M/S JAIN FARMS PRIVATE LTD.,,BANGALORE vs. ITO, BANGALORE

Ld.AR vide letter dated 7/12/2020 submitted that assessee has decided to go in for VSVS 2020. However in the said letter assessee sought for adjournment since assessee was contemplating to avail the benefit of the Act. Copy of the same is scanned and reproduced herewith as under:-

Ld.AR submitted that after passing of order by Ld.CIT(A) OGE is awaited from Ld.AO and that, subject to OGE, assesee would be filing Form 1 & 2.

Ld.Sr.DR submitted that the appeals may be dismiss as no purpose will be served by keeping the appeals pending. 5. We have perused submissions advances by both sides in light of records placed before us. 6. As assessee has sought for VSVS- scheme 2020, and no purpose will be served in keeping these appeals pending. However considering the fact, that Form 1 & 2 has not yet been filed as assessee is awaiting the OGE to order passed by Ld.CIT(A), we direct Ld.DR to take necessary steps in this regard. Considering the fact that assessee would be filing Form 1 & 2, with due assistance from revenue. We dismiss the present appeals as withdrawn. However, liberty is granted to move appropriate application for recall of this order, in the event, assessee opts out of the scheme or something goes wrong and situation so warrants or Form 1 filed by assesee is not accepted. Accordingly, assessee’s appeals for year under consideration are allowed to be withdrawn with liberty. In the result, assessee’s appeals are dismissed as withdrawn. Order pronounced in the open court on 8th Dec, 2020 Sd/- Sd/- (CHANDRA POOJARI) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 8th Dec, 2020.