URMILA YADAV ,NEW DELHI vs. ITO, WARD- 4(1), GURGAON
Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
Before: SHRI VIKAS AWASTHY & SHRI AVDHESH KUMAR MISHRA
PER AVDHESH KUMAR MISHRA, AM
The appeal filed by the assessee is directed against the order dated 16.05.2024 of the Commissioner of Income Tax (Appeals),
National Faceless Appeal Centre (NFAC), New Delhi [In Short ‘the CIT(A)’].
2. The assessee has filed an application dated 18.02.2025 for withdrawal of appeal as the assessee has opted to settle the issues
ITA No.3118 /Del/2024
Urmila Yadav under the Vivad se Vishwas Scheme, 2024 [in short ‘VSVS’]. The assessee has filed the copy of Form No. 1 under VSVS, 2024. The ld.
counsel for assessee prayed for liberty to revive appeal in case application of assessee fails to mature for any reason under Vivad se
Vishwas Scheme, 2024. 3. The ld. Sr. DR raised no objection to withdrawal of appeal by the assessee.
4. Heard. In view of the application made by the assessee, appeal of assessee for A.Y 2013-14 is dismissed as withdrawn. Liberty is granted to the assessee to revive the appeal in case application of assessee under Vivad se Vishwas Scheme, 2024 fails to mature.
5. In view of the above, the appeal of the assessee stands dismissed as withdrawn.
Order pronounced in open Court on 18th February, 2025 (VIKAS AWASTHY) (AVDHESH KUMAR MISHRA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 18/02/2025
Binita, Sr. PS