K. vs. . MOHAMMED ZAKIR VS COMMISSIONER OF INCOME TAX THRISSUR

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C.A. No.-002593-002593 - 2018Supreme Court2021 INSC 54324 September 2021Bench: HON'BLE MS. JUSTICE HIMA KOHLI1 pages
For Petitioner: SIDDHARTHA JHA

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Cause title — parties, addresses and appearances
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2593 OF 2018 K.V. MOHAMMED ZAKIR Appellant VERSUS COMMISSIONER OF INCOME TAX, THRISSUR Respondent

O R D E R IA No. 111364/2021 is an application moved by the appellant seeking leave to withdraw the present appeal on the ground that recently the Income Tax Department has come up with a scheme of “Direct Tax Vivad Se Vishwas Act, 2020” for providing a mechanism for pending tax disputes, which the appellant proposes to avail. Learned Counsel for the respondent has no objection to the application being allowed.

For the reasons stated in the application, the appellant is allowed to withdraw the instant civil appeal. The civil appeal is, accordingly, disposed of as withdrawn. ........................J. (HIMA KOHLI) New Delhi, September 24, 2021

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