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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & SHRI G. MANJUNATHA
आदेश / O R D E R
Per V. Durga Rao, Judicial Member:
This appeal filed by the assessee is directed against the order of the Learned Prl. Commissioner of Income Tax (Appeals), Trichy-1 in C. No.6143(8)/Pr.CIT/TRY/2016-17 dated 30.03.2017 relevant to the Assessment Year 2012-13.
2 -: 2. When this appeal was taken up for hearing, the learned counsel for the assessee vide his letter dated 16.11.2021 has submitted that the assessee has opted to avail the Vivad-se-Vishwas Scheme 2020 and the Designated Authority was also issued Form No.3 on 08.01.2021.
He has also submitted that he may be permitted to withdraw the appeal.
On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the assessee.
We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.
In this case, the assessee has opted for the Vivad-se-Vishwas Scheme 2020 and the Designated Authority has issued Form No.3 for the settlement of pending tax dispute. Accordingly, it prayed that it may be permitted to withdraw the appeal.
In view of the submissions of the assessee, the appeal filed by the assessee is permitted to be withdrawn. However, it is open to the assessee to approach the Tribunal by filing an appropriate application
3 -: in the event of any injustice caused to the assessee in respect of the settlement of dispute relating to the Vivad-se-Vishwas Scheme 2020.
In the result, the appeal filed by the assessee is dismissed as withdrawn.