M/s.Daftri Agro

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY, THE TWENTIETH DAY OF JULY TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR INCOME TAX TRIBUNAL APPEAL NO: 46 oF 2012 (lncome Tax Appelate Tribunat under Section 260 A of the Income Tax Act, 196'1 against the order of the rncome Tax Appeilate Tribunar, Hyderabad Bench ,,8,, Hvderabad in rrA No. 293 r Hyd / 06 for assessment year 2002-2003 dated 03-09- 2010 preferred against the order of the commissioner of rncome Tax ( Appears ) - V Hyderabad, in ITA No. OO24t TTO W-2 MBNR /CIT ( A ) _ Vi 2005-06 dated 05-01-2006 preferred against the order of the lncome Tax officer, ward _2, fVlahabubnagar. Dated 28-03-2005 in pAN/ GIR No. D _ 323. Between: M/s.Daftri Agro, 9117 S,Station Road, Mahabubnagar AND ...APPELLANT lTO, Ward-2, Mahabubnagar ,..RESPONDENT Counsel for the Appettant: SRt A. V. KRISHNA KOUNDtNyA Counsel for the Respondent: NONE APPEARED The Court made the following: ORDER

I.T.T.A. No.46of 2012 .IIiDGMENTi (Per SriJusricc M s Ramachqndra Rqo) The counsel fbr appeilant has filed a letter dt'16'07 '2021 seeking to withdraw the Appeal stating that the appellant has made an application to the Centrai Board of Direct Taxes under the Direct Tax Vivad se Vishwas Ac:,2020, and that Form - 3 had b<:en issued by the designated authority approving the application made by the assessee' 2. Having regard to the said submission' the appellant is permitted to withdraw the appeal with iiberty to revive it in the lvent there is no satisfactory resolution of the dispute between the part es under the said AND Act. Granting liberty as sought, the Appeai is dismissed as withdrawn' No order as to costs. As a sequel, miscelianeous petitions pending if rrny in this Appeal' //TRUE COPY// SDL M. SANTHI VARDHANI JOINT REGISTRAR L1o ": SECTION OFFICER kul tp To 1. The lncome Tax Appellant Tribunal' Hyderabad. Bench "B"' Hyderabad' i. ii]; U;;i.iion"i br rncomef i tnpbeals)-v' Hvderabad ; iil; i";;;: tax officer, ward -2' Mahabubnasar' ;. d"., iCil"sri' n. V. r<'idrtnu ro'nainva' Advocate [oPUC] 5. Two CD CoPies 6. One SPare CoPY .\y HONOURABLE SRI JUSTICE M'S' RAMACTIAI{DRA RAO IIONOURABLE SRI JUSTICE T' VINOD KIUMAR -1, 4. shall stand closed. \

HIGH COURT DATED: 2010712021 ORDER ITTA.No.46 of 2012 DISMISSING THE APPEAL AS WITHDRAWN WITHOUT COSTS q , 2\ STATE O lt '!\ i' 'i u\]s'i$11 C f) tI + 'n* (. \