MARU SECURITIES PRIVATE LIMITED,JAIPUR vs. ITO, WARD- 6(4), JAIPUR, JAIPUR

ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM Both these appeals have been filed by the assessee against two different orders of the ld. CIT(A) dated 21-11-2022, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment years 2011-12 & 2012-13 respectively raising the grounds appeal as mentioned at Form 36 2.1 During the course of hearing, the ld. AR of the assessee has prayed to withdraw the appeals by availing the benefits of Vivad Se Vishwas Scheme 2024 as announced in the Budget 2024. 2.2 On the other hand, the ld. DR did not raise any objection to the submissions made by the ld. AR of the assessee before the Bench. 2.3 After hearing both the parties and perusing the materials available on record, it is found that the assessee is itself interested in withdrawing the appeals by VIJETA LODHA, JAIPUR VS DCIT, CIRCLE-7, JAIPUR settling the dispute, under Vivad Se Vishwas Scheme 2024. The Bench further feels that in case of another reasons the dispute is not settled in Vivad Se Vishwas Scheme 2024, the assessee shall be at liberty to apply for restoration of the appeals in accordance with law. In this view of the matter, the Bench allows the withdrawal of the appeals filed by the assessee on above count. 3.0. In the result, the appeals of the assessee are dismissed having been withdrawn Order pronounced in the Open Court on 05-02-2025.