HONOURABLE THE ACTING CHIEF JUSTICE
SRI M.S.RAMACHANDRA RAO AND HONOURABLE SRI JUSTICE T.VINOD KUMAR I.T.T.A. No.193 OF 2008 JUDGMENT: (Per the Acting Chief Justice Sri M.S.Ramachandra Rao) Learned counsel for the appellant seeks permission to withdraw the appeal with liberty to the appellant to revive the appeal in the event it does not get favourable relief under the Direct Tax Vivad se Vishwas Scheme, 2020.
2. Having regard to the said plea, this ITTA is dismissed as withdrawn with liberty as prayed for.
3. Pending miscellaneous petitions, if any, in this appeal shall also stand dismissed.
________________________________ M.S.RAMACHANDRA RAO, ACJ ______________________ T.VINOD KUMAR, J Date: 07.09.2021.
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