MANJU DEVI,GUNTUR vs. INCOME TAX OFFICER, WARD-2(1), GUNTUR

This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals)-3, Visakhapatnam, in Appeal No.10132/2016-17 dated 21.03.2018 for the Assessment Year (A.Y.)2014-15.

When this appeal is taken up for hearing, Ld. Counsel for the assessee has filed a letter stating that the assessee preferred an 2 A.Y.2014-15 Smt.Manju Devi, Guntur application u/sec. 4(2) of Vivad Se Vishwas Act, 2020 and the Principal Commissioner (Central), Visakhapatnam was pleased to issue a Certificate in Form No.3 on 09.11.2020. Once Form No.3 is issued by the Pr. Commissioner, the appeal shall be deemed to be withdrawn from the date on which Form No.3 is filed, however, he submitted that appeal may be recalled in case the certificate issued by the Pr. Commissioner is withdrawn at a future date due to any unforeseen contingencies.

Ld.DR has not raised any objection.

We have heard both the sides and gone through the Form No.3 and also gone through the withdrawal petition filed by the assessee. We find that in this case Form No.3 is issued by the Pr.Commissioner and the Ld. counsel for the assessee has submitted that he may be permitted to withdraw the appeal. We, therefore, dismiss the appeal as withdrawn, however, with a rider that in any case the certificate issued by the Pr.Commissioner is withdrawn at a future date for any reason, it is open to the assessee to file an appropriate application before the Tribunal. In that event, the order passed by the Tribunal would be recalled in accordance with law.