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J Appa Rao, Hyderabad vs The Asst Commr Of Income Tax, ...
2021 Latest Caselaw 867 Tel

Citation : 2021 Latest Caselaw 867 Tel
Judgement Date : 19 March, 2021

Telangana High Court

J Appa Rao, Hyderabad vs The Asst Commr Of Income Tax, ... on 19 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.349 of 2014

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

Learned counsel for the appellant seeks to withdraw the appeal and

states that he has already filed letter before the Registry seeking such

withdrawal.

2. In view of the same, this appeal is dismissed as withdrawn with

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

Tax Vivad Se Vishwas Act, 2020.

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

dismissed. No costs.

___________________________ M.S.RAMACHANDRA RAO, J

___________________ T.VINOD KUMAR, J March 19, 2021

KTL

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