Dr. Sudhir Naik, Gowliguda, ... vs The Income Tax Officer, Ward 51 ...
2021 Latest Caselaw 2001 Tel

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

ITTA.No.287 of 2008

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

Counsel for the appellant has addressed a letter

dt.01.07.2021 seeking to withdraw the appeal on the

ground that the appellant had made an application under

the Direct Tax Vivaad Se Vishwas Act, 2020 and that

Form 3 was also issued by the Designated Authority.

2. Recording the same, this Appeal is dismissed as

withdrawn granting liberty to the appellant to revive the

appeal in the event there is no satisfactory resolution

under the said Act. No order as to costs.

3. Consequently, miscellaneous petitions pending, if

any, shall stand closed.

______________________________ M.S.RAMACHANDRA RAO, J

______________________ T.VINOD KUMAR, J 05th July, 2021.

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