THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND
THE HONOURABLE SRI JUSTICE T. VINOD KUMAR
I.T.T.A.No.242 of 2018
JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao)
Learned counsel for appellant seeks to withdraw this Appeal to
initiate proceedings under the Direct Taxes (Vivad Se Vishwas) Act,
2020.
Granting liberty to revive the Appeal in the event the appellant
does not get satisfactory result in the said Scheme, this appeal is
dismissed as withdrawn. No costs.
As a sequel, miscellaneous petitions pending, if any, shall stand
closed.
__________________________________ JUSTICE M.S.RAMACHANDRA RAO
__________________________ JUSTICE T. VINOD KUMAR Date: 01.02.2021 Vsv
