M/s. Daftri Agro vs. ITO, Ward-2

IN THE HIGH GOURT FOR AT HYDTJREABIITE OF TELANGANA ruElP^4y, IHE TWENIETH DAY oF JULY TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI J rH E H o N o u Ro,.. **flfll,[: T,ffili ;H:: *" E TAX TR BU PE o Between: lV/s. Daftri Agro,9l17S, Station Road, Mahabubnagar lNco L F 12 ...APPELLANT ...RESPONDENT (lncome Tax Tribunal Appeal Under Section 260 A of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench ,8,, Hyderabad in rrA No. 1,srHydr2oo7 for assessment year 2003-04 dated 30_09_20.10 preferred against the Order of the Commissioner of Income Tax (Appeals ) _V, Hvderabad in rrA No' 083 & 082 /rro-w-2/MBNR /Crr (A) -Vro6-07 dated 1 o-.r 1-2006 preferred against the order of the rncome -Tax officer, ward-2 Mahabubnagar PAN/clR No. D- 323 dated 31_03_2006 ) ,AND lTO, Ward-2, Mahabubnagar. Counsel for the Appellant: SRI A. V. KRISHNA KOUNDtNyA Counsel for the Respondent: The Court made the following: ORDER

JUDGMENT: (Per Sri Justice M S'Ramachandra Rao) The counsel for appellant has filed a letter dt'16'07 '2021 seeking to withdraw the Appeal stating that the appellant has made an application to the Central Board of Direct Taxes under the Direct Tax Vivad se Vishwas Act,2020, and that Form - 3 had been issued by the designatecl authority approving the application made by the assessee' 2, Having regard to the said submission' the appeliant is permitted to withdraw the appeal with liberty to revive it in the event there is no satisfactory resolution of the dispute between the parties under the said HONOURABLE SRI JUSTICE M'S RAMACHANDRARAO AND HONOURABLE SRI JUSTICE T' VINOD KUMAR I.T.T.A.No.5) of 2012 Act. 3. The lncome Tax Officer, Ward'2, Mahabubnagar' 4. one CC to Sri A. V. Krishna Koundinya, Advocate [OPUC] 5. Two CD Copies 6. One Spare Copy -t Granting liberly as sought, the Appeal is dismissed as withdrawn' No order as to costs' As a sequel, miscellaneous petitions pending if any in this Appeal' shall stand closed. SDIM.SH ANTHI VARDHINI JOINT REGISTRAR //TRUE COPY// SECTION OFFICER 'o',1 . ,n" lncome Tax Appellate Tribunal' Hyderabad Bench 'B" Hyderabad 2. The Commissioner of lncome Tax (Appeals ) -V' Hyderabad Kul gbr \\. 4.

HIGH COURT DATED: 2010712021 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS /./ ORDER |TTA.No.S5 o12012 AUC2[tl T'. I r€ 1 oFr o 1-f * d 04