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Sri Golla Narayana Rao vs Pr Commissioner Of Income Tax
2021 Latest Caselaw 1505 AP

Citation : 2021 Latest Caselaw 1505 AP
Judgement Date : 9 March, 2021

Andhra Pradesh High Court - Amravati

Sri Golla Narayana Rao vs Pr Commissioner Of Income Tax on 9 March, 2021

Bench: U.Durga Prasad Rao, B Krishna Mohan

    THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

AND THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN

I.T.T.A.No.146 of 2019

JUDGMENT: (per UDPR,J)

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.

Recording his submission, 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withdrawn.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 MS

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