Prl Commissionr Of Income Tax2 vs M/S.Kenexa Technologies Private ...
2021 Latest Caselaw 2555 Tel

         HONOURABLE THE ACTING CHIEF JUSTICE

SRI M.S.RAMACHANDRA RAO AND HONOURABLE SRI JUSTICE T. VINOD KUMAR

I.T.T.A. No.230 OF 2015

JUDGMENT: (Per the Hon'ble The Acting Chief Justice Sri M.S.Ramachandra Rao)

Learned counsel for the appellant filed letter dated 31.08.2021

seeking to withdraw the Appeal with liberty to the appellant to revive the

appeal in the event it does not get favourable relief under the Direct Tax

Vivad se Vishwas Scheme, 2020.

2. Having regard to the said plea, this ITTA is dismissed as

withdrawn with liberty as prayed for.

3. Pending miscellaneous petitions, if any, in this Appeal shall also

stand dismissed. No costs.

______________________________ M.S.RAMACHANDRA RAO, HACJ

____________________ T. VINOD KUMAR, J

Date: 07-09-2021 ES