Telangana High Court
Idea Cellular Limited vs The Aasistant Commissioner Of Income ... on 19 June, 2018
Author: Sanjay Kumar
Bench: Sanjay Kumar
THE HON'BLE SRI JUSTICE SANJAY KUMAR
AND
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
I.T.T.A.NO.246 of 2018
JUDGMENT:(per SK,J) Sri T.Bala Mohan Reddy, learned counsel for the appellant, seeks leave to withdraw this appeal filed under Section 260A of the Income-tax Act, 1961, in the light of the order dated 16.03.2018 passed by the Income Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad, in M.A.Nos.26 and 27/Hyd/2018 filed in I.T.A.Nos.1445 & 1446/Hyd/2016, whereby the order under appeal stood recalled.
The appeal is accordingly dismissed as withdrawn. Pending miscellaneous petitions, if any, shall also stand dismissed. No order as to costs.
______________ SANJAY KUMAR,J _________________ T.AMARNATH GOUD,J Date:19.06.2018 GJ