TAMILNADU GENERATION AND DISTRIBUTION CORPORATION LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 3(1), CHENNAI

The assessee filed these appeals against the order of the Commissioner of Income Tax (Appeals)-7, Chennai, in dated 31.01.2019 for the AY 2012-13 & in ITA No.149(T)/CIT(A)-7/2017-18 dated 31.01.2019 for the AY 2014-15.

When these appeals were taken up for hearing, the Assessee has submitted that it has opted to avail the Vivad-se-Vishwas Scheme 2020. It was further a submission that Form No.3 from the designated authority is yet to be issued and would be submitted in due course and the same shall be furnished after issuance & 1130/Chny/2019 :: 2 ::

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

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

In these cases, the Assessee has opted for the Vivad-se-Vishwas Scheme 2020 and the Designated Authority is yet to issue Form No.3 for the settlement of pending tax dispute. Since the Assessee has submitted that Form No.3 would be submitted as and when it is issued and prayed for permitting the assessee to withdraw the appeals, appeals filed by the Assessee are permitted to be withdrawn. However, it is open to 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In the result, the appeals of the Assessee in & 1130/Chny/2019 are dismissed as withdrawn.