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M/S App Labs Technologies Pvt ... vs Dy Commr Of Income Tax, Hyderabad
2021 Latest Caselaw 421 Tel

Citation : 2021 Latest Caselaw 421 Tel
Judgement Date : 12 February, 2021

Telangana High Court

M/S App Labs Technologies Pvt ... vs Dy Commr Of Income Tax, Hyderabad on 12 February, 2021

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

     THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HON'BLE SRI JUSTICE T.VINOD KUMAR

I.T.T.A.No.151 of 2015

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

Counsel for appellant filed Memo dt.28.01.2021 stating

that the appellant wishes to opt for 'Vivad Se Viswas Scheme,

2020' and so the appellant wishes to withdraw this Appeal

with liberty to revive the Appeal in the event the appellant

does not get satisfactory result in the said Scheme.

2. Granting liberty as sought for, this appeal is dismissed

as withdrawn. No costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

______________________________ M.S. RAMACHANDRA RAO, J

_____________________ T.VINOD KUMAR, J Date: 12.02.2021 gra

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