Telangana High Court
M/S. Binjurajka Steel Tubes ... vs Acit., Hyderabad. on 24 March, 2021
Author: M.S.Ramachandra Rao
Bench: M.S.Ramachandra Rao, T.Vinod Kumar
HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND
HONOURABLE SRI JUSTICE T.VINOD KUMAR
I.T.T.A. No.189 OF 2012
JUDGMENT:(Per Sri Justice M.S.Ramachandra Rao) Learned counsel for the appellant has a filed a letter seeking withdrawal of this appeal on the ground that the appellant wishes to avail the benefits under the Direct Tax Vivad Se Vishwas Act, 2020, introduced by the Central Government.
2. In that view of the matter, this appeal is dismissed as withdrawn with liberty to approach this Court if there is no settlement under the said Act. No costs.
3. Pending miscellaneous petitions, if any, shall also stand dismissed.
___________________________ M.S.RAMACHANDRA RAO, J ___________________ T.VINOD KUMAR, J March 24, 2021 KTL