RITU TAYAL,NEW DELHI vs. ITO, WARD-60(1), NEW DELHI

This appeal has been preferred by the Assessee against the impugned order dated 16.11.2018 passed by the ld. Commissioner of Income Tax (Appeals)–19, New Delhi (hereinafter referred to as ld. Commissioner) under Section 143(3) of the Income Tax Act, 1961 (the Act) for assessment year 2015-16.

The Assessee has preferred the instant application under consideration for withdrawal of the appeal.

Nobody appeared on behalf of the Assessee. During the course of hearing, it was submitted that since the Assessee has availed the immunity scheme i.e; Vivad Se Vishwas under The Direct Tax Vivad se Page | 1 Vishwas Act, 2020 and the Income Tax Department has issued Form No. 5 in response to the application filed by the Assessee under the scheme, therefore the appeal of the Assessee may be allowed to be dismissed as withdrawn with liberty to seek recall of the order in case any unforeseen circumstances would arise in future.

The Ld. DR raised no objection, if the appeal of the Assessee is allowed to be dismissed as withdrawn.

Having heard the parties and perused the application for withdrawal of the appeal and Form-5 dated 18th of December, 2020 (Copy already on record) issued by the Department, considering the facts and circumstances, the appeal of Assessee is liable to be dismissed as withdrawn with liberty as prayed for in accordance of law, hence ordered accordingly.

In the result, instant appeal of the Assessee stand dismissed as withdrawn.