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Global Energy Condulting ... vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 957 Tel

Citation : 2021 Latest Caselaw 957 Tel
Judgement Date : 24 March, 2021

Telangana High Court

Global Energy Condulting ... 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.122 OF 2012

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

Learned counsel for the appellant has a filed a letter seeking

withdrawal of this appeal on the ground that the appellant wishes to avail

the benefits under the Direct Tax Vivad Se Vishwas Act, 2020,

introduced by the Central Government.

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 In that view of the matter, this appeal is dismissed as withdrawn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 24, 2021

KTL

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