HONOURABLE SRI JUSTICE UJJAL BHUYAN
AND
HONOURABLE SMT. JUSTICE P. MADHAVI DEVI
I.T.T.A.No.88 OF 2019
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.129/Hyd/2011 dated 08.07.2011 for the assessment year 2004-05.
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