Kailash Chand Agarwal, vs The Incometax Officer,
2021 Latest Caselaw 2558 Tel

        HONOURABLE THE ACTING CHIEF JUSTICE

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

I.A. No.1 of 2021 IN/AND I.T.T.A. No.503 OF 2010

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

The appellant has filed I.A.No.1 of 2021 seeking

permission to withdraw the appeal in view of the order in

Form No.3 dated 01.03.2021 issued by the learned CIT,

Hyderabad passed under the Direct Tax Vivad se Vishwas

Scheme, 2020.

2. Having regard to the said plea, I.A.No.1 of 2021 is

ordered and the ITTA is dismissed as withdrawn. In the

event, the appellant does not get favourable relief under the

said scheme, he is granted liberty to revive this appeal.

3. Pending miscellaneous petitions, if any, in this appeal

shall also stand dismissed. No costs.

________________________________ M.S.RAMACHANDRA RAO, ACJ

______________________ T.VINOD KUMAR, J

Date: 08.09.2021.

ES