Bharat Heavy Plate And Vessels vs The Comissioner
2021 Latest Caselaw 1768 AP

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

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

INCOME TAX TRIBUNAL APPEAL No.314 of 2018

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 'Vivad se Vishwas' 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Appeal is dismissed as withdrawn, with the liberty as prayed for.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 25th March, 2021.

Tsy