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Udai Hospitals Private Limited vs Income Tax Officer, Ward173
2021 Latest Caselaw 1056 Tel

Citation : 2021 Latest Caselaw 1056 Tel
Judgement Date : 31 March, 2021

Telangana High Court

Udai Hospitals Private Limited vs Income Tax Officer, Ward173 on 31 March, 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.5 of 2019

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

Learned counsel for appellant filed a memo seeking to

withdraw the appeal on the ground that a Certificate in Form 3 has

been issued under Section 5(1) of the Vivaad Se Vishwas Act, 2020.

Recording the same, this Writ Petition 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withdrawn.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: 31.03.2021 Vsv

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