M/S Badnnath Steels Private ... vs The Income Tax Officer
2022 Latest Caselaw 4639 Tel

       THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                       I.T.T.A.No.13 of 2020

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      Heard Mr. A.V.A. Siva Kartikeya, learned counsel for the

appellant and Mr. B. Narasimha Sarma, learned counsel for the

respondent.

2. Learned counsel for the appellant submits that appellant

has settled the tax dispute under the Direct Tax Vivad Se

Vishwas Act, 2020. Therefore, appellant would like to withdraw

the appeal.

3. In view of the above, appeal is dismissed on withdrawal.

Miscellaneous applications pending, if any, shall stand

closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 14.09.2022 vs/aqs