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िनधा�रती की ओर से /Assessee by Ms. Krima Prajapati राज� की ओर से /Revenue by Shri Mukesh Jain– Sr-DR सुनवाई की तारीख/Date of hearing 04.02.2025 उद्घोषणा की तारीख/Date of pronouncement 04.02.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH JUDICIAL MEMBER:
1. 1. This appeal by assessee is directed against the order of National Faceless Appeal Centre, Delhi [for short to as “NFAC/Ld.CIT(A)”] dated 21.08.2024 for assessment year (AY) 2011-12. This appeal came up hearing today (4th February 2025).
2. The learned Authorised representative (AR) of the assessee submits that the assessee has availed benefit of Direct Vivad Se Visvas Scheme-2024 (DTVSV- 24) and has received copy of Form-3 bearing acknowledgement No.822052580150125 dated 15th January 2015. The ld AR of the assessee submits that she has instruction from assessee to withdraw the present appeal as the tax demand for the AY 2011-12 has been settled. This fact was confronted with learned Senior Departmental Representative (Sr-DR) of the (A.Y.11-12) Sh. Alpeshbhai S Kalavadia 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 Sr-DR for the Revenue submits that he has no objection, if the appeal of the assessee is dismissed as “withdrawn”.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assessee for withdrawal of appeal and considering the prayer of assessee, the appeal of the assessee is dismissed as “withdrawn” with liberty to the assessee as well as to the Revenue that in case, if the application preferred by the assessee under DVSV-2024 does not get finally settled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 restore. The Assessing Officer is directed to pass the consequential order.
In the result, the appeal of the assessee is dismissed as withdrawn. Order announced on 04/02/2025 in open court.
Sd/- Sd/- (BIJAYANANDA PRUSETH) (PAWAN SINGH) लेखा सद�/Accountant Member �ाियक सद�/Judicial Member सूरत / Surat Dated: 04/02/2025 Dkp Outsourcing Sr. P.S* आदेश की �ितिलिप अ�ेिषत/ Copy of the order forwarded to : अपीलाथ�/ The Appellant ��थ�/ The Respondent आयकर आयु�/ CIT िवभागीय �ितिनिध, आयकर अपीलीय आिधकरण, सूरत/ DR, ITAT, SURAT गाड� फाईल/ Guard File // True Copy // By order/आदेश से,
सहायक पंजीकार आयकर अपीलीय अिधकरण, सूरत