PUDAMI INDUSTRIES PRIVATE LIMITED,HYDERABAD vs. DCIT., CIRCLE-5(1), HYDERABAD

At the time of hearing, the learned AR of the assessee has submitted that the assessee has opted for Vivad-se-Vishwas Scheme of 2024 to settle the tax dispute involved in the present appeal. The competent authority has issued Form No.3, copy of which is filed on record. Thus, the learned AR has submitted that Page 1 of 3 the assessee is seeking permission to withdraw the appeal as the dispute has been settled under the Vivad-se-Vishwas Scheme 2024.

The learned DR has raised no objection, if the present appeal of the assessee is dismissed as withdrawn in view of the settlement of dispute under Vivad-se-Vishwas.

Having considered the submissions of both the parties and going through the record, we find the assessee has filed an application for seeking permission to withdraw the present appeal in view of the tax dispute settled under Vivad-se-Vishwas Scheme, 2024. Since the competent authority has issued Form No.3, consequently, the assessee is allowed to withdraw the present appeal. Accordingly, the present appeal of the assessee is dismissed as withdrawn since the assessee has already opted for Vivad-se-Vishwas Scheme, 2024. The assessee can approach the Tribunal in case the settlement is not accepted by the Department under Vivad se Vishwas Scheme 2024, for whatsoever may be the reason, then the assessee shall be at liberty to file Miscellaneous Application before the Tribunal within the time limit prescribed under the Act to reinstate assessee's appeal. Ordered accordingly.

In the result, the appeal of the assessee is dismissed as 'withdrawn'.