ESTER INDUSTRIES LTD.,,NEW DELHI vs. ACIT, DELHI
Income Tax Appellate Tribunal, “B” BENCH, DELHI
Before: SHRI M BALAGANESH & MS. MADHUMITA ROYEster Industries Ltd. 33, 9th Floor, Dakshineshwar Bldg., 10, Hailey Road, New Delhi- 110 001 Vs. ACIT, Circle-7(1) C.R.Bldg. New Delhi-110 002 थायी लेखा सं./जीआइआर सं./PAN/GIR No.: AAACE0119K Appellant .. Respondent
PER MADHUMITA ROY, JM:
The assessee has opted for VSVS Scheme 2024, the application whereof was filed through Form No. 1 with designated authority on 22.11.2024 in response whereto certificate in Form No. 2 has been issued to the appellant by the PCIT on 04.12.2024; copy of each of the Form No.1 & Form No.2 have been duly filed by the assessee before us.
In that view of the matter the appellant withdraws its appeal.
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Ester industries Ltd. (AY: 2020-21)
Under this facts and circumstances of the matter, the appeal is dismissed as withdrawn. However, the appellant is granted liberty in the event the benefit under the VSVS Scheme 2024, is not extended to it for revival of the appeal before the Tribunal by making appropriate application. 3. The appeal is dismissed as withdrawn. Order pronounced in the open court on 18.02.2025 (M. Balaganesh) (Madhumita Roy ) ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated 18.02.2025
PS: Rohit