Mohan Lal Kishor Kumar Kothari ... vs The Principal Commissioner Of ...
2021 Latest Caselaw 2146 Chatt

                                       1
                                                                    WA No.230/2020

           HIGH COURT OF CHHATTISGARH, BILASPUR
              Proceedings through video conferencing
                              WA No. 230 of 2020
   1. Mohan Lal Kishor Kumar Kothari (H.U.F.) 21, Mahavir Colony, Durg
      Chhattisgarh.
                                                                   ---- Appellant
                                     Versus
   1. The Principal Commissioner of Income Tax, Raipur-2 Central Revenue
      Building, Civil Lines, Raipur Chhattisgarh.
   2. The Income Tax Officer New Civic Centre, Ward - 1(4), Bhilai., District :
      Durg, Chhattisgarh
                                                             ---- Respondents


For Appellant             :       Shri Mool Chand Jain, Advocate.


      Hon'ble Shri Prashant Kumar Mishra, Ag. Chief Justice
                       Hon'ble Smt Rajani Dubey, J.

Judgment on Board By Hon'ble Shri Prashant Kumar Mishra, Ag.Chief Justice.

03/09/2021

1. Heard.

2. Learned counsel for the appellant submits that the appellant has availed the scheme floated by the Central Government "Vivad se Vishwas Scheme, 2020", therefore, he does not want to press this appeal on merits.

3. Accordingly, the present writ appeal is dismissed as withdrawn.

                 SD/-                                              SD/-

     (Prashant Kumar Mishra)                              (Rajani Dubey)
       Acting Chief Justice                                    Judge

Amardeep