M/S. The Singareni Collieries ... vs Commissioner Of Income Tax,

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

                                  AND

         THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

                        I.T.T.A. No.502 of 2011


JUDGMENT: (Per Hon'ble Sri Justice M.S. Ramachandra Rao)

         Learned counsel for the appellant filed a letter dt.29-04-2021

before the Registrar (Judicial), High Court of Telangana, Hyderabad

seeking to withdraw this Appeal stating that the dispute between the

appellant and the respondent has been settled through Direct Tax

Vivad Se Vishwas Scheme, 2020 of the Central Government.

Recording the same, this Appeal is dismissed as withdrawn. No costs.

As a sequel, miscellaneous petitions pending, if any, in this Appeal shall stand closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO __________________________ JUSTICE T.VINOD KUMAR Date: 30.04.2021 Vsv