KUMAR SUNRISE JEWELLERS,RAYAGADA vs. ITO, RAYAGADA WARD, RAYAGADA

At the outset, ld A.R. of the assessee submitted that the assessee has moved an application dated 27.8.2020 to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020 vide R.No.498149871270820, which is under process by the Pr. CIT, Range-1, Bhubaneswar. He, therefore, submitted that . The assessee has duly filed the declarations in Form No. 1 and Form No. 2 and the Designated Authority has issued the certificate in Form No. 3 as per Section 5(1) of the Scheme accepting the assessee’s declaration under the same Scheme.

Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed treating the same as withdrawn.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 a miscellaneous application.

In the result, the appeal filed by the assessee is dismissed as withdrawn.