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Rain Commodities Ltd., Hyderabad vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 955 Tel

Citation : 2021 Latest Caselaw 955 Tel
Judgement Date : 24 March, 2021

Telangana High Court

Rain Commodities Ltd., Hyderabad vs Deputy Commissioner Of Income Tax on 24 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.305 OF 2011

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

Learned counsel for the appellant has filed a memo seeking

withdrawal of this appeal on the ground that Form-3 certificate has been

issued under Section 5 (1) of the Direct Tax Vivad Se Vishwas Act,

2020, accepting the appellant's request to settle the dues.

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 In that view of the matter, the appeal is dismissed as withdrawn.

No costs.

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

dismissed.

___________________________ M.S.RAMACHANDRA RAO, J

___________________ T.VINOD KUMAR, J March 24, 2021

KTL

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