Nagendra Pd vs Commissioner Of Income Tax, Pa
2021 Latest Caselaw 4955 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Appeal No.471 of 2011
======================================================

Nagendra Prasad, Son of Late Suraj Prasad, R/o Harihar Apartment, East Boring Canal Road, P.S. Budha Colony, District-Patna.

... ... Appellant/s Versus Commissioner of Income Tax, Paatna

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Dr. Miss R. Usha, Advocate Mr. Abhi Sarkar, Advocate For the Respondent/s : Mrs. Archana Sinha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-10-2021

The present Miscellaneous Appeal has been

preferred against the order dated 21.01.2011, passed in ITA No.

170/Pat/2010, by Income Tax Appellate Tribunal, Patna Bench,

Patna (Annexure-3).

Learned counsel for the appellant seeks permission

to withdraw the present appeal for the reason that the appellant

has taken recourse to the settlement scheme under the

provisions of the The Direct Tax Vivad se Vishwas Bill, 2020,

and has been accorded the desired relief.

Permission granted.

The present appeal stands dismissed as withdrawn. Patna High Court MA No.471 of 2011 dt.21-10-2021

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Rajan Gupta, J) P.K.P./Amrendra AFR/NAFR CAV DATE Uploading Date 22.10.2021 Transmission Date