VINEET KRISHNAKUMAR GOYAL,PUNE vs. DY CIT CENTRAL CIRCLE 2(1), PUNE

This appeal filed by the Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-12, Pune for the A.Y. 2015-16 dated 24.09.2019, emanating out of order under section 271AAB of the Income Tax Act, 1961. The appeal came up hearing on 19th July, 2022. At the time of 2. hearing, none appeared on behalf of the assessee. However, perusal of the record shows that the vide application dated 05.03.2021 the appellant assessee has submitted that the assessee has already been issued FORM-5 and settled dispute with Income Tax Department by availing the benefits of Vivad se Visvas Scheme -2020 (VSV-20)

On the other hand the learned Departmental Representative (DR) submits that he has no objection, if the appeal of the assessee is dismissed as withdrawn.

We have considered the contents of the withdrawal application filed by the assessee and the submissions of the Ld.DR for the Revenue. Considering the facts that the assessee has already filed application before the prescribed authority and settled the tax liability with the income–tax department under VSV-20 and have received FORM-5 vide Acknowledgement No.346113670290421 dated 29.04.2021 from designated authority. Hence, the appeal of the assessee is dismissed as withdrawn

In the result, the appeal filed by the Assessee stands dismissed as ‘withdrawn’.