M/S. Modi Builders Realtors ... vs The Income Tax Officer,
2021 Latest Caselaw 3455 Tel

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

                        I.T.T.A.No.756 OF 2017

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

       Heard Mr.M.Naga Deepak, learned counsel for the appellant

and Mr.J.V.Prasad, learned Standing Counsel for the Income Tax

Department for the respondent.

2. This appeal under Section 260-A of the Income Tax Act, 1961

has been filed by the assessee against the order dated 23.06.2017

passed by the Income Tax Appellate Tribunal, Hyderabad Bench 'A',

Hyderabad in I.T.A.No.1590/Hyd/2016 for the assessment year

2012-13.

3. This appeal was admitted by this court on 05.12.2017 on the

substantial question of law framed thereunder.

4. Today, learned counsel for the appellant, submits that appellant

has availed the benefit under Vivad Se Vishwas Act, 2020

whereunder the tax dispute is being settled. As a requirement under

the said Act, appellant has to withdraw the appeal. Accordingly, he

seeks leave to withdraw the appeal.

5. After hearing learned counsel for the parties and on due

consideration, we allow the appellant to withdraw the appeal.

6. Appeal is, accordingly, disposed of on withdrawal.

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7. Miscellaneous applications, if any pending, shall stand closed.

8. No costs.

____________________ UJJAL BHUYAN, J

__________________________________ DR. CHILLAKUR SUMALATHA, J

Date: 12.11.2021.

Lrkm ::3::