N VIJAYAKUMARY,MADURAI vs. ITO, NCW-3(5), MADURAI

These two appeals filed by the assessee are directed against the orders of learned Commissioner of Income Tax (Appeals)-1, Chennai dated 29.08.2018 for Assessment Year 2007-08. & 3203/Chny/2018 :- 2 -:

When these appeals were taken up for hearing, none appeared on behalf of the assessee. By filing Form No.5, it was the submission of the learned counsel for the assessee vide letter dated 08.11.2021 that the assessee has paid the dues under Vivad Se Vishwas Scheme and the designated authority has issued Form No.5 on 26.01.2021 in these two 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.

I have heard Ld. D.R, perused the materials available on record and gone through the Form No.5.

I find that the assessee has already paid the dues under Vivad Se Vishwas Scheme, thereby, the designated authority has issued Form No.5 and thus, the appeals filed by the assessee are liable to be dismissed as withdrawn. Accordingly, these two appeals filed by the assessee are dismissed as withdrawn. & 3203/Chny/2018 :- 3 -:

In the result, both the appeals filed by the assessee are dismissed as withdrawn.