Bombay High Court
Ameeta R. Agarwal vs The Dy. Commissioner Of Income Tax, ... on 27 April, 2021
Author: Abhay Ahuja
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 29-ITXA 324-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.324 OF 2020
Ameeta R. Agarwal ] ... Appellant
Versus
The Dy. Commissioner of Income-Tax, ]
Central Circle 1(2), Pune ] ... Respondent
Ms. Alisha Pinto for Appellant.
Mr. Sham Walve for Respondent.
CORAM :- SUNIL P. DESHMUKH &
ABHAY AHUJA, JJ.
DATE :- 27 APRIL, 2021 (THROUGH VIDEO CONFERENCING) P. C. :-
1. Learned Counsel for the appellant, on instructions, seeks leave to withdraw the appeal. Learned Counsel for respondent has no particular objection. Leave granted. Income Tax appeal is disposed of as withdrawn.
2. Refund of Court-fees as per rules.
(ABHAY AHUJA, J.) (SUNIL P. DESHMUKH, J.) URS 1 of 1 ::: Uploaded on - 29/04/2021 ::: Downloaded on - 09/09/2021 01:26:56 :::