RAMESH KUMAR (HUF),,CHENNAI vs. ITO, CORPORATE WARD - 9 (5),, CHENNAI

This appeal filed by the assessee is against the order of the learned Commissioner of Income Tax (Appeals)-10, Chennai in dated 11.06.2019 relevant to the Assessment Year 2012 - 2013. There is a delay of 197 days in filing the appeal for which condonation petition in the form of an affidavit has been filed and the Assessee has prayed for condoning the 2 -: delay, to which the learned Departmental Representative has not raised any objection. Thus, the delay is condoned and the appeal admitted for hearing.

When this appeal was taken up for hearing, the Assessee has submitted that he has opted to avail the Vivad-se-Vishwas Scheme 2020 and Form No.3 was also issued by the Designated Authority. He has submitted that he may be permitted to withdraw the appeal.

On the other hand the learned Departmental Representative has not raised any objection to the submission of the Assessee.

We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.

In this case, the Assessee has opted for the Vivad-se-Vishwas Scheme 2020 and the Designated Authority has issued Form No.3 for the settlement of pending tax dispute. Accordingly, he prayed that he may be permitted to withdraw the appeal.

In view of the submissions of the Assessee, the appeal filed by the Assessee is permitted to be withdrawn. However, it is open to 3 -: the Assessee to approach the Tribunal by filing an appropriate application in the event of any injustice caused to the Assessee in respect of the settlement of dispute relating to the Vivad-se-Vishwas Scheme 2020.

In the result, the appeal of the Assessee in is dismissed as withdrawn.