RUPA JHUNJHUNWALA,KOLKATA vs. A.C.I.T.,CIECLE-51(1), KOLKATA

At the outset, the Ld. AR Shri Akkal Dudhwewala drew our attention to the fact that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme 2020 (hereinafter, the ‘scheme’) and accordingly has filed Form 1 and 2 before the competent authority as per the scheme in respect of this appeal and is awaiting the issue of Form No. 3 from the competent authority. However, taking into consideration the fact that since the assessee has already opted for the ‘Vivad Se Vishwas Scheme, 2020’ for the assessment year 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 Ld AR informing us 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In the result, the appeal of assessee is dismissed as withdrawn.