The Principal Comissioner Of ... vs Gavva Lakshmi Devi
2021 Latest Caselaw 2711 Tel

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

                            I.T.T.A. No. 281 OF 2019

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


        Letter dt. 20.09.2021 has been filed by Ms. Mamta Chowdary,

learned counsel for the appellant, seeking to withdraw this appeal in view

of the application filed by the respondent under the Direct Tax Vivad se

Vishwas Act, 2020, with liberty to the appellant to revive the appeal in the

event he does not get favourable relief under the scheme provided under the

said Act.

2. Granting liberty as sought, this ITTA is dismissed as withdrawn.

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: 21.09.2021.

ES