SHRI N SYED HUMAYUN ,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-8(1), BANGALORE

These are appeals filed by the assessee against the order dated 18.05.2018 of CIT(A)-2, Bengaluru, relating to Assessment Years 1997-98 to 1999-2000.

The assessee has moved an application in which it is stated that the assessee has opted for the Vivad Se Vishwas Scheme, 2020. It is submitted that the assessee has received Forms 1 to 4 and Form 5 is pending.

In the course of hearing, it was the proposition put forward by the Bench that under these facts, the appeals of the assessee may be dismissed as withdrawn and liberty may be granted to the assessee to approach this to 2462/Bang/2018 Page 2 of 2 Tribunal for recall of this order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020. In reply, it was submitted by learned AR of the assessee that if the liberty is granted to the assessee, then we have no objection about dismissal of the appeals as withdrawn.

The appeals are accordingly dismissed as withdrawn. The assessee is however at liberty to seek recall of this order in case the assessee is not able to settle the dispute under the Scheme.

In the result, assessee’s appeals are dismissed.