AJAY CHARANDAS ARORA,MUMBAI vs. ITO, DCIT CC- 3, MUMBAI

These two appeals by the assessee are directed against the orders of Commissioner of Income Tax (Appeals)-47, Mumbai ( in short ‘the CIT(A)’) for the assessment years 2011-12 and 2012-13, respectively. Both the impugned orders are of even date i.e. 27/03/2018.

Shri Rahul Hakani, Advocate appearing on behalf of the assessee submitted that the assessee is opting for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) therefore, the assessee wishes to withdraw appeals at this stage. The liberty may be granted to the assessee to revive the appeals in case the application filed under ‘VSVS’ is not accepted. The ld. Authorized Representative for the assessee filed letter dated 09/09/2020 from assessee to withdraw the appeals.

Shri Sanjay Sethi, representing the Department stated that the Department has no objection if the assessee wants to withdraw appeals to avail the benefit of ‘VSVS’.

The assessee has filed request letter dated 09/09/2020 to withdraw the appeals, the same reads as under:-

Liberty is granted to the assessee to revive appeals in the event application filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee /appellant seeks to restore the appeals in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delay in communication of outcome under VSVS. [ Re. M/s. Nannusamy Mohan(HUF) vs. ACIT in T.C.A No.372 of 2020 decided on 16/10/2020 by Hon’ble Madras High Court]

The appeals are dismissed as withdrawn with the liberty aforesaid.