Telangana High Court
M/S.Cyient Limited vs Deputy Commissioner Of Income Tax on 2 November, 2021
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
HONOURABLE SRI JUSTICE UJJAL BHUYAN
AND
HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA
I.T.T.A No.166 OF 2018
JUDGMENT:(Per Hon'ble Sri Justice Ujjal Bhuyan) Heard Mr. S.Chakrapani, learned counsel representing Mr.Challa Gunaranjan, learned counsel for the appellant and Mrs.Mamatha, learned Senior Standing Counsel for the Income Tax Department for the respondent.
2. Learned counsel for the appellant submits that appellant has opted for settlement under Vivad Se Vishwas scheme. Therefore, in terms of the scheme, he is required to withdraw the appeal. Hence, the prayer for withdrawal of the appeal.
3. We grant liberty to the appellant to withdraw the appeal so as to pursue the remedy under the Vivad Se Vishwas scheme.
4. The appeal is, accordingly, disposed of.
5. No costs.
____________________ UJJAL BHUYAN, J __________________________________ DR. CHILLAKUR SUMALATHA, J Date: 02.11.2021 Lrkm