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Income Tax Appellate Tribunal, HYDERABAD BENCHES “A & B” : HYDERABAD
Before: SHRI A. MOHAN ALANKAMONY & SHRI S.S. GODARA
O R D E R PER BENCH : These six assessees’ appeals are directed against different orders of the Commissioner of Income Tax (Appeals)–
:- 2 -: 1435/H/19, 115/H/19 1023/H/17, 1924/H/19 & 75/H/19 Hyderabad, involving varying assessment years stated herein above.
At the outset, we are informed during the course of hearing from the assessees’ side that they have filed for settlement benefit under the ‘Direct Tax Vivad Se Viswas Scheme-2020’ in prescribed Form No.1 & 2 and Form(s)-3 in tune thereto; also stand issued.
The assessees’ sole identical plea in all these cases is that since the department is yet to finalise the settlement in tune with Form(s)-3 issued under the scheme, these appeals may not be dismissed as withdrawn as on date. We find no merit in assessees’ contentions per se. The fact remains that they have already been issued Form(s)-3, no purpose would be served if all these cases are kept pending. We therefore order that these appeals be treated as dismissed as withdrawn with a rider that it shall be very much open for all assessees to file for revival of these cases, if the settlement benefit under the scheme is denied to them for technical reasons.