LATE SHRI MUTHU GEORGE DEVARAM REP. BY SHRI D.RAJAN DEV,CHENNAI vs. ITO NON CORPORATE WARD 7(2), CHENNAI

We have heard the counsels for the assessees and the ld. DR and also perused the materials available on record. At the time of hearing, learned counsels for the assessees have filed a letter along with Form No.3 issued by the Department under ‘Vivad se Vishwas Scheme, 2020’ and submitted that the assessees have availed the VSVS scheme to settle their pending disputes. The ld.counsels for the assessees further submitted that the Department has accepted applications filed by the assessees and issued Form 3 quantifying amount of taxes payable under VSVS scheme. Therefore, the ld.counsels for the assessees submitted that the assessees may be permitted to withdraw the appeals. The ld.DR on the other hand has no objection for withdrawing appeals filed by the assessees. Therefore, considering the fact that the assessees have filed application for withdrawal of appeals and have also filed Form 3 issued by the Department, we dismiss the appeals filed by the assessees as withdrawn. However, a liberty is 3 636 & 637/Chny/2018, 1901/Chny/2019 (VSVS) given to the assessees to restore the appeals, in case the application filed by the assessees before the Designated Authority, is rejected for any reason.

In the result, all the appeals filed by the assessees are dismissed as withdrawn.