INCOME TAX OFFICER, WARD- 2(1), RAIPUR vs. SHRI BHANWAR LAL AGRAWAL, RAIPUR

When the matters were called for hearing in the captioned Revenue’s appeals, learned counsel for the assessee at the outset submitted that the designated authorities have already granted certificates electronically to the declarant assessees concerning the particulars of the tax arrears and the amount payable in prescribed Form-3 notified in ‘Vivad se Vishwas Scheme, 2020’ (VSV) read with Rules framed thereunder. The learned counsel accordingly submitted that they do not seek to defend the said appeals owing to exercise of option for availing VSV Scheme, and consequently urged that assessees’ request for closure of Revenue’s appeals may please be granted.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw its appeals having regard to the applications from both assessees to avail the ongoing scheme.

In the light of written requests made on behalf of the captioned assessees, both the appeals of Revenue are dismissed in & 133/RPR/19 (Shri Ramesh Vardiyani & Shri Bhanwar Lal Agrawal) - 3 - limine. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reasons, then the Revenue will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law.

In the result, both captioned appeals of Revenue are dismissed in limine.