M/S. CSB BANK LIMITED (FORMERLY THE CATHOLIC SYRIAN BANK LIMITED),DEVANAHALLI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CPC-TDS, GHAZIABAD

As per letter dated 18.06.2020 submitted before this Tribunal, this was submitted by the assessee before the Tribunal that the assessee has already filed Form 1 and Form 2 for settling the case under Direct Tax Vivad se Vishwas Scheme, 2020. It is also requested by the assessee in the said application that the hearing be kept in abeyance, as the present appeal would be withdrawn, as required under the Vivad se Vishwas Scheme, 2020.

Learned DR of the Revenue submitted that the assessee has to withdraw the pending appeal, after filing Form 3CB as per the Vivad se Vishwas Scheme, 2020 and submit its proof along with the proof of payment of tax as determined by the officials of the Tax Department. It was also submitted by learned DR of the Revenue that Form 3 shall be issued to the assessee in the due course and it was submitted that the appeal of the assessee may be dismissed as withdrawn by the assessee because in any case, the assessee is required to withdraw the appeal.

We heard Ld DR and perused the record. Since the assessee has opted for Vivad Se Vishwas Scheme, 2020, the appellant would be moving application for withdrawing the present appeal filed before the Tribunal in due course. Since the assessee has already filed the necessary applications before the tax authorities under the above said scheme, we are of the view that no purpose will be served in keeping this appeal pending. Accordingly, we dismiss this appeal of the assessee as withdrawn. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Pronounced in the open court on the date mentioned on the caption page.