ICONOVO AB,SWEDEN vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, INTERNATIONAL TAXATION CIRCLE 2(2)(1), MUMBAI , AIR INDIA

Per: Smt. Beena Pillai, J.M.:

The Present appeal filed by the assessee arise out of final assessment order dated 17/10/2023 passed by Ld.DCIT
Internationl Circle 2(2)(1), Mumbai.

2
ITA No.3151/Mum/2024; A.Y. 2021-22
ICONOVO AB
2. At the outset, the Ld.AR submitted that, assessee has opted for VSV Scheme and is seeking to withdraw the present appeal.
He submitted that though Form 2 is awaited the assessee intends to withdraw the present appeal.
3. It is noted that the assessee has filed application in Form 1
on 29/01/2025 and Form 2, is awaited. Considering the submissions of the assessee, the appeal is allowed to be withdrawn, with liberty to review the order if circumstance so warrant.
Accordingly the grounds raised by the assessee stands dismissed as withdrawn.
In the result, appeal filed by the assessee stands dismissed as withdrawn.
Order pronounced in the open court on 06/03/2025 (RENU JAUHRI)
Judicial Member
Mumbai:
Dated: 06/03/2025
Poonam Mirashi/Dragon
Stenographer
Copy of the order forwarded to:
(1)The Appellant
(2) The Respondent
(3) The CIT
(4) The CIT (Appeals)
(5) The DR, I.T.A.T.3
ITA No.3151/Mum/2024; A.Y. 2021-22
ICONOVO AB
By order

(Asstt.