M/S.Janaki Rama Enterprises P Ltd vs Dy.Commissioner Of Income Tax
2021 Latest Caselaw 2888 Tel

      HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

IA.No.1 of 2021 in/and ITTA.No.409 of 2010

COMMON JUDGMENT:(per Hon'ble Sri Justice A.Rajasheker Reddy)

Counsel for the appellant has filed IA.No.1 of 2021

seeking to withdraw the appeal on the ground that the

appellant had made an application under the Direct Tax

Vivaad Se Vishwas Scheme, 2020 and that Form 3 was also

issued by the Designated Authority.

2. Recording the same, IA.No.1 of 2021 is allowed and the

Appeal is dismissed as withdrawn granting liberty to the

appellant to revive the appeal in the event there is no

satisfactory resolution under the said Scheme. No order as to

costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

____________________________ A.RAJASHEKER REDDY, J

______________________ T.VINOD KUMAR, J

Date: 05.10.2021

gra HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND

HONOURABLE SRI JUSTICE T.VINOD KUMAR

IA.No.1 of 2021 in/and ITTA.No.409 of 2010

Date: 05.10.2021

gra