Commissioner Of Income Tax2 vs M/S.Rashtritya Ispat Nigam ...
2022 Latest Caselaw 7232 AP

           HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

AND HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

INCOME TAX TRIBUNAL APPEAL No.245 OF 2015

JUDGMENT: (Per Hon'ble Sri Justice C. Praveen Kumar)

Ms. M. Kiranmayee, learned Standing Counsel for the

Income Tax, appearing on behalf of the appellant, seeks

permission of this Court to withdraw the Appeal.

Permission is accorded.

Accordingly, the Income Tax Tribunal Appeal is dismissed

as withdrawn. No order as to costs.

As a sequel, miscellaneous applications pending, if any,

shall stand closed.

_______________________________ JUSTICE C. PRAVEEN KUMAR

_______________________________ JUSTICE A.V.RAVINDRA BABU

Date:20.09.2022 Dsh

HON'BLE SRI JUSTICE C. PRAVEEN KUMAR AND HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

I.T.T.A. No.245 OF 2015 (Judgment of the Division Bench delivered by Hon'ble Sri Justice C. Praveen Kumar)

Dated: 20.09.2022 Dsh