SRIKANTH VEMULAPALLI ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(1), HYDERABAD

At the time of hearing, None appeared on behalf of the assessee to represent the assessee’s appeal. However it is noticed from the record that the assessee had filed a letter wherein it is stated that the assessee has filed Form-1 & 2 online on the e-filing portal of the Department under Clause (e) of section-2 of the Direct Tax Vivad-se-Vishwas Rules, 2020 on 19/09/2020 in order to avail the benefits of Vivad-se-Vishwas Scheme, 2020. The assessee has also pleaded in the letter for withdrawal of the appeal to enable the assessee for the benefit of the VSV scheme. The assessee has also filed copy of the Form No.1 & 2 along with the letter.

On carefully going through the assessee’s request I am of the considered view that the assessee should be allowed to withdraw his appeal before the Tribunal in order to avail the benefit of VSV Scheme, 2020. Therefore, I hereby hold the appeal as withdrawn. I also make it clear that if the assessee’s case is not admitted in the VSV Scheme, the assessee shall be at liberty to file a Miscellaneous Application before the Tribunal within the stipulated time prescribed under the Act to reinstate the appeal. It is ordered accordingly.

In the result, appeal of the assessee is dismissed as withdrawn.