SAHAJANAND MEDICAL TECHNOLOGIES LTD.,MUMBAI vs. THE ACIT, CENTRAL CIRCLE-2, SURAT., SURAT

This appeal by the appellant emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’) dated 15.01.2025 by the learned Commissioner of Income-tax (Appeals) - 4, Surat [in short, ‘CIT(A)’], for the Assessment Year (AY) 2018-19.

The learned Authorized Representative (ld. AR) of the assessee submitted that assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short ‘the VSVS’). A copy of Form No.2, bearing with Acknowledgement No.952495861020525, dated 02.05.2025, was submitted by the ld. AR with a request to withdraw the appeal. This fact was confronted /AY.2018-19 Sahajananda Medical Technologies Ltd. with the learned Commissioner of Income-tax - Departmental Representative (ld. CIT-DR) for the revenue. The ld. CIT-DR for the revenue submitted that he has no objection, if the appeal of the assessee dismissed as withdrawn.

We have considered the application of assessee for withdrawal of appeal and considering the prayer of assessee, the appeal of the assessee is dismissed as withdrawn with liberty to the assessee as well as to the revenue that in case the application preferred by the assessee under DTVSV, 2024 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of the appeal or any further direction and in such event, the appeal shall get restored. The Assessing Officer is directed to pass the consequential order.

In the result, appeal of the assessee is dismissed as withdrawn. Order is pronounced under provision of Rule 34 of ITAT Rules, 1963 on 04/08/2025.