M/S R.N.INFRABUILD PVT. LTD.,DURGAPUR vs. I.T.O.,WARD-1(1), DURGAPUR

In this case, the Director of the assessee-company has moved an application dated 20.08.2022 seeking the permission of the Bench to withdraw this appeal and pleaded that the assessee has resolved the issue in dispute with the Revenue under Vivad Se Viswas Scheme. For buttressing this plea, the assessee has filed a copy of Declaration in Form No. 5 which is being placed on record.

Ld. D.R. has raised no objection if the instant appeal is dismissed as withdrawn by the assessee.

We have perused the relevant material placed before us. We find that the assessee has opted for Vivad Se Vishwas Scheme, 2020 to resolve the dispute with the Revenue and the Designated Authority has issued the certificate in Form No. 5 on 07.01.2022 for full and final settlement of tax arrear under Section 5(2) read with section 6 of the Direct Tax Vivad Se Vishwas Act, 2020 (3 of 2020), the Direct Tax Vivad Se Vishwas Rules, 2020 accepting the assessee’s declaration under the said Scheme.

Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the Director of the assessee-company is granted and this appeal of the assessee is dismissed as withdrawn.