Telangana High Court
The Principal Commissioner Of ... vs Smt. Gavva Laxmi Devi on 21 September, 2021
Bench: M.S.Ramachandra Rao, T.Vinod Kumar
HONOURABLE THE ACTING CHIEF JUSTICE
SRI M.S.RAMACHANDRA RAO
AND
HONOURABLE SRI JUSTICE T.VINOD KUMAR
I.T.T.A. No. 308 OF 2019
JUDGMENT: (Per Hon'ble The Acting Chief Justice Sri M.S.Ramachandra Rao)
Letter dt. 20.09.2021 has been filed by Ms. Mamta Chowdary,
learned counsel for the appellant, seeking to withdraw this appeal in view
of the application filed by the respondent under the Direct Tax Vivad se
Vishwas Act, 2020, with liberty to the appellant to revive the appeal in the event he does not get favourable relief under the scheme provided under the said Act.
2. Granting liberty as sought, this ITTA is dismissed as withdrawn.
3. Pending miscellaneous petitions, if any, in this appeal shall also stand dismissed. No costs.
________________________________ M.S.RAMACHANDRA RAO, ACJ ______________________ T.VINOD KUMAR, J Date: 21.09.2021.
ES