ARWA LOVAII NAVLAKHI,BENGALURU vs. INCOME TAX OFFICER, WARD- 4(3)(4), BENGALURU

There is a delay of 211 days in filing this appeal. The assessee has filed a petition for condonation of delay and also an Affidavit of the assessee, stating therein the reason for the delayed filing of this appeal. I have perused the reasons stated in the Affidavit of the assessee. I am of the view that there is sufficient cause for the belated filing of this appeal and no latches can be attributed on the part of the assessee. Therefore, I condone the delay of 211 days in filing this appeal and proceeded to dispose of the same on merit.

At the time of hearing before me, the learned Counsel for the assessee has furnished a letter dated 13th March, 2021, wherein it is submitted that the assessee has opted for filing

Arwa Lovaii Navlakhi. the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, he prayed that the appeal may be adjourned.

The learned Departmental Representative, however, submitted that the assessee has to withdraw the pending appeal after filing Form VSV1 as per Vivad Se Vishwas Act, 2020. Thereafter, the assessee is required to furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the to the Department. He submitted that Form No.3 shall be issued to the assessee in due course and accordingly he submitted that the appeal of the assessee may be dismissed as withdrawn, as the assessee in any case is required to withdraw the appeal. The learned DR further submitted that in these types of cases, the Tribunal is giving liberty to seek recall of the order if the appeal is dismissed by the Bench.

I have heard rival submissions and perused the material on record. The submissions made by the learned DR is considered. Since the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act for settlement of the dispute, the assessee would be moving application for withdrawing the present appeal filed before the Tribunal in due course. Hence, I am of the view that no purpose will be served in keeping this appeal pending. Accordingly, I dismiss the appeal of the assessee as withdrawn. Since I have dismissed the appeal, the assessee is at liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee intends to do so.