NASH FASHIONS (INDIA) LTD.,,JAIPUR vs. THE DY. COMMISSIONER OF INCOME TAX, JAIPUR

ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal filed by the assessee is directed against the order of the ld. CIT(A) dated 01-02-2024, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment year 2012-13 raising the grounds appeal as mentioned at Form 36 2.1 During the course of hearing, the ld. AR of the assessee filed an application dated 04-02-2025 praying therein that the assessee has moved an application before the ld PCIT under Vivad Se Vishwas Scheme 2024 and Form No. 2 in regarding to Vivad Se Vishwas Scheme 2024 is awaited for which the assessee has filed the copy of application under the scheme made before the competent authority.

VIJETA LODHA, JAIPUR VS DCIT, CIRCLE-7, JAIPUR 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 through its application (supra) 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 appeal by 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 appeal in accordance with law. In this view of the matter, the Bench allows the withdrawal of the appeal filed by the assessee on above count. 3.0. In the result, the appeal of the assessee is dismissed having been withdrawn Order pronounced in the Open Court on 05-02-2025.