Bombay High Court
The Pr. Commissioner Of Income Tax-I ... vs Kharde Indrajit Rajkumar on 23 October, 2018
Bench: Prasanna B. Varale, Manish Pitale
ita61.18
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
INCOME TAX APPEAL NO.61 OF 2018
The Pr. Commissioner of Income Tax-I,
Pune ..APPELLANT
VERSUS
Kharde Indrajit Rajkumar ..RESPONDENT
Mrs (Dr) Kalpalata Bharaswadkar-Patil, Advocate for appellant
CORAM : PRASANNA B. VARALE
AND
MANISH PITALE, JJ.
DATE : 23rd October, 2018
ORAL ORDER:
Mrs (Dr) Bharaswadkar-Patil, learned Senior Standing Counsel appearing on behalf of the appellant submits before us that by way of a written communication the Revenue informed her to seek withdrawal of the appeal filed in this Court, in view of the Circular No.3/2018, dated 11th July, 2018. Perusal of the said communication shows that it is submitted that the appeal does not fall in any of the exceptions mentioned as per Circular dated 11th July, 2018. In view of these facts, the appellant is permitted to withdraw the appeal. The appeal is disposed of as withdrawn.
(MANISH PITALE, J.) (PRASANNA B. VARALE, J.)
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