G Narayana Rao vs Pr Commissioner Of Income Tax
2021 Latest Caselaw 1502 AP

           HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

AND

HON'BLE SRI JUSTICE B.KRISHNA MOHAN

I.T.T.A NO.169 OF 2019

JUDGMENT : (per Hon'ble Sri Justice U. Durga Prasad Rao)

When the matter is taken up for hearing, learned counsel for

appellant, Sri Dundu Manmohan seeks permission of this Court to

withdraw the present appeal on the ground that the appellant has

already approached the designated authority for recourse.

Permission is accorded.

Accordingly, this I.T.T.A. is dismissed as withdrawn. No

costs.

As a sequel, Interlocutory Applications pending for

consideration, if any, shall stand closed.

____________________________ U. DURGA PRASAD RAO, J

_________________________ B. KRISHNA MOHAN, J

Date: 09-03-2021.

Yvk.