Albany Molecular Reasearch ... vs Asst Commissioner Of Income Tax
2021 Latest Caselaw 1417 Tel

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

IA.No.1 of 2021 in/and ITTA.No.478 of 2013

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

Counsel for the appellant has filed IA.No.1 of 2021

seeking permission to withdraw the Appeal on the ground

that the Designated Authority has passed order

dt.05.04.2021 in Form-3 under Vivaad Se Vishwas Act,

2020.

2. In view of the same, IA.No.1 of 2021 is allowed and

consequently, the Appeal is dismissed as withdrawn. No

order as to costs.

3. Miscellaneous petitions pending, if any, shall

stand closed.

______________________________ M.S.RAMACHANDRA RAO, J

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

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