RAMESHBHAI JERAMBHAI PACHANI,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2, SURAT

We have heard Ld. Authorized Representative for the assessee and Ld. DR for the Revenue and note that assessee’s appeal in 2013-14, which is listed for hearing today i.e. on 16.11.2022, the Ld. AR for the assessee informs the Bench by way of a letter dated 11.11.2022 that assessee has already filed an application in Form No.1 and 2 for settlement of its case under the Vivad se Vishwas Scheme 2020. The assessee’s application under Vivad Se Vishwas Scheme, for has been approved by A.Y.13-14 Sh. Rameshbhai J Pachani the Ld.PCIT (Central), Surat, bearing Certificate No.132793520080121 dated 08.01.2021, which is also placed before the Bench. The Assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative did not raise any objection.

We have gone through FORM-3 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has opted the Scheme of Vivad Se Vishwas Scheme-2020 hence appeal of the assessee is dismissed as withdrawn with liberty to the assessee as well as to the Revenue that in case, if the application preferred by the assessee under VSV-2020 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of this appeal and in such event, the appeal shall be restored. The Assessing Officer is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021.