BINAY RAMBAHAL SINGH,SURAT vs. ITO, WARD 2(3)(6), SURAT

This appeal by assessee is directed against the order of Addl/JCIT(A)-9, Mumbai [for short to as “Ld.CIT(A)”] dated 29.08.2024 for assessment year (AY) 2019-20. This appeal came up hearing today (27th February 2025).

The learned Counsel for the assessee submits that the assessee has applied for seeking the benefits of Direct Vivad se Visvas Scheme -2024 (DTVSV-24) and his application has been accepted. The learned counsel for the assessee further submits that she may be allowed to withdraw this appeal. The assessee has also filed copies of Form No. 1, 2, 3 & 4 of DVSV-24. Form No.4 was issued by the Designated Authority on 26.02.2025. This fact was /AY.19-20 Binay R. Singh confronted with learned departmental representative (DR) of the revenue. The ld.Sr-DR for the Revenue submits that he has no objection, if the appeal of the assessee is dismissed as “withdrawn”.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assessee for withdrawal of appeal and considering the prayer of assessee, the appeal of the assessee is dismissed as “withdrawn” with liberty to the assessee as well as to the revenue that in case the application preferred by the assessee under DVSV-2024 does not get finally settled for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.