FREDY CHRISPINO D'SOUZA,COLVA vs. ITO, WARD - 2, MARGAO

This appeal is filed by the assessee against the order of learned Commissioner of Income Tax (Appeals) – 2, Panaji, dated 28.08.2018 for the assessment year 2014-15.

In this case, the assessee has moved application seeking withdrawal of the appeal filed by him on the ground that he has opted to settle the dispute involved in the said appeal under the Direct Tax – Vivad Se Vishwas Scheme, 2020. It is also stated in the said application that required declarations in the prescribed Form No.1 and Form No.2 have been filed by the assessee and the Designated Authority has also issued certificate in Form No.3. The copies of which are enclosed herewith to the applications.

Shri Suresh Dhaka, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

As already noted, the assessee has duly filed the declarations in Form 1 and Form 2 and the Designated Authority has also issued the certificate in Form 3 as per section 5(1) of the Scheme determining the tax payable by the assessee under the Scheme. On receipt of the said certificate in Form 3, the assessee is now seeking to withdraw this appeal as required under the Scheme and keeping in view that the assessee has duly complied with the necessary requirements under the Scheme, we permit the withdrawal of this appeal filed by the assessee and dismiss the same as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.