HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND
HONOURABLE SRI JUSTICE T. VINOD KUMAR
I.T.T.A. NO.381 OF 2017
JUDGMENT:
(Per Sri Justice M.S.Ramachandra Rao) Ms. K. Mamata Chowdary, learned Standing Counsel for Income Tax Department has filed a letter requesting to permit the appellant to withdraw this Appeal on the ground that the respondent had filed an Application under the Direct Tax Vivad Se Vishwas Scheme, 2020 with liberty to revive the Appeal in the event of failure of satisfactory resolution under the said Scheme.
2. Heard the learned counsel for the Appellant and Sri C.V.Narasimham, learned counsel for the respondent.
3. Granting liberty as sought, this Appeal is dismissed as withdrawn.
4. Pending miscellaneous petitions, if any, in this Appeal shall also stand dismissed. No costs.
____________________________ M.S.RAMACHANDRA RAO, J _____________________ T. VINOD KUMAR, J Date: 19-07-2021 Svv