MANAGEMENT HEALTH SOLUTIONS INDIA PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE -5 (1), HYDERABAD

This appeal filed by the assessee is directed against the assessment order dated, 15/02/2022 passed u/s 143(3) r.w.s. 144C(13) of the Act, in pursuant to the directions of DRP dated, 28/01/2022 passed u/s 144C(5) of the Act for the A.Y 2017-18.

At the time of hearing, the learned AR of the assessee has submitted that the assessee has opted for Direct Tax Vivad- se-Vishwas Scheme 2024 to settle the tax dispute involved in the present appeal. The learned AR has also filed an application for withdrawal of the present appeal along with Form-2 issued by the designated authority. Thus, the learned AR has pleaded that the assessee may be allowed to withdraw the present appeal.

On the other hand, the learned DR has raised no objection if the present appeal of the assessee is dismissed as withdrawn in view of the fact that the assessee has opted for Direct Tax Vivad-se-Vishwas Scheme 2024 to settle the tax dispute.

Having considered the rival submission and careful perusal of the record filed by the assessee regarding the settlement of dispute under the Direct Tax Vivad-se-Vishwas Scheme 2024, we find that the designated authority has issued Form-2 dated 7/3/2024 giving the reference of the present appeal for the tax dispute which is opted by the assessee to settle the tax under the said scheme. Accordingly, in view of the application of the assessee for withdrawal of the present appeal as well as Form- 2 issued by the designated authority, the assessee is allowed to withdraw the present appeal and consequently, the present appeal of the assessee is dismissed being withdrawn. In case the tax dispute involved in this appeal is not settled under the Direct

In the result, appeal filed by the assessee is dismissed being withdrawn.