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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & Dr.M.L.MEENA
आदेश / O R D E R
PER M.L.MEENA, ACCOUNTANT MEMBER:
Both the cross appeals filed by the Revenue as well as the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-18, Chennai, in & 428/15-16 dated 26.12.2018 for the AY 2007-08.
By filing Form No.5, it was the submission of the learned counsel for the assessee that the assessee paid the dues under Vivad Se Vishwas Scheme and the designated authority has issued Form No.5 on 10.12.2020. Thus, it was & 397/Chny/2019 :: 2 ::
prayed for withdrawal of the appeals filed by the Revenue as well as 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has issued Form No.5 and thus, the appeals filed by the Revenue as well as the assessee are liable to be dismissed as withdrawn. Accordingly, the appeals filed by the Revenue as well as the assessee are dismissed as withdrawn.
In the result, the appeals filed by the Revenue as well as the Assessee are dismissed as withdrawn.
Order pronounced on the 08th day of November, 2021, in Chennai.