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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH & Dr. Arjun Lal Saini
ORDER PER PAWAN SINGH, J.M. This appeal by assessee is directed against the orders of ld. Commissioner of Income tax (Appeals)-1, Surat, dated 29.07.2019, which in turn arise from the assessment order under section 143(3) r.w.s. 147 23.03.2016 for assessment year (AY) 2008-09. Perusal of record shows that the assessee has filed an application inter alia stating therein that the assessee has availed the benefits of Vivad se Visvas Scheme -2020 (VSV-20) and has settled the dispute with department and has received Form-3 of VSV-20 bearing acknowledgement No. 102498180050121 from designated authority and prayed for withdrawal of appeal.
The Ld. Authorized Representative (AR) for the assessee submits that he may be allowed to withdraw his appeal. 2. On the other hand the learned Senior Departmental Representative (Sr. DR) submits that she has no objection if the appeal of the assessee is dismissed as withdrawn.
We have considered the contents of the application filed by the assessee and the submissions of Sr. DR for the revenue. Considering the facts that the assessee has settled the dispute with the department under VSV-20, and has received Form-3 of VSV -20, the appeal of the assessee is dismissed as withdrawn with liberty to the assessee as well as to the revenue that in case, if the application preferred by the assessee under VSV-20 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of this appeal and in such event, the appeals shall get restored. The assessing officer is directed to pass consequential order as per CBDT Circular No. 3/2021 dated 04.03.2021. 4. In the result the appeal of the assessee is dismissed as withdrawn. Order announced at the time of hearing of appeal on 28/06/2021 in the Virtual Court hearing. Sd/- Sd/- (DR. ARJUN LAL SAINI) (PAWAN SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated: 28/06/2021 Rahul Sharma, Sr. P.S. (on tour) Copy of the Order forwarded to : 1. The Appellant