ABC INDUSTRIES,MIRZAPUR vs. JT. COMMISSIONER OF INCOME TAX RANGE-3, MIRZAPUR

At the time of hearing the Ld. AR of the assessee has stated at Bar that the assessee has opted for Vivad Se Vishwash Scheme-2020 and therefore, does not want to pursue these two appeals. He has filed the applications dated 29th May 2021 in this respect whereby the assessee has prayed for withdrawl of these appeals. He has also referred to Form No. 3 issued by the Competent Authority under Vivad Se Vishwas Scheme-2020 and copies of Form No. 3 has been placed on record along with the applications for withdrawl. Thus, the Ld. AR has pleaded that these two appeals of the assessee may be allowed to be withdrawn and the same may be dismissed as & 148/ALLD/2019 ABC INDUSTRIES MIRZAPUR Assessment Year: 2006-07 & 2009-10 withdrawn. The Ld. DR has raised no objection if these two appeals of the assessee are dismissed as withdrawn.

Accordingly, in view of the fact that the assessee has already opted for settlement of tax disputes under Vivad se Vishwash Shcme-2020 and the Designated Authority has issued Forms No. 3 dated 12.04.2021, we allow the request of the assessee to withdraw the present appeals. Hence, the present appeals of the assessee stand dismissed being withdrawn.

In the result, both the appeals of the assessee for the assessment year 2006- 07 and 2009-10 are dismissed as withdrawn on the grounds that the assessee has availed Vivad Se Vishwas Scheme, 2020.