SHRIMATI REETU NIHLANI,BHATAPARA vs. INCOME TAX OFFICER, BHATAPARA

The present appeal filed by the assessee is directed against the order passed by the CIT(Appeal)-1, Raipur dated 05.09.2018, which in turn arises from the order passed by the A.O under Sec. 143(3) of the Income- tax Act, 1961, dated 19.12.2017 for assessment year 2015-16.

The assessee has filed a letter dated 20.02.2023, wherein it is stated that in order to settle the aforesaid appeal pending before the Tribunal an application has been filed under the Direct Tax Vivad se Vishwas Act, 2020. During the course of hearing of the appeal, it was stated by the Ld. Authorized Representative (in short ‘AR') for the assessee that “Form 5” have been issued by the designated authority. Backed by the aforesaid facts it is requested that the captioned appeal may be allowed to be withdrawn.

The ld. D.R did not controvert the aforesaid factual position as had been stated before us.

In view of the above we dismiss the appeal as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Vishwas scheme, then, the appellant shall have liberty to approach the Tribunal for restoration of its appeal.

Resultantly, the appeal is dismissed as withdrawn subject to the observation recorded hereinabove.