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Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
सुनवधई की तधयीख / Date of Hearing : 11.2.2016 घोषणध की तधयीख /Date of Pronouncement: 11.2.2016 आदेश / O R D E R Per Bench: Both the appeals preferred by the assessee are directed against the order passed by Ld CIT(A)-20, Mumbai and they relate to the assessment year 2011-12.
The assessee has moved a petition before the Bench seeking to withdraw these appeals. The ld.DR did not object to the request put forth by the assessee. Accordingly, we allow the assessee to withdraw these appeals.
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