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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,
Before: ARUN KHODPIA & ARUN KHODPIA & ARUN KHODPIA
Ritanjali Khatai, Ritanjali Khatai, Vs. Pr. CIT (Central), Pr. CIT (Central), L-29, 29, Baramunda Baramunda Housing Housing Visakhapatnam Visakhapatnam Colony, Bhubaneswar Colony, Bhubaneswar PAN/GIR No.ABCPK 7526 Q o.ABCPK 7526 Q (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri S.K.Agarwalla/S.K.Hota S.K.Agarwalla/S.K.Hota, ARs Revenue by : Shri M.K.Goutam, CIT (DR) Date of Hearing : 28 /3/ 20 / 2022 Date of Pronouncement : 28 / /3/2022 O R D E R Per C.M.Garg g, JM These are These are appeals filed by the assessee against the separate orders against the separate orders U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated 15.3.2021 for the assessment year .3.2021 for the assessment years 2010-2011 and 2012 2012-2012
At the time of hearing, ld counsel for the assessee At the time of hearing, ld counsel for the assessee At the time of hearing, ld counsel for the assessee sought to withdraw all the appeals filed before the Tribunal, to which, ld CIT DR did withdraw all the appeals filed before the Tribunal, to which, ld CIT DR did withdraw all the appeals filed before the Tribunal, to which, ld CIT DR did not have any objection. not have any objection.
P a g e 1 | 2 : Assessment Year : 2010-2 Assessment Year : 2011-2012
In view of above, we accede to the request of ld A.R. of the assessee and permit to withdraw the appeals.
In the result, appeals of the assessee’s(s) are dismissed as withdrawn.
Order pronounced on 28 /3/2022.