HARISH KUMAR VIG,EAST SINGHBHUM vs. ACIT, CENTRAL CIRCLE,, JAMSHEDPUR

At the outset the ld. AR of the assessee for the above captioned appeals had filed the following petition which is self-explanatory in nature:

That as evident from the aforestated petition the said assesses have intended to proceed for the Vivad se Vishwas Scheme of the Department which is extended up to 31st March, 2025 as the date of final application. Having placed on record such petition it is clear that all these assesses are proceeding for Vivad Se Vishwas Scheme. Therefore, no purpose shall be served keeping these matters pending before the Tribunal since the assessee has taken recourse of settlement through the referred Scheme of the Department.

Accordingly, all these matters are treated as withdrawn, hence dismissed as withdrawn by the assessee with the rider that in case the assessee fails to achieve a logical end regarding the matters through the Vivad Se Vishwas Scheme meaning thereby if they cannot get through the said Scheme in such a case as per permissible parameters of law they shall be able to apply for restoration of these appeals. The Ld. DR fairly conceded to the above. The captioned assesses were represented through the petition filed on record by the Ld. AR.

In the result the appeals of the assesses are dismissed as withdrawn.