SHRI PARSHOTTAM RAIYABHAI LILA,JETPUR vs. THE ITO, WARD-2 (3) (3), RAJKOT

The present appeal has been filed by the assessee against order passed by the Commissioner of Income Tax(Appeals)-2, Rajkot (in short referred to as ld.CIT(A) under section 250(6) of the Income Tax Act, 1961 ("the Act" for short), dated 10.5.2019 pertaining to Asst.Year 2015-16.

At the outset, it is brought to the notice of the Bench that on behalf of the assessee, the ld.AR has filed a submissions stating that the assessee has settled the dispute with the Department by availing Vivad se Vishwas Scheme, and form no.5 dated 17.11.2021 for making full and final settlement of tax arrears was also filed. Along with written submission, copy of Form No.5 is also placed on record. It is therefore pleaded that in view of the settlement of dispute with the department, the assessee wanted to withdraw his present appeal filed before the Tribunal. The ld.DR has also filed a letter dated 31.8.2022 to this effect.

In the light of resolution of dispute with the department and payment of settlement amount, we find no reason to keep pending appeals of the assessee before the Tribunal. Accordingly, the appeal of the assessee stand dismissed.

In the result, the appeal of the assessee is dismissed under VSV scheme.