M/S Ridhi Agro Cold Care vs The Income Tax Officer
2025 Latest Caselaw 3505 Tel

Telangana High Court

M/S Ridhi Agro Cold Care vs The Income Tax Officer on 27 March, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

              THE HON'BLE SRI JUSTICE P.SAM KOSHY

                                      AND

      THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

                       I.T.T.A.Nos.3, 1 & 4 OF 2024

COMMON JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Today, when these matters were taken up for hearing, learned

counsel for the appellant had moved a letter seeking withdrawal of

these appeals on the ground that the assessee had approached the

department for settlement of the matter under the Vivad Se Vishwas

Scheme-2024 with a liberty to revive the same if the settlement does

not work out.

2. As prayed for, these appeals are dismissed as withdrawn with

the liberty as sought for.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 27.03.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND

THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

I.T.T.A.Nos.3, 1 & 4 OF 2024

27.03.2025 AQS