RAMDAYAL HANUMANDAS SONI,,NASHIK vs. DEPUTY COMMISSIONER OF INCOME-TAX, (CPC) -TDS,, GHAZIABAD

These seven appeals preferred by the assessee emanates from the common order of the Ld. CIT(Appeal)-3, Nashik dated 17.05.2017 for the assessment years 2013-14 & 2014-15 as per the grounds of appeal on record.

The assessee by filing an application dated 27.01.2021 submitted that the assessee has filed application under Vivad Se Vishwas Scheme for the captioned year i.e. 2013-14 and the said application is in the process and is waiting for acceptance of the same. The assessee did not get Form 3 from the Respondent. The assessee is ready to withdraw these appeals under the circumstances if a conditional order is passed to that effect.

In view of the request made by the assessee, we permit the assessee to withdraw these appeals. However, if the Respondent Department disapproves the application of the assessee filed under Vivad se Vishwas Scheme, the assessee is at liberty to file an application to restore these appeals before this Tribunal.

In the result, appeals of the assessee are dismissed as withdrawn.

The CIT(Appeal)-3, Nashik.