HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND HONOURABLE SRI JUSTICE T.VINOD KUMAR I.T.T.A. No.435 OF 2010 JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao) A memo has been filed by the counsel for the appellant stating that the appellant wishes to withdraw this appeal in view of an order dated 30.01.2021 in Form-3 passed by the Designated Authority under the Direct Tax Vivad Se Vishwas Act, 2020.
2. In that view of the matter, this appeal is dismissed as withdrawn with liberty to approach this Court if there is no settlement under the said Act. No costs.
3. Pending miscellaneous petitions, if any, shall also stand dismissed.
___________________________ M.S.RAMACHANDRA RAO, J ___________________ T.VINOD KUMAR, J March 18, 2021 KTL