CHUNILAL MAGANLAL,,CHENNAI vs. ITO, NCW - 9 (2),, CHENNAI

When these appeals were taken up for hearing, none appeared on behalf of the assessee. However, the learned Counsel for the assessee vide letter dated 14.08.2021 submitted that the Assessee has opted to avail the Vivad-se-Vishwas Scheme 2020 and Form No.3 was also issued. He has submitted that he may be permitted to withdraw the appeals. & 94/Chny/2020 :- 2 -:

On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the Assessee’s Authorized Representative.

We have heard the Ld.DR, 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, the assessee prayed that he 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In view of the submissions of the Assessee, the appeals filed by the Assessee are permitted to be withdrawn.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.

In the result, the appeals of the Assessee in & 94/Chny/2020 are dismissed as withdrawn.