Mr. Venkata Ramana Voonna, vs. Income Tax Officer,

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI I FRIDAY JHE TWENTY EIGHTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT ' THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 17 OF 2025 Between: Mr. Venkata Ramana Voonna, S/o Late V.Ranganayakulu, Resident of Voonna Vari Street, Narasannapeta.Srikakulam, Andhra Pradesh - 532421 ...APPELLANT AND Income Tax Officer, Ward-1, Srikakulam, O/o. ITO, Palakonda Road Srikakulam, Andhra Pradesh - 532103. ...RESPONDENT Appeal under section 260A of the Income Tax Act, 1961 challenging the order dated 25/09/2024 of the Income Tax Appellate Tribunal, Visakhapatnam Bench, in I.TANo.251/Viz/2024 for the Assessment Year 2017-18 preferred against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal centre, Delhi in DIN & Order No. ITBA/NFAC/S/250/2024-25/1064396800(1), dated 26/04/2024 arising out of the order passed U/s 143(3) of the Income Tax Act, 1961 preferred against the order dated 23.12.2019 passed under Section 143(3) of the Income Tax Act, 1961 for the Assessment Year 2017-18 by the ITO., Ward-1, Srikakulam.

#IA NO: 1 OF 2025 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant interim suspension of the dated 25/09/2024 passed by the Income Tax Appellate Tribunal, Visakhapatnam Bench, in I.T.A. No. 251A/iz/2024, pending disposal of the appeal under Section 260A of the Income Tax Act, 1961. Counsel for the Appellant REPRESENTING SRI VENKATA NARAYANA RAO VEDULA : SRI TALLAPRAGADA SRI RAM Counsel for the Respondents : The Court made the following JUDGMENT :

APHC010029492025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] FRIDAY, THE TWENTY EIGHTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL No.17 of 2025 Between: 1.Mr. Venkata Ramana Voonna, S/o Late V.Ranganayakulu, Resident of Voonna vari Street, Narasannapeta, Srikakulam, Andhra Pradesh - 532421 ...Appellant AND 1. Income Tax Officer, Ward-1, Srikakulam, O/o. ITO, Palakonda Road, Srikakulam, Andhra Pradesh - 532103. ...Respondent Counsel for the Appellant: 1. Venkata Narayana Rao Vedula Counsel for the Respondent: 1. The Court made the following JUDGMENT: (per NJS,J) Mr.Tallapragada Sriram, learned counsel representing the learned counsel for the appellant seeks permission of this Court to withdraw the appeal. Permission is accorded.

Accordingly, the appeal is dismissed as withdrawn. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. 2. 1 SOI- E.KAMESWARA RAO JOINT REGISTRAR ' SECTION OFFICER //TRUE COPY// To, The Commissioner of Income Tax (Appeals), National Faceless Appeal centre, Delhi The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam District 1. 2. The Income Tax Officer, Ward-1, Srikakulam, O/o. ITO, Palakonda Road, Srikakulam, Andhra Pradesh - 532103. 3. One CC to Sri. Venkata Narayana Rao Vedula Advocate [OPUC] 4. 5. THREE CD COPIES stu TAG

w—* HIGH COURT DATED:28/03/2025 JUDGMENT ITTA.No.17 of 2025 I 2 9 MAR 2D25 B . Current Section dismissing the itta as withdrawn