ACIT, 14(1)(2), MUMBAI, MUMBAI vs. FORTRAN STEEL PRIVATE LIMITED, MUMBAI

At the outset, the Ld. counsel for the assessee submitted that At the outset, the Ld. counsel for the assessee submitted that At the outset, the Ld. counsel for the assessee submitted that assessee has opted for has opted for ‘Vivad Se Vishwas’ Scheme, 2024 and Scheme, 2024 and therefore, assessee seeks to withdraw the present appeal. The Ld. therefore, assessee seeks to withdraw the present appeal. The Ld. therefore, assessee seeks to withdraw the present appeal. The Ld. counsel also filed a copy of the relevant Form counsel also filed a copy of the relevant Form submitted submitted before the prescribed authority which is placed on record. In view of request of authority which is placed on record. In view of request of authority which is placed on record. In view of request of the assessee for withdrawal of the appeal he assessee for withdrawal of the appeal, the appeal , the appeal is dismissed as infructuous with liberty to file an application for recalling the as infructuous with liberty to file an application for recalling the as infructuous with liberty to file an application for recalling the appeal in case the application of the assessee under ‘Vivad Se appeal in case the application of the assessee under appeal in case the application of the assessee under Vishwas Scheme’ finally not finally not accepted.

In the result, the appeal of the Revenue is dismissed as In the result, the appeal of the Revenue is dismissed as In the result, the appeal of the Revenue is dismissed as withdrawn.