SHRI SUKHITRAM DEWANGAN, BHILAI,BHILAI(CG) vs. THE INCOME TAX OFFICER, WARD-1(4), BHILAI, BHILAI(CG)

The present appeal filed by the assessee is directed against the order passed by the CIT(Appeals)-2, Raipur dated 20.03.2017, which in turn arises from the order passed by the A.O under Sec. 143(3) of the Income- tax Act, 1961, dated 29.03.2014 for assessment year 2011-12.

The ld. AR for the assessee submitted 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 Backed by the aforesaid facts it was requested that the captioned appeal may be allowed to be withdrawn.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In view of the above we dismiss the appeal as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Vishwas scheme, then, the appellant shall have liberty to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 his appeal.

Resultantly, the appeal is dismissed as withdrawn subject to the observation recorded hereinabove.