Telangana High Court
Infotech Enter Ltd, Hyderabad. vs Joint Comm Of Income Tax Hyd on 10 November, 2021
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HON'BLE SRI JUSTICE UJJAL BHUYAN
AND
THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
ITTA.NO.102 OF 2002
O R D E R (Per the Hon'ble Sri Justice Ujjal Bhuyan)
Heard learned counsel for the parties.
2. This is an appeal under Section 260 A of the Income Tax Act, 1961 filed by the assessee against the order dated 31.05.2002 passed by the Income Tax Appellate Tribunal, Hyderabad Bench -"B" in I.T.A.NO.51/Hyd/2002 for the assessment year 1998-99.
3. Learned counsel for the appellant submits that appellant has applied for settlement under 'Vivad se Vishwas' scheme and, therefore, as required under the scheme, appellant seeks to withdraw the appeal .
4. In view of the above, appeal is disposed of on withdrawal.
5. Interlocutory applications pending, if any, shall stand closed. No order as to costs.
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UJJAL BHUYAN,J
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DR. CHILLAKUR SUMALATHA,J DATE:10--11--2021 AVS