SHRI SHRI KASTURCHAND BURAD,RAIPUR (CG) vs. THE DEPUTY COMMISSIONER OF INCOME TAX(CENTRAL), RAIPUR (CG)

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-I, Raipur (‘CIT(A)’ in short), dated 01.03.2016 arising in the penalty order dated 26.09.2014 passed by the Assessing Officer (AO) under s. 271AAA of the Income Tax Act, 1961 (the Act) concerning AY 2012-13.

The captioned assessee, as per written request, has sought to withdraw the appeal listed above on the ground that he has opted to (Shri Kasturchand Burad vs. DCIT) A.Y. 2012-13 - 2 - avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). Reference was also made to written requests in this regard.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.

In the light of written request made on behalf of the captioned assessee, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.

In the result, the captioned appeal is dismissed as withdrawn.