Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2593 OF 2018
K.V. MOHAMMED ZAKIR Appellant
VERSUS
COMMISSIONER OF INCOME TAX, THRISSUR Respondent
O R D E R
IA No. 111364/2021 is an application moved by the appellant
seeking leave to withdraw the present appeal on the ground that
recently the Income Tax Department has come up with a scheme of
“Direct Tax Vivad Se Vishwas Act, 2020” for providing a mechanism
for pending tax disputes, which the appellant proposes to avail.
Learned Counsel for the respondent has no objection to the
application being allowed.
For the reasons stated in the application, the appellant is
allowed to withdraw the instant civil appeal.
The civil appeal is, accordingly, disposed of as withdrawn.
........................J.
(HIMA KOHLI)
New Delhi,
September 24, 2021
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.09.29
16:57:11 IST
Reason: