SRI. R C SUBRAMANYAM,BANGALORE vs. TAX RECOVERY OFFICER, RANGE-7, BENGALORE

The assessee has filed this appeal challenging the order dated 23.03.2018 passed by Ld CIT(A)-10, Bengaluru and it relates to the assessment year 2005-06.

The Ld A.R of the assessee has filed a letter stating that the assessee has opted to settle the dispute in these two appeals under Direct Taxes Vivad Se Vishwas Act, 2020. It is stated that the assessee has filed Form 1 & 2 and is awaiting Form no.3. Accordingly, the Ld A.R has sought adjournment.

The Ld D.R, 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 Sri R.C. Subramanyam, Bengaluru Page 2 of 2 copy of the same along with the proof of payment of tax as determined by the tax official to the department. Accordingly he submitted that no purpose shall be served in keeping the appeal pending.

We heard the parties and perused the record. The submissions made by parties are considered. Since the assessee has filed application under Direct Tax Vivad Se Vishwas Act, 2020 for settling the issues for the year under consideration, no purpose shall be served in keeping the appeal pending. However, the assessee is given liberty to move appropriate application seeking recall of the present order in accordance with the law, if the same is warranted.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 18th Jan, 2021.