MAHADEV OJHA,CHHAPRA vs. CIT(APPEALS), NEW DELHI

The present appeal preferred by the assessee is against the order of the Ld. Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as the “Ld. CIT(A)”], dated 26.02.2024, for the AY 2018-19. 1.1 At the time of hearing, the Ld. AR made a statement at the Bar that the assessee has already gone in for the Vivad Se Vishwas Scheme 2024 ('VSVS 2024' Scheme) by filing Form No.1 with the competent authority and therefore, prayed before the Bench that the assessee may be allowed

Hence, we are dismissing this appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-2024, for any reason whatsoever.

In the result, the appeal of the assessee is dismissed, as withdrawn.