RAVINDER SINGH LOHIA,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX - CC - 26, NEW DELHI
Income Tax Appellate Tribunal, “F” BENCH, DELHI
Before: SHRI S RIFAUR RAHMAN & MS. MADHUMITA ROY
PER MADHUMITA ROY, JM:
The assessee has opted for VSVS Scheme 2024, the applications whereof were filed through Form No. 1 with designated authority on 09.11.2024 in response whereto certificate in Form No. 4 has been issued to the appellant by the PCIT on 29.01.2025; copy of each of the Form No.1 & Form No.4 have been duly filed by the assessee before us.
In that view of the matter the appellant withdraws its appeal.
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ITA Nos.2471 &2472/Del/2024
Ravinder Singh Lohia (AYs: 2013-14 & 2015-16)
Under this facts and circumstances of the matter, the appeals are dismissed as withdrawn.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 The appeals are dismissed as withdrawn. Order pronounced in the open court on 18.02.2025 (S. Rifaur Rahman) (Madhumita Roy ) ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated 18.02.2025
PS: Rohit