SRI K. RAVI KIRAN VARMA,KAKINADA vs. THE ITO, KAKINADA

These appeals have been preferred by the different assessees against the separate orders both dated 19/09/2016 impugned herein passed by the ld.CIT(A)-2, Guntur u/sec. 250(6) of the Income Tax Act, 1961 (hereinafter referred to as the "Act") for the A.Y. 2011-12.

During the course of hearing, ld.AR has submitted that since the assessees have availed the immunity scheme i.e. Vivad Se Vishwas under the Direct Tax Vivad se Vishwas Act, 2020 and the Income Tax Department has issued Forms No.3, both dated 08/02/2021 in response to the applications filed by the assessees under the scheme, therefore appeals of the assessees may be allowed to be dismissed as withdrawn with liberty to seek recall of the orders in case any unforeseen circumstances would arise in future.

The Ld. DR raised no objection, if the appeals of the assessees are allowed to be dismissed as withdrawn.

Having heard both the parties and perused the applications for withdrawal of the appeals and Forms No.3 (Copies already on record) issued by the Department. Considering the facts and circumstances of the cases, the appeals of assessees are liable to be dismissed as withdrawn with liberty to seek recall of the order as prayed for in accordance with law, hence ordered accordingly.

In the result, appeals of the assessees are dismissed as withdrawn. Order Pronounced in open Court on this 11th day of March, 2021.