THE HON'BLE SRI JUSTICE A.V.SESHA SAI
AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI I.T.T.A.No.153 OF 2007 JUDGMENT: (Per Hon'ble Sri Justice A.V.Sesha Sai) The learned Standing Counsel for the Income Tax Department would submit that in terms of Central Board Direct Taxes Circular No.17 of 2019, dated 08.08.2019, all appeals where the tax effect is below Rs.1,00,00,000/- are required to be withdrawn, and as the value of the present appeal is less than Rs.1,00,00,000/-, the appellant may be permitted to withdraw the appeal. The learned counsel would further submit that liberty may be granted, in case it were to be found later that the subject matter of the appeal falls within the exceptions mentioned in the circular issued by the Central Board to file an application for restoration of the appeal.
Accordingly, this Appeal is dismissed as withdrawn with the liberty sought for. There shall be no order as to costs of the Appeal.
As a sequel, interlocutory applications pending, if any, in this appeal shall stand closed.
___________________ A.V.SESHA SAI, J _________________________ RAVI NATH TILHARI, J Date: 29.04.2022 siva 2 THE HON'BLE SRI JUSTICE A.V.SESHA SAI AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI I.T.T.A. No.153 OF 2007 Date: 29.04.2022 siva