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Mr.Kotagiri Vidyadhara Rao vs Assistant Commissioner Of Income ...
2021 Latest Caselaw 453 Tel

Citation : 2021 Latest Caselaw 453 Tel
Judgement Date : 16 February, 2021

Telangana High Court

Mr.Kotagiri Vidyadhara Rao vs Assistant Commissioner Of Income ... on 16 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.279 of 2013

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

Counsel for appellant filed Memo on 11.02.2021 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as withdrawn.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: 16.02.2021 gra

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