Smt. Atluri Parvathi Devi vs Assistant Commissioner Of Income ...
2021 Latest Caselaw 1414 Tel

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

ITTA.No.445 of 2018

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

Counsel for the appellant has filed a Memo

dt.26.04.2021 seeking permission to withdraw the Appeal

on the ground that the Designated Authority has passed

order dt.07.01.2021 in Form-3 under Vivaad Se Vishwas

Act, 2020.

2. In view of the same, the Appeal is dismissed as

withdrawn with liberty to seek restoration of the appeal

in the event there is no satisfactory resolution under the

said Act. No order as to costs.

3. Consequently, miscellaneous petitions pending, if

any, shall stand closed.

______________________________ M.S.RAMACHANDRA RAO, J

______________________ T.VINOD KUMAR, J 29th April, 2021.

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