DEEPA NANGIA NAYAR,KOLKATA vs. A.C.I.T., CIRCLE-61, KOLKATA

This is an appeal preferred by the assessee against the order of the Ld. CIT(A)-19, Kolkata dated 15.11.2018 for AY 2015-16 .

At the time of hearing the Ld. Counsel for the assessee Shri Chirag Desai, CA has submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2020 (hereinafter, the ‘scheme’) and had filed Form-1 & Form-2 before the Competent Authority and is awaiting the issue of Form No. 3 from the Competent Authority. In this respect an application for withdrawal of appeal dated 11.08.2021 on behalf of the assessee is placed in file. Therefore, taking into consideration the fact that since the assessee has opted for the Scheme for the AY 2015-16, there is no point in keeping the impugned appeal pending.

In the light of the aforesaid discussion, we treat this submission of the assessee informing the Tribunal the fact that assessee has opted for the said scheme, therefore, we allow the assessee to withdraw the impugned appeal. In case, if the competent authority as per the scheme does not accept the assessee’s proposal to opt for the Vivad Se Vishwas Scheme, 2020, then the assessee is at liberty to move an application for recalling this order. With the aforesaid caveat, we allow the assessee to withdraw the captioned appeal.

In the result, the appeal of assessee is dismissed as withdrawn.