The Commissioner Of Income Tax Iv vs Nmdc Limited

        HONOURABLE SRI JUSTICE UJJAL BHUYAN
                        AND
       HONOURABLE SMT. JUSTICE P. MADHAVI DEVI

                        I.T.T.A.No.338 OF 2015

JUDGMENT: (Per Hon'ble Sri Justice Ujjal Bhuyan)

       Heard Mr.J.V.Prasad, learned Standing Counsel for the appellant-

Income Tax Department and Mr.P.Karthik Ramana, learned counsel

representing Mr.S.Dwarakanath, learned counsel for the respondent-

assessee.

2. This appeal by the revenue under Section 260A of the Income Tax Act, 1961 is directed against the order of the Income Tax Appellate Tribunal in ITA No.1795/Hyd/2013 dated 09.05.2014 for the assessment year 2010-11.

3. It is submitted the respondent-assessee has settled the matter under the Vivad Se Vishwas Scheme which has been approved by the Income Tax Department.

4. In that view of the matter, appellant seeks to withdraw the appeal.

5. Appeal is, accordingly, disposed of on withdrawal.

6. Miscellaneous applications, if any pending, shall stand closed.

7. No costs.

____________________ UJJAL BHUYAN, J ______________________ P. MADHAVI DEVI, J Date: 13.12.2021 Lrkm