MANVENDRA PRATAP SINGH,VARANASI vs. ITO, WARD - 1(3), VARANASI

This appeal by the assessee is directed against the order dated 03.06.2019 of CIT(A) for the assessment year 20111-12. The assessee has filed an application dated 22.01.2022 alongwith Form No. 3 issued by the Designated Authority under Vivad Se Vishwas Scheme, 2020. The assessee is seeking the withdrawal of the present appeal as the assessee has already opted for Vivad Se Vishwas Scheme, 2020 to settle the tax dispute for the year under consideration.

The learned DR has raised no objection if the appeal of the assessee is dismissed as withdrawn. 3. On perusal of Form No. 3 dated 21.12.2020 issued by the Designated Authority, it is noted that nil tax liability has been determined by the Designated Authority while issuing the Form No. 3 as the assessee already paid the due tax at the time of filing the declaration under Form Nos. 1 & 2. Accordingly, once the Form