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Smt. Atluri Usha Rani vs Assistant Commissioner Of Income ...
2021 Latest Caselaw 1313 Tel

Citation : 2021 Latest Caselaw 1313 Tel
Judgement Date : 22 April, 2021

Telangana High Court

Smt. Atluri Usha Rani vs Assistant Commissioner Of Income ... on 22 April, 2021

Bench: M.S.Ramachandra Rao, T.Vinod Kumar

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

ITTA.No.45 of 2020

JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao)

Counsel for the appellant has filed a Memo

dt.26.02.2021 seeking to withdraw the appeal on the

ground that the Designated Authority has passed order

dt.10.02.2021 in Form 3 under Vivaad Se Vishwas Act,

2020, and also seeks liberty to approach the Court if the

situation so warrants.

2. Granting liberty as sought for, this Appeal is

dismissed as withdrawn. No order as to costs.

3. Consequently, miscellaneous petitions pending, if

any, shall stand closed.

______________________________ M.S.RAMACHANDRA RAO, J

______________________ T.VINOD KUMAR, J 22nd April, 2021.

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