M/S.Janaki Rama Enterprises P Ltd vs Dy.Commissioner Of Income Tax
2021 Latest Caselaw 2929 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
          THE HON'BLE SRI JUSTICE T. AMARNATH GOUD


                          I.A. No.1 of 2021
                                 AND
                      I.T.T.A. No.367 of 2010

COMMON JUDGMENT:          (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      I.A.No.1 of 2021 has been filed for withdrawal of the present

appeal, as the appellant has approached the respondent under the

Direct Tax Vivad Se Vishwas Scheme, 2020.

I.A. is allowed. The appeal is dismissed as withdrawn with

liberty to file a fresh appeal in case the cause arises in future.

Pending miscellaneous petitions, if any, shall also stand

dismissed. There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ T. AMARNATH GOUD, J 21.10.2021 ES