SMT. SAVITRI DEVI DIDWANIA,VARANASI vs. DY. CIT, CC, VARANASI

PER BENCH: This appeal by the assessee is directed against the order dated 18.3.2019 of CIT(A), Lucknow for the assessment years 2015-16. 2. None has appeared on behalf of the assessee. However, an application dated 30.09.2021 is on record for withdrawal of the present appeal in view of settlement of dispute under Vivad Se Vishwas Scheme, 2020. The assessee has also filed Form No. 3 dated 21st September, 2021 alongwith challan dated 29.9.2021 regarding the payment of outstanding tax as determined under Form No. 3. 2. The learned DR has raised no objection if the appeal of the assessee is dismissed as withdrawn as prayed by the assessee in the application. 3. We have gone through the Form No. 3 issued by the designated authority on 21st September, 2021, wherein the balance tax payable is determined at Rs. 50,18,985/- on or before 30th September, 2021. This tax liability has been paid by the assessee vide challan dated 28.9.2021 and therefore, once the tax liability determined by the designated under Vivad Se Vishwas Scheme, 2020 while issuing the Form No. 3 has been paid by the assessee then the dispute involved in the present appeal stands settled under Vivad Se Vishwas Scheme, 2020. Accordingly, the present appeal of the assessee is dismissed being withdrawn with the liberty to the assessee to get the same revived in case the designated authority does not issue Form No. 5.