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Mr. K.B. Krishna Murthy vs Deputy Commissioner Of Income ...
2021 Latest Caselaw 106 Tel

Citation : 2021 Latest Caselaw 106 Tel
Judgement Date : 19 January, 2021

Telangana High Court

Mr. K.B. Krishna Murthy vs Deputy Commissioner Of Income ... on 19 January, 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.227 of 2006

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

Learned counsel for appellant seeks to withdraw this

Appeal to initiate proceedings under the Sabka Vishwas

Scheme declared by the Government of India 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as withdrawn.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: 19.01.2021 gra

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