M/S Deccan Grameena Bank, Hyd vs Deputy Commissioner Of Income ...
2021 Latest Caselaw 2292 Tel

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

I.T.T.A. No.113 of 2017

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

Learned counsel for the appellant filed letter dt.04-08-2021

before the Registrar (Judicial), High Court of Telangana, Hyderabad

seeking to withdraw this Appeal since an application was made to the

Central Board of Direct Taxes under the Direct Tax Vivad Se

Vishwas Act, 2020 and Form-3 was issued by the Designated

Authority approving the application made by the Assessee.

Recording the same, this Appeal is dismissed as withdrawn,

with liberty to revive the Appeal in the event there is no satisfactory

resolution of the grievance of the appellant under the said Scheme. No

costs.

As a sequel, miscellaneous petitions pending, if any, in this

Appeal shall stand closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO

__________________________ JUSTICE T.VINOD KUMAR Date: 05.08.2021 Vsv