SHRI PILLU RAM SAHAL vs. INCOME TAX OFFICER

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 26/2020 Shri Pillu Ram Sahal, Plot No. 48, Shyam Vihar, Behind Milan Cinema, Near Casting Factory, Jaipur ----Appellant Versus Income Tax Officer, Ward No. 4(2) Jaipur ----Respondent For Appellant(s) : Mr. Sandeep Taneja, through VC For Respondent(s) : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PRAKASH GUPTA Order 02/09/2020 Learned Counsel for the appellant seeks permission to withdraw the present income tax appeal with liberty to seek appropriate remedy under the Scheme Direct Tax Vivad Se Vishwas Act, 2020. Permission, as sought for, is granted. Accordingly, the instant appeal stands dismissed as withdrawn with liberty as sought for. (PRAKASH GUPTA),J (INDRAJIT MAHANTY),CJ N.Gandhi/Harshit-4