S.Ajit Kumar vs The Assistant Commissioner Of ...
2022 Latest Caselaw 278 Mad

                                                                    Writ Appeal No.3253 of 2019 and CMP.No.20544 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 05.01.2022

                                                          CORAM :

                                   THE HON'BLE MR. JUSTICE R. MAHADEVAN
                                                           AND
                              THE HON'BLE MR. JUSTICE MOHAMMED SHAFFIQ

                                              Writ Appeal No.3253 of 2019
                                              and CMP.No.20544 of 2019

                S.Ajit Kumar                                                                   ... Appellant

                                                            -Vs-


                The Assistant Commissioner of Income – tax,
                Non-Corporate Circle – 20(1)
                Room No.311, 3rd Floor, Wanaparthy Block,
                AayakarBhavan, 121, Mahatma Gandhi Road,
                Chennai – 600 034.                                                             ... Respondent


                          Writ Appeal filed under Clause 15 of the Letters Patent Act, to set aside

                the order dated 09.08.2019 passed in W.P.No.11648 of 2019.



                                   For Appellant      :     Mr.Ashokpathi
                                                            for M/S.Pass Associates

                                   For Respondent     :     M/s. Hema Murali Krishna
                                                            Senior Standing Counsel


https://www.mhc.tn.gov.in/judis
                1/4
                                                                  Writ Appeal No.3253 of 2019 and CMP.No.20544 of 2019




                                                  JUDGMENT

(Judgment of the Court was delivered by R. MAHADEVAN, J.)

This Writ Appeal arises from the order dated 09.08.2019 passed by this

court in W.P.No.11648 of 2019.

2. When the matter was taken up for hearing, the learned counsel for

the appellant filed a memo dated 05.01.2022, wherein, it is stated that the

appellant / assessee has already availed the benefit conferred under the Direct

Tax Vivad Se Vishwas Act, 2020 for full and final settlement of tax arrears and

hence, nothing survives for adjudication herein. Stating so, the learned counsel

sought permission of this court to withdraw this appeal.

3. Recording the above submissions and the memo filed by the

learned counsel for the appellant / assessee, this writ appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                         [R.M.D,J.]     [M.S.Q, J.]
                                                                                05.01.2022
                av
                Internet : Yes
                Index : Yes / No

https://www.mhc.tn.gov.in/judis

Writ Appeal No.3253 of 2019 and CMP.No.20544 of 2019

To

The Assistant Commissioner of Income – tax, Non-Corporate Circle – 20(1) Room No.311, 3rd Floor, Wanaparthy Block, AayakarBhavan, 121, Mahatma Gandhi Road, Chennai – 600 034.

https://www.mhc.tn.gov.in/judis

Writ Appeal No.3253 of 2019 and CMP.No.20544 of 2019

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

av

Writ Appeal No.3253 of 2019 and CMP.No.20544 of 2019

05.01.2022

https://www.mhc.tn.gov.in/judis