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Serene Country Owners Welfare ... vs Income Tax Officer
2021 Latest Caselaw 118 Tel

Citation : 2021 Latest Caselaw 118 Tel
Judgement Date : 20 January, 2021

Telangana High Court

Serene Country Owners Welfare ... vs Income Tax Officer on 20 January, 2021

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

 THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HONOURABLE SRI JUSTICE T. VINOD KUMAR

I.T.T.A.No.155 of 2018

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

Learned counsel for appellant states that the appellant seeks to

withdraw this Appeal since the matter is settled under Vivad Se

Vishwas Scheme, 2020.

Recording the same, this appeal is dismissed as withdrawn.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: 20.01.2021 Vsv

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