RAMAN KUMAR PROP MS NEW KISSAN MACHINERY STORE AMBALA ROAD KAITHAL HARYANA vs. INCOME TAX OFFICER WARD 3 KAITHAL HARYANA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-64-2024(O&M) Date of decision: 06.02.2025 Raman Kumar … Appellant Versus Income Tax Officer, Ward-3, Kaithal, Haryana … Respondent CORAM: HON’BLE MR. JUSTICE ARUN PALLI HON’BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Nikhil Goyal, Advocate, for the appellant. Ms. Gauri Neo Rampal, Sr. Standing Counsel, and Ms. V. Vedika, Advocate, for the respondent. (Through Hybrid Mode) *** ARUN PALLI, J. (Oral) At the outset, learned counsel for the appellant fairly submits that as the appellant has opted for ‘Vivad Se Vishwas – 2024’ Scheme, he be permitted to withdraw the present appeal. As prayed, the appeal is dismissed as withdrawn. ( Arun Palli )

Judge 06.02.2025 Rajan ( Sudeepti Sharma ) Judge Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO RAJAN KUMAR 2025.02.10 10:56 I am approving this document