Prl Commr Of Income Tax2, ... vs M/S Ijm India Infrastructure ...
2021 Latest Caselaw 2147 Tel

      HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
                                     AND
          HONOURABLE SRI JUSTICE T. VINOD KUMAR

                        I.T.T.A. NO.201 OF 2017

                               JUDGMENT:

(Per Sri Justice M.S.Ramachandra Rao)

Ms. K. Mamata Chowdary, learned Standing Counsel for Income

Tax Department has filed a letter requesting to permit the appellant to

withdraw this Appeal on the ground that the respondent had filed an

Application under the Direct Tax Vivad Se Vishwas Scheme, 2020 with

liberty to revive the Appeal in the event of failure of satisfactory

resolution under the said Scheme.

2. Heard the learned counsel for the Appellant and Sri

C.V.Narasimham, learned counsel for the respondent.

3. Granting liberty as sought, this Appeal is dismissed as withdrawn.

4. Pending miscellaneous petitions, if any, in this Appeal shall also

stand dismissed. No costs.

____________________________ M.S.RAMACHANDRA RAO, J

_____________________ T. VINOD KUMAR, J Date: 19-07-2021

Svv