NIREN METHA (HUF),BANGALORE vs. THE INCOME TAX OFFICER WARD-5(2)(1), BANGALORE

At the time of hearing before us, the learned Counsel for the assessee has furnished letters dated 28th November, 2020 and 30.11.2020, wherein it is stated that the assessees have opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, he prayed that the appeals may be adjourned.

The learned Departmental Representative, however, submitted that the assessee has to withdraw the pending appeals after filing Form VSV1 as per Vivad Se Vishwas Act, 2020. Thereafter, the assessees are required to furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the to the Department. He submitted that Form No.3 shall be issued to the assessees in due course and accordingly he submitted that the appeals of the assessees may be dismissed as withdrawn, as the assessees in any case is required to withdraw the appeals. The learned DR further submitted that in these types of cases, the Tribunal is giving liberty to seek recall of the order if the appeal is dismissed by the Bench.

We have heard the rival submissions and perused the material on record. The submissions made by the learned DR is considered. Since the assessees have opted for filing the application under Direct Tax Vivad Se Vishwas Act for settlement of the dispute, the assessees would be moving application for withdrawing the present appeals filed before the Tribunal in due course. Hence, we are of the view that no purpose will be served in keeping these appeals pending. Accordingly, we dismiss the appeals of the assessees as withdrawn. Since we have dismissed the appeals, the assessees are at liberty to move appropriate application for recall of the present order in accordance with the law, if the assessees intend to do so.