Income-Tax (Appeals)-30, Mumbai [hereinafter referred to as the “CIT(A)”] relevant to the A.Y.2009-10. 2. The case was fixed for hearing today. None has appeared on behalf of the assessee. At the time of gone through the file, we noticed that assessee has moved an application to withdraw the present case dated 26/11/2018 . The assessee has authorized the CA Aarti Shah to appear before the Tribunal. The withdrawal application has been moved
by Aarti Shah which is on the file. In view of the application made by the Ld. Representative of the assessee, the present appeal is hereby ordered to be dismissed as withdrawn.
In the result, the appeal of the Assessee is dismissed as withdrawn. Order pronounced in the open court on 17.06.2019 (M. BALAGANESH) (AMARJIT SINGH) रेखा सदस्म / ACCOUNTANT MEMBER न्मायमक सदस्म/JUDICIAL MEMBER भुंफई Mumbai; ददनांक Dated : 17.06.2019 vijay आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A)- 3. आमकय आमुक्त / CIT 4. ववबागीम प्रयतयनधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai 5. गार्ड पाईर / Guard file. 6. आदेशधिुसधर/ BY ORDER, सत्मावऩत प्रयत //// उप/सहधयक पंजीकधर (Dy./Asstt.