THE THANESAR CO-OP MARKETING CUM PROCESSING SOCIETY LIMITED,KURUKSHETRA, HARYANA vs. INCOME TAX OFFICER, WARD-1, KURUKSHETRA, HARYANA, KURUKSHETRA, HARYANA

The Ld. Authorized Representative on behalf of the Assessee, has filed an application dated 23.12.2024 for withdrawal of this appeal on the ground that he has opted to avail benefit of 'Vivad Se Vishwas Scheme, 2024’ and has accordingly filed the requisite Form (1) under the Scheme and Form 2 has been issued to the Assessee by the Department on 19.12.2024. It has further been submitted that the Designated Authority under the said scheme has issued the necessary Certificate under section 92(1) the Finance (No.2) Act, 2024 confirming the resolution of dispute by determining the amount payable by the Assessee. As such a prayer has been made by the Assessee for withdrawal of the captioned appeal.

Considering the prayer of the assessee, this appeal is dismissed as withdrawn because in view of this settlement of dispute under 'Vivad Se Vishwas Scheme', it becomes infructuous. However, it is made clear that in case, on account of some technicalities, assessee fails to avail the full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act.