Deloitte Consulting India ... vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 1416 Tel

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

ITTA.No.492 of 2011

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

Counsel for the appellant has addressed a letter

dt.22.04.2021 to the Registrar(Judicial), High court for

the State of Telangana, Hyderabad, seeking permission to

withdraw the Appeal on the ground that an application

has been made to the Central Board of Direct Taxes

(CBDT) by the appellant under the Direct Tax Vivaad Se

Vishwas Act, 2020.

2. Having regard to the said submission, this 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dismissed as withdrawn with liberty to seek restoration of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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