Calcutta High Court
M/S. Outotec Gmbh vs Deputy Commissioner Of Income Tax ... on 17 August, 2021
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. OD - 3
HIGH COURT AT CALCUTTA
(ORIGINAL SIDE)
ITA/96/2018
IA NO:GA/2/2020 (Old No:GA/866/2020)
(Through Video Conferencing)
M/S. OUTOTEC GMBH ....Appellant(s)
Through : Mrs. Nilanjana Banerjee Pal, Advocate
V/s
DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-2(1)
....Respondent(s)
Through : Ms. Sucharita Biswas, Advocate
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE RAJARSHI BHARADWAJ, JUDGE
ORDER
1. Learned counsel for the applicant submitted that she has instructions to withdraw the present appeal as the appellant has filed an application for settlement of the disputes under the Vivad Se Vishwas Act, 2020. The application is pending with the competent authority.
2. The appeal is dismissed as withdrawn with liberty to the appellant to pursue the application before the competent authority. KOLKATA (RAJARSHI BHARADWAJ ) (RAJESH BINDAL) 17.08.2021 JUDGE CHIEF JUSTICE (ACTING) sm/GH