Citation : 2021 Latest Caselaw 2355 Tel
Judgement Date : 12 August, 2021
HONOURABLE SRI JUSTICE A. RAJASHEKER REDDY
AND
HONOURABLE Dr.JUSTICE SHAMEEM AKTHER
I.T.T.A. No.353 OF 2008
JUDGMENT: (Per Hon'ble Sri Justice A. Rajasheker Redddy)
Learned counsel for the appellant has a filed a letter seeking
withdrawal of this appeal on the ground that the appellant wishes to avail
the benefits under the Direct Tax Vivad Se Vishwas Act, 2020,
introduced by the Central Government.
2. In that view of the matter, this appeal is dismissed as withdrawn.
No costs.
3. Pending miscellaneous petitions, if any, shall also stand
dismissed.
______________________ A. RAJASHEKER REDDY, J
______________________ Dr. SHAMEEM AKTHER, J
August 12, 2021
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