BODA VENKATA NAGESWARA RAO ,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2), BANGALORE

These two appeals are filed by the assessee and the same are directed against two separate Orders of the learned CIT (A) both dated 20.03.2018.

Learned AR of the assessee stated that the assessee is opting for Vivad Se Vishwas Scheme, 2020. In the course of hearing, it was the proposition put forward by the Bench that under these facts, the appeals of the assessee may be dismissed as withdrawn and liberty may be granted to the assessee to approach this Tribunal for recall of this order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020. In reply, it was submitted by learned AR of the assessee that if such liberty is granted to the assessee, then she has no objection about dismissal of these appeals as withdrawn. Learned DR of the Revenue also agreed to this proposition put forward by the Bench.

In view of above discussion, we dismiss these two appeals as withdrawn and grant liberty to the assessee to approach this Tribunal for recall of this Tribunal order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020 for any reason.

In the result, both appeals of the assessee are dismissed.