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Suchirindia Infratech Pvt. Ltd vs Dy. Commissioner Of Incometax
2021 Latest Caselaw 1434 Tel

Citation : 2021 Latest Caselaw 1434 Tel
Judgement Date : 30 April, 2021

Telangana High Court

Suchirindia Infratech Pvt. Ltd vs Dy. Commissioner Of Incometax on 30 April, 2021

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

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

I.T.T.A.No.15 of 2021

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

Learned counsel for appellant seeks to withdraw this Appeal to

pursue the application filed by the appellant under Direct Taxes

(Vivad Se Vishwas) Act, 2020.

Having regard to the said submission, this Appeal is dismissed

as withdrawn, with liberty to revive the Appeal in the event the issue

is not resolved to the satisfaction of the appellant under the said Act.

No costs.

As a sequel, miscellaneous petitions pending, if any, shall stand

closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO

__________________________ JUSTICE T.VINOD KUMAR Date: 30.04.2021 Vsv

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