M/S. Daftri Agro vs Ito, Ward2
2021 Latest Caselaw 2167 Tel

     HONOURABLE SRI JUSTICE M.S. RAMACHANDRA RAO

AND

HONOURABLE SRI JUSTICE T. VINOD KUMAR

I.T.T.A. No.55 of 2012

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

The counsel for appellant has filed a letter dt.16.07.2021 seeking

to withdraw the Appeal stating that the appellant has made an

application to the Central Board of Direct Taxes under the Direct Tax

Vivad se Vishwas Act, 2020, and that Form - 3 had been issued by the

designated authority approving the application made by the assessee.

2. Having regard to the said submission, the appellant is permitted to

withdraw the appeal with liberty to revive it in the event there is no

satisfactory resolution of the dispute between the parties under the said

Act.

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 Granting liberty as sought, the Appeal is dismissed as withdrawn.

No order as to costs.

4. As a sequel, miscellaneous petitions pending if any in this Appeal,

shall stand closed.

____________________________ M.S.RAMACHANDRA RAO, J

_______________________ T.VINOD KUMAR, J

Date: 20.07.2021 Ndr