LALITHA BAI,CHENNAI vs. ITO NON CORPORATE CIRCLE 9(1), CHENNAI

PER BENCH:

At the time of hearing, learned counsel for the assessee has filed a letter along with Form No.3 issued by the Department under ‘Vivad se Vishwas Scheme, 2020’ and submitted that both these assessees have availed the VSVS scheme to settle its pending disputes. The ld.counsel for the assessee further submitted that the Department has accepted application filed by the assessees and issued Form 3 quantifying amount of taxes payable under VSVS scheme. Therefore, the ld. counsel for the assessee submitted that both these appeals filed by the assessee(s) may be dismissed as withdrawn. The ld. DR, on the other hand, has no objection for dismissing the appeals as the Designated Authority has issued Form 3. Therefore, considering the fact that the assessee(s) has filed application for withdrawal of appeals and has also filed Form 3 issued by the Department, we dismiss both these appeals filed by the assessee(s) as withdrawn. However, a liberty is given to the assessee(s) to restore the appeals, in case the application filed by the assessee before the Designated Authority, is rejected for any reason.