DIVINE JEWELLRY,SURAT vs. THE ACIT CIRCLE 1(2) SURAT CURRENT JURI. -ACIT CIRCLE 1(1) (1) SURAT, SURAT

This appeal by the assessee emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’) dated 19.01.2024 by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short, ‘CIT(A)/NFAC’] for the assessment year (AY) 2017-18.

The learned Authorized Representative (ld. AR) of the assessee submitted that assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short ‘the VSVS, 2024’). The copy of Form No.2 /AY.2017-18 Divine Jewellery issued by the PCIT-1, Surat, dated 08.01.2025, is filed before the Tribunal. The ld. AR submitted letter dated 22.01.2025 with a request to permit to withdraw the appeals in for AY.2017-18.

We have heard both the parties and perused the materials available on record. We have also gone through the Form No.2, dated 08.01.2025 filed by the assessee to opt the benefit of ‘VSVS, 2024’. The learned Senior Departmental Representative (ld. Sr. DR) for the revenue did not have any objection if the appeal is permitted to be withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. 4. In the result, the appeal of the assessee is dismissed as withdrawn.