Bombay High Court
Faisal Abbas vs The Deputy Commissioner Of Income Tax- ... on 22 March, 2021
Author: G. S. Kulkarni
Bench: Sunil P. Deshmukh, G. S. Kulkarni
4. ITXA 492-2013.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 492 OF 2013
Faisal Abbas .Appellant
Vs.
The Deputy Commissioner of Income Tax, Central .Respondent
Circle - 2, Mumbai & anr.
Ms Neha Paranjpe i/b. Mr. Jitendra Singh, Advocate, for the
Appellant
Mr. Suresh Kumar i/b. Mr. P. C. Chhotaray, Advocate, for the
Respondent
CORAM : SUNIL P. DESHMUKH &
G. S. KULKARNI, JJ.
DATE : 22.03.2021
P. C.
. Learned counsel for the Appellant, on instructions,
seeks leave to withdraw the Appeal. Learned counsel for the Respondent has no particular objection. Leave granted. The income tax appeal is disposed of as withdrawn.
2. Refund of Court fees as per rules.
( G. S. KULKARNI, J. ) ( SUNIL P. DESHMUKH, J. ) ::: Uploaded on - 23/03/2021 ::: Downloaded on - 23/03/2021 21:45:26 :::