M/S.Cyient Limited vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 3208 Tel

         HONOURABLE SRI JUSTICE UJJAL BHUYAN
                                    AND
     HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA

                        I.T.T.A No.166 OF 2018

JUDGMENT: (Per Hon'ble Sri Justice Ujjal Bhuyan)

       Heard    Mr.    S.Chakrapani,      learned   counsel   representing

Mr.Challa Gunaranjan, learned counsel for the appellant and

Mrs.Mamatha, learned Senior Standing Counsel for the Income Tax

Department for the respondent.

2. Learned counsel for the appellant submits that appellant has

opted for settlement under Vivad Se Vishwas scheme. Therefore, in

terms of the scheme, he is required to withdraw the appeal. Hence,

the prayer for withdrawal of the appeal.

3. We grant liberty to the appellant to withdraw the appeal so as to

pursue the remedy under the Vivad Se Vishwas scheme.

4. The appeal is, accordingly, disposed of.

5. No costs.

____________________ UJJAL BHUYAN, J

__________________________________ DR. CHILLAKUR SUMALATHA, J

Date: 02.11.2021 Lrkm