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Income Tax Appellate Tribunal, CIRCUIT ‘SMC’ BENCH, VARANASI
Before: SHRI.VIJAY PAL RAO
SHRI VIJAY PAL RAO, JUDICIAL MEMBER: This appeal by the assessee is directed against the order dated 03.06.2019 of CIT(A) for the assessment year 2011-12. The assessee has filed an application dated 04.07.2022 for withdrawal of the present appeal due to the reason that the assessee has opted for Vivad Se Vishwas Scheme, 2020 and the designated authority has issued Form No.
The assessee has also filed a copy of Form No. 5 issued by the designated authority on 23.02.2022. The learned AR of the assessee has thus pleaded that the appeal of the assessee may be allowed to be withdrawn.
On the other hand, the learned DR has raised no objection if the appeal of the assessee is dismissed as withdrawn.
I have considered the application of the assessee as well as Form No. 5 issued by the designated authority on 23.02.2022. The assessee opted for Vivad Se Vishwas Scheme, 2020 to settle its tax dispute and the competent authority has accepted the declaration of the assessee under Vivad Se Vishwas Scheme, 2020 and issued Form No. 5, wherein the details of the appeal in question has been given. Accordingly, in view of the fact that the assessee has already settled its tax dispute for the year under consideration under Vivad Se Vishwas Scheme, 2020, the present appeal of the assessee is allowed to be withdrawn and consequently stands dismissed.
In the result, the appeal of the assessee is dismissed being withdrawn in view of the settlement of the dispute under Vivad Se Vishwas Scheme, 2020. Order pronounced in the open Court after conclusion of hearing on 5.7.2022.