Chalasani Hospitals Pvt Ltd. vs The Commissioner Of Income Tax
2021 Latest Caselaw 2064 AP

             HON'BLE SRI JUSTICE JOYMALYA BAGCHI

AND HON'BLE SRI JUSTICE K. SURESH REDDY I.T.T.A.No.67 of 2018

(Taken up through video conferencing)

JUDGMENT: (Per Hon'ble Sri Justice Joymalya Bagchi)

Learned counsel for the appellant seeks permission to withdraw

the appeal. He has filed a memo in the Registry to that effect.

Permission is accorded.

Accordingly, the Appeal is dismissed as withdrawn. Interim order,

if any, stands vacated. There shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Appeal shall stand

closed.

_________________ JOYMALYA BAGCHI, J

________________ K. SURESH REDDY, J

Date: 21.06.2021 Ivd

HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND HON'BLE SRI JUSTICE K.SURESH REDDY

I.T.T.A. No.67 of 2018 (Per Hon'ble Sri Justice Joymalya Bagchi)

DATED: 21-06-2021

Ivd