HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND HONOURABLE SRI JUSTICE T.VINOD KUMAR I.T.T.A. No.121 OF 2012 JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao) Learned counsel for the appellant has a filed a letter seeking withdrawal of this appeal on the ground that the appellant wishes to avail the benefits under the Direct Tax Vivad Se Vishwas Act, 2020, introduced by the Central Government.
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 In that view of the matter, this appeal is dismissed as withdrawn with liberty to approach this Court if there is no settlement under the said Act.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 24, 2021 KTL