HANUMAN DHALL WORKING COMPANY,VINUKONDA vs. ITO, WARD-1, NARASARAOPET

This appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals) [CIT(A)]-1, Guntur in dated 28.12.2017 for the Assessment Year (A.Y.) 2010-11.

When this appeal is taken up for hearing, it is observed that the assessee has filed a letter stating that the assessee preferred an application u/sec. 4(2) of Vivad Se Vishwas Act, 2020 and the Principal Commissioner of Income Tax, Vijayawada was pleased to issue a Certificate in Form No.3 on 22.01.2021. Form No.3 is a certificate issued under sub-section (1) of section 5 of the Direct Tax Vivad Se Vishwas Act, 2020 by the Pr.CIT, determining the total tax payable by the assessee in response to the application made by the assessee under the scheme. The assessee further stated that once Form No.3 is issued by the Pr. Commissioner, the appeal shall be deemed to have been withdrawn from the date on which Form No.3 is filed, however, he submitted that appeal may be recalled in case the certificate issued by the Pr.Commissioner is withdrawn at a future date due to any unforeseen contingencies.

Ld.DR has not raised any objection.

We have heard the Ld.DR and gone through the Form No.3 and also gone through the withdrawal petition filed by the assessee. We find that in this case Form No.3 is issued by the Pr.Commissioner and the assessee has submitted that he may be permitted to withdraw the appeal. We, therefore, dismiss the appeal as withdrawn, however, with a rider that in any case the M/s Hanuman Dall Working Company, Vinukonda certificate issued by the Pr.Commissioner is withdrawn at a future date for any reason, it is open to the assessee to file an appropriate application before the Tribunal. In that event, the order passed by the Tribunal would be recalled in accordance with law.

In the result, appeal filed by the assessee is dismissed as withdrawn.