THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND THE HON'BLE SRI JUSTICE T.VINOD KUMAR I.T.T.A.No.411 of 2017 JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao) Learned counsel for appellant seeks to withdraw this Appeal to initiate proceedings under the Sabka Vishwas Scheme declared by the Government of India 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 Granting liberty as sought for, this appeal is dismissed as withdrawn.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: 19.01.2021 gra