MGM MINERALS LIMITED,BHUBANESWAR vs. DCIT-CIRCLE-2(1), BHUBANESWAR

First of all, we may note that the assessee has filed early hearing petition seeking withdrawal of appeals to which no objection was placed by ld CIT DR. Therefore, early hearing applications are allowed and appeals taken up for hearing.

Vide petitions dated 8.2.2021, the assessee has submitted that the assessee has preferred an applications in Form No.1 & 2 under “Vivad Se Visvash Scheme” 2020 to settle the dispute involved in the said appeals and received certificate in Form No.3 from the Pr. Commissioner of Income Tax-1, Bhubaneswar. It is submitted that the appeals of the assessee may be disposed off treating the same as withdrawn.

Keeping in view these facts and circumstances of the case including especially the fact, as submitted in the petitions that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, we dismiss the appeals of the assessee treating the same as withdrawn. We also make it clear that in a situation, the grievance of assessee for the year under consideration could not be resolved under Vivad se Vishwas scheme, then the assessee would be entitled to seek recall of this dismissal order by filing miscellaneous applications.

In the result, the appeals filed by the assessee are dismissed as withdrawn.