THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND THE HON'BLE SRI JUSTICE T.VINOD KUMAR I.T.T.A.No.124 of 2017 JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao) Counsel for appellant filed Memo dt.11.02.2021 stating that the appellant wishes to opt for 'Vivad Se Viswas Scheme, 2020' and so the appellant wishes to withdraw this Appeal with liberty to revive the Appeal in the event the appellant does not get satisfactory result in the said Scheme.
2. Granting liberty as sought for, this appeal is dismissed as withdrawn. No costs.
3. Consequently, miscellaneous petitions pending, if any, shall stand closed.
______________________________ M.S. RAMACHANDRA RAO, J _____________________ T.VINOD KUMAR, J Date: 16.02.2021 gra