The Pr. Commissioner Of Income ... vs M/S. Nationla Mineral ...
2021 Latest Caselaw 4294 Tel

        HONOURABLE SRI JUSTICE UJJAL BHUYAN
                        AND
       HONOURABLE SMT. JUSTICE P. MADHAVI DEVI

                         I.T.T.A.No.22 OF 2017

JUDGMENT: (Per Hon'ble Sri Justice Ujjal Bhuyan)

       Heard Mr.J.V.Prasad, learned Standing Counsel for the appellant-

Income Tax Department and Mr.P.Karthik Ramana, learned counsel

representing Mr.S.Dwarakanath, learned counsel for the respondent-

assessee.

2. This appeal by the revenue under Section 260A of the Income Tax

Act, 1961 is directed against the order of the Income Tax Appellate

Tribunal in ITA No.1593/Hyd/2014 dated 20.03.2015 for the assessment

year 2011-12.

3. It is submitted the respondent-assessee has settled the matter

under the Vivad Se Vishwas Scheme which has been approved by the

Income Tax Department.

4. In that view of the matter, appellant seeks to withdraw the

appeal.

5. Appeal is, accordingly, disposed of on withdrawal.

6. Miscellaneous applications, if any pending, shall stand closed.

7. No costs.

____________________ UJJAL BHUYAN, J

______________________ P. MADHAVI DEVI, J Date: 13.12.2021 Lrkm