ACIT, CIRCLE-61(1), NEW DELHI vs. RAMAN CHAWLA, NEW DELHI
Before: SHRI SATBEER SINGH GODARA, & SHRI NAVEEN CHANDRA
PER NAVEEN CHANDRA, AM :-
This appeal by the Revenue is directed against the order of the ld.
CIT(A)-20, New Delhi dated 19.02.2019, for A.Y 2015-16. 2. At the very outset, we find that the ld. counsel for the assessee has filed an application dated 22.04.2025 for withdrawal of appeal as the assessee has opted to settle the issues under the Vivad se Vishwas Scheme, 2024 [in 2
Raman Chawla [A.Y 2015-16]
short ‘VSVS’]. The assessee has placed on record Certificate in Form No. 2
u/s 92 of the Act issued by the designated authority.
The ld. DR raised no objection to withdrawal of appeal by the assessee. The ld. counsel for Revenue prayed for liberty to revive the appeal in case application of assessee fails to mature for any reason under Vivad se Vishwas Scheme, 2024. 4. Heard the submissions and perused the records. In light of application made by the assessee, appeal of Revenue for A.Y 2015-16 is dismissed as withdrawn as assessee has opted to settle the issue under Vivad se Vishwas Scheme. Liberty is granted to the Revive to revive the appeal in case application of assessee under Vivad se Vishwas Scheme, 2024 fails to mature.
In the result, appeal of Revenue in ITA No. 3931/DEL/2019 is dismissed as withdrawn. Order pronounced in open court on 28.04.2025. [SATBEER SINGH GODARA]
[NAVEEN CHANDRA]
JUDICIAL MEMBER
ACCOUNTANT MEMBER
Dated : 28th APRIL, 2025. VL/
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Raman Chawla [A.Y 2015-16]