SRI G AMARENDER REDDY, HYDERABAD vs. THE DEPUTY COMM. OF INCOME TAX, HYDERABAD

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE SEVENTEENTH DAY OF IUARCH TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR lncome Tax Tribunal Appeal under Section 260-4 of the lncome Tax Act' against the order of the Income Tax Appellate Tribunal' Hyderabad Bench 'A' Hyderabad in ITA No.900/Hyd/201 5 for Assessment Year 2011'12 dated 17102/2016' Between: G.Amarendra ReddY, I.T.T.A. NO: 397 0F 201 AND ...APPELLANT The Deputy Commissioner of lncome Tax' Circle-2(3)' Hyderabad' ...RESPONDENT For the Appellant : SRI CH'PUSHYAM KIRAN' Advocate For the Respondent : The Court made the following: ORDER

THE HONOURABLE SRT JI'JS'I'ICE M'S'RAMACHANDRA RAO THE HONOURABLE SRI JUSTICE T. VINOD KUMAR AND T.T.A.No.J97 of20l6 I JUD MENT: (Per Hon'ble Sri Justice M.S Ramachandra Rao) Leamed counsel for appellant seeks to withdraw this Appeal to approach the respondents under the Direct 'Iaxes (Vivad Se Vishwas) Act,2020. Having regard to the said submission, this appeal is dismissed as withdrawn, with liberty to approach this Court in the event there is no resolution of the dispute of the petitioner with the Department under the said Act. No costs. As a sequel, miscellaneous petitions pending. il any. shall stand closed. Sd/-B.S.CHIRANJEEVI JOINT REGISTRAR ,TRUE COPY// SECTION OFFICER To ^k 1. The lncome Tax Appellate Tribunal, Hyderaba-d Bench - A, Hyderabad' 2. One CC to Sri Ch"Plshyam Kiran, Advocate (OPUC) 3. Two CD Copies

t HIGH COURT DATED:1710312021 ORDER lTTA.No.397 ol 2016 ITTA DISMISSED AS WITHDRAWN NO COSTS. I o -) r$ '.1 $t 9 a' t* )L! $ tr.,-' f yj .aa' a c\ \' I 3)