M/S Kumaraswamy Silica Mines vs Income Tax Officer
2021 Latest Caselaw 1717 AP

             THE HON'BLE SRI JUSTICE A.V.SESHA SAI

AND THE HON'BLE MS. JUSTICE J.UMA DEVI

INCOME TAX TRIBUNAL APPEAL No.209 of 2019

JUDGMENT: (per Hon'ble Sri Justice A.V.Sesha Sai)

When the matter is taken up, learned counsel for the

appellant seeks permission of this Court to withdraw the

present appeal with liberty to the appellant to avail the remedy

under 'Vivadse Viswas' scheme initiated by the Union of India

and with a further liberty to the appellant to seek appropriate

remedy in the event of passing any order prejudicial to the

appellant herein under the said scheme.

Permission is accorded and the Income Tax Tribunal

Appeal is dismissed as withdrawn, with the liberty as prayed for.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________ A.V.SESHA SAI,J

_______________ J.UMA DEVI,J 23rd March, 2021.

Tsy