MS. TUSHI MOHAN RASTOGI,LUCKNOW vs. ITO, RANGE-2(3), LUCKNOW-NEW

PER ANADEE NATH MISSHRA:A.M.

(A)
This appeal vide I.T.A. No.355/Lkw/2023 has been filed by the assessee pertaining to assessment year 2017-18 against impugned appellate order dated 18/10/2023 ( DIN & Order No.
ITBA/NFAC/S/250/2023-
24/ 1057162084 passed by learned Commissioner of Income Tax (Appeals)
[“CIT(A)” for short].

(B)
During the course of hearing, it was noticed that the assessee has submitted an application dated 03/01/2025 requesting the Bench that since
Appellant by Shri Shubham Rastogi, C.A.
Respondent by Shri Sanjeev Krishna Sharma,
Addl. CIT (D.R.)
Date of hearing
15/01/2025
Date of pronouncement
16/01/2025

I.T.A. No.355/Lkw/2023
Assessment Year:2017-18
2

the assessee has opted for Vivad Se Viswas Scheme-2024 “(VSVS” for short) and designated authority has issued certificate in Form No. 1 on 16/12/2024
and Form-2 on 27th December, 2024, the assessee may be permitted to withdraw the present appeal. Copy of Form No. 1 and Form No. 2 were also enclosed. Learned D.R. expressed no objection. In view of the foregoing, the appeal of the assessee is dismissed as withdrawn on account of assessee opting for VSVS.

(C)
In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 16/01/2025) . .
(KUL BHARAT) (ANADEE NATH MISSHRA)
Vice President Accountant Member

Dated:16/01/2025
*Singh

Copy of the order forwarded to :

Asstt.