M/s. Modi Builders AND Realtors Private Limited, vs. The Income Tax Officer,

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD PRESENT THE HONOURABLE SRIJUSTICE UJJAL BHUYAN AND THE HONOURABLE DR, JUSTICE CHILLAKUR SUMALATHA INCOME TAX TRIBUNAL APPEAL NO: 756 oF 20',t7 lncome Tax Tribunal Appeal under Section 260-A of the lncome Tax Act, 1961, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A' Hyderabad in lrA No.1590lHydl2016 for assessment year 2012-13, dated 2310612017 preferred against the order of the commissioner of lncome Tax (Appeals)-4, Hvderabad, Appeal No.0166/2015-16/ACtr cir.16(2)/ctr (A)-4lHyd/16-17 dated 1210912016 preferred against the order of the Assistant commissioner of lncome Tax, Circle-'16(2), Hyderabad PAN/GtR No.AACCtV2490D dated ZStO3t2Ojs Between: M/s. Modi Builders & Realtors Prjvate Limited, A company incorporated under the companies-Act, 1956, having its registered office at 4'h Frooi,-A;hot<i t-t-irecn Chambers, 8-2-120176111E,t16,11 ,18, Road No 2, Banjara Hilts, Hy'derabiJ _ SOOOS+ Represented by its Managing Director Mr. Sourabh Modi, R/o. ftyOei6Oia.--- AND ...APPELLANT T.he lncome Tax Officer, Ward-16(1), 1"tfloor, Block-B, l.T Towers, Masab Tank, Hyderabad. .,.RESPONDENT For the Appellant : SRI M.NAGA DEEPAK, Advocate For the Respondent : SRI J.V.PRASAD, SC FOR TNCOME TAX DEPARTMENT The Court made the following: ORDER FRIDAY, THE TWELFTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY ONE

HON )URABL[, SRI.II'STICIi UJJAL I}HLYAN A\I) HONOURI BLE DR.JUSTICD CHILLAKTIII STINIAI-ATHA I.T.T.A.No.7s6 C)F 2017 .IUDGMENT Oer Hon'ble SriJustice |Jjjal Bhuvan) Heard l1r.M'Naga Deepak, leamed counsel for the appellant and Mr.J.V.Pl 1sad, learrled Standing Counsel for the Income Tax Depafiment fo the resPondent. 2. This ap1 eal under Section 260-4. olthe Income Tax Act' 1961 has been filec by the assessee against the order dated 23'06'2017 passed by the ncome Tax Appellate -tribunal' Llyclerabad Bench 'A" Hyderabacl in I.T.A No. I 590/l lyd/20 I 6 tbr the asscssrrlent yei{r 3. This apl eal was admitted by this court on 05'12 2017 on the substantial que ;tion of law framed thereunder' 4. Today, I )amed counsel for the appellant' submits that appellant has availed rtre benefit under Vivad Se Vishwas Act' 2020 whereunder th' tax dispute is being settled' As a requirement under the said Act, a lpellant has to withdraw the appeal Accordingly' he secks leavc to vithdraw the appeal' 5. After h aring learned counsel fbr the parties and on due consideration,veallowtheappellanttow,ithdrautl-reappeal. 6 Appeal i ;, accorclingly, disposed of on withdrawal' 20r2-13.

2 1 Miscellaneous applications, if any pending, shall stand closed' 8. No costs. SdIK.SRINIVASA RAO JOINT REGISTRAR G, //TRUE COPY' SECTION OFFICER To 1 2 3 4 5 t) 7 Kj The lncome Tax Appellate Tribunal, Hyderabad Bench'A' Hyderabad The Commissionei of Income Tax (Appeals)-4, Hyderabad The Assistant Commissioner of lncome Tax, Circle-16(2), Hyderabad One CC to Sri Ch.Pushyam Kiran, Advocate (OPUC) one CC to Sri J.V.Prasid, SC for LT.Department (OPUC) Two CD Copies One Spare Copy .\- \

HIGH COURT DA-IED:1211'll202l 6 irc Q^ / t.:t-; :=\ DTC?.$27 JUDGMENT ITTA.No.756 ol 2017 DISPOSING OF THI APPEAL AS WITHDRAWN' WITHOUT COSTS 1)