M/S Gayatri Infra Ventures Ltd vs Assistant Commissioner Of Income ...

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

                                AND

      THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

                          I.A.No.1 of 2021
                                in/and
                       I.T.T.A.No.506 of 2018


JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao)


      Learned counsel for appellant seeks to withdraw this Appeal to

approach the respondents under the Direct Taxes (Vivad Se Vishwas)

Act, 2020.

Having regard to the said submission, this appeal is dismissed as withdrawn with liberty to approach this Court in the event there is no resolution of the dispute of the petitioner with the Department under the said Act. I.A.No.1 of 21 is also allowed. No costs.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO __________________________ JUSTICE T. VINOD KUMAR Date: 03.03.2021 Vsv