SAILESH GUPTA,RANGA REDDY vs. INCOME TAX OFFICER, WARD-8(2), HYDERABAD

At the outset, Ld. ARs of the respective assessees submitted before me that the both the assessees desire to withdraw their respective appeals as they have opted to avail ‘Vivad Se Viswas’ scheme. They further submitted that both the assessees had filed Form No.1 & 2 and Form-3 was also received from the Revenue. It was therefore pleaded, that the instant appeals of the assessees may be allowed to be withdrawn.

The Ld. DR conceded to the request of the Ld. ARs.

Having heard both the parties through video conference, I am inclined to allow the present appeals of both the assessees to be withdrawn yielding to the prayer of the Ld. ARs as the assessees have preferred to avail the Vivad-se-Vishwas Scheme by filing Forms No.1, 2 and Form No.3 was also received from the Revenue. The Ld. DR has also conceded to the request of the Ld. ARs. Accordingly, I hereby dismiss the appeals of the assessees as withdrawn. However, I also make it clear that, if the assessee/s case/s are not accepted in the Vivad-Se-Viswas scheme by the Revenue for whatsoever may be the reason, then the respective assessee/s shall be at liberty to file a Miscellaneous Petition/s before the Tribunal within the time limit prescribed under the Act to reinstate their respective appeal/s. It is ordered accordingly.

In the result, appeals of both the assessees are dismissed as withdrawn.