PANKAJ KUMAR,ROORKEE vs. ITO, WARD-1(3)(5), ROORKEE

This appeal is filed by the assessee against the order dated 14.08.2019 passed by CIT(A)- Dehradun for Assessment Year 2015-16.

Before us, the Ld. DR appeared and submitted that the assessee has moved an application thereby stating that the assessee is interested to resolve the pending issue through Direct Tax “ Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider directions the appeal of the assessee is dismissed.

In the result, appeal of the assessee is dismissed. Order is pronounced in the open court in presence of Ld. DR on 20th January, 2021.