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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI DUVVURU R.L. REDDY & SHRI S. JAYARAMAN
आदेश / O R D E R PER BENCH:
The assessees filed these appeals against the order of the Commissioner of Income Tax (Appeals)-2, Chennai, in 17 dated 18.03.2019 for the AY 2013-14 & in ITA No.53/2016-17 dated 18.03.2019 for the AY 2013-14.
When these appeals were taken up for hearing, the learned Counsel for the Assessees have submitted that the Assessees have opted to avail the Vivad-se-Vishwas Scheme 2020 and Form No.3 were also issued.
She/He has submitted that she/he may be permitted to withdraw the appeal.
On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the Assessees.
We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.
In these cases, the Assessees have 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, she/he prayed that she/he may be permitted to withdraw the appeal. & 1111/Chny/2019 :- 3 -: 6. In view of the submissions of the Assessees, the appeal filed by the Assessees are permitted to be withdrawn. However, it is open to the Assessees to approach the Tribunal by filing an appropriate application in the event of any injustice caused to the Assessees in respect of the settlement of dispute relating to the Vivad-se-Vishwas Scheme 2020.
In the result, the appeals of the Assessees in & in are dismissed as withdrawn.
Order pronounced on the 17th day of March, 2021, in Chennai.