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National Mineral Development ... vs Dy. Commissioner Of Income Tax, ...
2021 Latest Caselaw 1559 Tel

Citation : 2021 Latest Caselaw 1559 Tel
Judgement Date : 4 June, 2021

Telangana High Court

National Mineral Development ... vs Dy. Commissioner Of Income Tax, ... on 4 June, 2021

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

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

HONOURABLE SRI JUSTICE T.VINOD KUMAR

I.T.T.A. No.239 OF 2005

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

Learned counsel for the appellant has a filed a letter seeking

withdrawal of this appeal on the ground that the appellant wishes to avail

the benefits under the Direct Tax Vivad Se Vishwas Act, 2020,

introduced by the Central Government.

2. In that view of the matter, this appeal is dismissed as withdrawn

with liberty to approach this Court if there is no settlement under the said

Act. No costs.

3. Pending miscellaneous petitions, if any, shall also stand

dismissed.

___________________________ M.S.RAMACHANDRA RAO, J

___________________ T.VINOD KUMAR, J June 04, 2021

KTL

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