HONOURABLE SRI JUSTICE A. RAJASHEKER REDDY
AND HONOURABLE Dr.JUSTICE SHAMEEM AKTHER I.T.T.A. No.360 OF 2008 JUDGMENT: (Per Hon'ble Sri Justice A. Rajasheker Redddy) Learned counsel for the appellant has a filed a letter seeking withdrawal of this appeal on the ground that the appellant wishes to avail the benefits under the Direct Tax Vivad Se Vishwas Act, 2020, introduced by the Central Government.
2. In that view of the matter, this appeal is dismissed as withdrawn. No costs.
3. Pending miscellaneous petitions, if any, shall also stand dismissed.
______________________ A. RAJASHEKER REDDY, J ______________________ Dr. SHAMEEM AKTHER, J August 12, 2021 KTL