RAMESH REDDY SHANIGARAM ,HYDERABAD vs. INCOME TAX OFFICER, WARD-4(3), HYDERABAD

At the outset, the Ld. AR submitted before us that the assessee does not want to pursue the appeal as it has already availed the benefit of “vivad se vishwas” scheme wherein its application was accepted. Therefore, consequent to the same, the assessee desires to withdraw the appeal before the Tribunal. Hence it was pleaded, that the appeal of the assessee may be treated as withdrawn.

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

After hearing both the parties, according to the request of the assessee and its Ld. AR, I hereby allow the appeal of the assessee to be withdrawn. I also make it clear that the assessee shall be at liberty to approach the Tribunal within the stipulated time as provided under the Act, in order to reinstate the appeal, if the application with respect to Vivad se Vishwas scheme is rejected.

In the result, appeal of assessee is dismissed as withdrawn.