M/S ROYAL PLACID vs. THE ASST COMMISSIONER OF

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 25TH DAY OF OCTOBER, 2021

PRESENT

THE HON’BLE MRS.JUSTICE S.SUJATHA

AND

THE HON’BLE MR. JUSTICE E.S.INDIRESH

I.T.A.No.182/2014

BETWEEN :

M/s ROYAL PLACID NO.14, 1ST FLOOR MADRAS BANK ROAD KRISHNA COMPLEX BANGALORE-560001 REP BY ITS PARTNER SRI G.PRASAD REDDY S/O SRI G.SRINIVAS REDDY AGED ABOUT 62 YEARS

...APPELLANT

(BY SRI S.PARTHASARATHI, ADV.)

AND :

THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(1) C.R.BUILDINGS, QUEENS ROAD BANGALORE-560001

…RESPONDENT

(BY SRI K.V.ARAVIND, ADV.)

THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 25.10.2013 PASSED IN ITA NO.1166/BANG/2012, FOR THE ASSESSMENT YEAR 2004-2005. PRAYING TO 1.FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. 2. ALLOW THE APPEAL AND SET ASIDE THE ORDER OF

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THE INCOME TAX APPELLATE TRIBUNAL DATED 25.10.2013 BEARING ITA NO.1166/BANG/2012 FOR THE ASSESSMENT YEAR 2004-2005.

THIS APPEAL COMING ON FOR ORDERS, THIS DAY, S. SUJATHA, J., DELIVERED THE FOLLOWING:

J U D G M E N T

Learned counsel for the appellant has filed a memo seeking leave of the Court to withdraw the appeal, which reads thus:- “The Advocate for the Appellant respectfully submits that the Appellant has opted to avail the benefit under Vivad se Vishwas Scheme (Act No.3/2020) and accordingly filed Declaration and undertaking in Form – 1 before the Designated Authority – Commissioner and the Designated Authority – Pr. CIT, Bengaluru – 1 has accepted the Declaration and issued the Certificate in Form – 3 on 26.02.2021. In the circumstances, it is prayed that the Appellant may be permitted to withdraw the above appeal in the interest of justice.”

The memo is placed on record.

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The appeal stands dismissed as withdrawn in terms of the aforesaid memo.

Sd/- JUDGE

Sd/- JUDGE

PMR