Sri Gavva Amarender Reddy vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 836 Tel

Citation : 2021 Latest Caselaw 836 Tel
Judgement Date : 17 March, 2021

Telangana High Court

Sri Gavva Amarender Reddy vs The Deputy Commissioner Of Income ... on 17 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.439 of 2016

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


      Learned counsel for appellant seeks to withdraw this Appeal to

approach the respondents under the Direct Taxes (Vivad Se Vishwas)

Act, 2020.

Having regard to the said submission, this appeal is dismissed

as withdrawn, with liberty to approach this Court in the event there is

no resolution of the dispute of the petitioner with the Department

under the said Act. No costs.

As a sequel, miscellaneous petitions pending, if any, shall stand

closed.

__________________________________ JUSTICE M.S.RAMACHANDRA RAO

__________________________ JUSTICE T.VINOD KUMAR Date: 17.03.2021 Vsv

Download the LatestLaws.com Mobile App