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Smt. G. Madhuri Kiran vs The Income Tax Officer
2021 Latest Caselaw 848 Tel

Citation : 2021 Latest Caselaw 848 Tel
Judgement Date : 18 March, 2021

Telangana High Court

Smt. G. Madhuri Kiran vs The Income Tax Officer on 18 March, 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.38 OF 2020

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

A memo has been filed by the counsel for the appellant stating

that the appellant wishes to withdraw this appeal in view of an order

dated 10.03.2021 in Form-3 passed by the Designated Authority under

the Direct Tax Vivad Se Vishwas Act, 2020.

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 In that view of the matter, this appeal is dismissed as withdrawn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 March 18, 2021

KTL

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