MR. PAWAN WASANT BORLE ,MUMBAI vs. ITO(IT) WARD 1(3)(1), MUMBAI

At the outset of hearing, the learned Authorised Representative (ld. AR) of the assessee submits that the assessee has applied for seeking the benefits of Direct Vivad Se Vishwas-2024 (DTVSV-2024) and has received Form No. 1 vide DIN/acknowledgement No. 787524430301224 dated 30/12/2024, however other Form are not received. The assessee is ready to pay tax as per the order of designated authority. The learned AR for the assessee further submits that she may be allowed to withdraw this appeal.

We have considered the rival submissions of both the parties and considering the facts that the assessee has already filed application before the prescribed authority under DTVSV-24 and have undertaken to pay the tax liability as determined by designated authority. Hence, this appeal of the assessee is dismissed as “withdrawn” with liberty to the assessee as well as to the revenue that in case, if the application preferred by the assessee under DTVSV-2024 do not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of this appeal or any further direction and in such event, the appeal shall get restored. The Assessing Officer is directed to pass the consequential order.

In the result, this appeal of the assessee is dismissed as withdrawn.