SHERDIL NATH,NEW DELHI vs. ITO,WARD INT. TAX. 2(1)(2), DELHI
Income Tax Appellate Tribunal, DELHI “D-FRIDAY” BENCH: NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI PRADIP KUMAR KEDIA[Assessment Year : 2017-18] Sherdil Nath S-273, Panchshila Park New Delhi-110017 PAN-ACBPN4542R vs ITO Ward International Taxation 2(1)(2) Delhi APPELLANT
PER PRADIP KUMAR KEDIA, AM :
The captioned appeal has been filed at the instance of the assessee against the final assessment order dated 30.05.2022 passed u/s 143(3) r.w.s
144C(13) of the Act pertaining to assessment year 2017-18 in pursuance of direction of Dispute Resolution Panel-2, New Delhi (“DRP”) dated 04.04.2022 .
2. At the time of hearing, no one attended the proceedings on behalf of the assessee. Vide letter dated 26.04.2025, it is submitted that the assessee has filed declaration to avail “The Direct Tax Vivad Se Vishwas (DTVSV) Scheme,
2024”. The Ld. Counsel of the assessee thus sought withdrawal of the captioned appeal.
3. The Ld. Sr. DR for the Revenue stated that he has no objection to the proposed withdrawal of the appeal as sought on behalf of the assessee.
In the light of oral/written request made on behalf of the assessee, the captioned appeal is dismissed. However, in the event, the assessee fails to avail the benefit of DTVSV Scheme for any bonafide reasons, then the assessee concerned shall be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 02nd May, 2025. (MAHAVIR SINGH) VICE PRESIDENT
* Amit Kumar *