JAIN MANOHARCHAND PRANAV,CHENNAI vs. ITO NON CORPORATE WARD 2(5), CHENNAI

These two appeals filed by the assessee are directed against the orders of learned Commissioner of Income Tax (Appeals)-2, Chennai dated 09.08.2018 for Assessment Years 2013-14. & 2796/Chny/2018 :- 2 -: 2. When these appeals were taken up for hearing, the learned Counsel for the assessee vide his letter dated 10.11.2021 has submitted that the assessee has opted to avail the Vivad-se-Vishwas Scheme 2020 and Form No.3 was also issued. He has also submitted that he may be permitted to withdraw the appeals.

On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the assessee.

Both sides have been heard, perused the materials available on record and gone through the orders of the authorities below.

In these cases, 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, they prayed that they may be permitted to withdraw the appeals.

In view of the submissions of the assessee, the appeals filed by the assessee are permitted to be withdrawn. However, it is open to the assessee to approach the Tribunal by filing an appropriate application 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. & 2796/Chny/2018 :- 3 -: 7. In the result, both the appeals filed by the assessee are dismissed as withdrawn.