NAGENDER KUMAR,FARIDABAD vs. INCOME TAX OFFICER, FAIDABAD

Ld. Counsel for the assessee vide letter dated 22.04.2025 submitted that the assessee had opted to settle the disputes in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly Form 1 has been filed on 11/01/2025. A copy of Form 1 is placed on record. The Counsel thus, requested the Bench to keep the appeal in abeyance till Form 2 is issued by the Department.

Heard rival submissions, perused Form 1 filed by the assessee under DTVSVS 2024. It is observed from the said Form that the assessee opted to settle the disputes in appeal in for the AY 2018-19 under DTVSVS and the same is pending for consideration by the Department. Since the assessee has opted under DTVSVS to settle the issues in appeal, this appeal is treated as withdrawn. However, in the event of the Department not accepting the application filed by the assessee under DTVSVS 2024, for any reason, the assessee is at liberty to file miscellaneous application for recall of the order of the Tribunal. With these observations this appeal is treated as withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn.