THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND THE HONOURABLE SRI JUSTICE T. VINOD KUMAR I.T.T.A.No.157 of 2018 JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao) Learned counsel for appellant states that the appellant seeks to withdraw this Appeal since the matter is settled under Vivad Se Vishwas Scheme, 2020.
Recording the same, this appeal is dismissed as withdrawn. No costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
__________________________________ JUSTICE M.S.RAMACHANDRA RAO ________________________ JUSTICE T.VINOD KUMAR Date: 20.01.2021 Vsv