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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & SHRI MANOJ KUMAR AGGARWAL
आदेश / O R D E R PER V. DURGA RAO, JUDICIAL MEMBER: These two appeals filed by the assessee are directed against the orders of the learned Commissioner of Income Tax (Appeals)-3, Chennai dated 27.02.2020 relevant to the Assessment Years 2015-16.
By filing Form No.5, it was the submission of the learned counsel for the assessee that the assessee has paid the dues under Vivad Se Vishwas Scheme and the designated authority has issued Form No.5
I.T.A N0s.701 & 702/Chny/2020 :- 2 -: on 06.05.2021 in both the appeals. Thus, it was prayed for withdrawal of the appeals filed by the assessee. Against which, the learned DR fairly conceded the submissions of the learned counsel.
We have heard both the sides, perused the materials available on record and gone through the Form No.5.
We find that the assessee has already paid the dues under Vivad Se Vishwas Scheme, thereby, the designated authority has issued Form No.5 in both the appeals and thus, the appeals filed by the assessee are liable to be dismissed as withdrawn. Accordingly, both the appeals filed by the assessee are dismissed as withdrawn.
In the result, both the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in open Court on 07th December, 2021 in Chennai.