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Facts
The assessee, K M Engineering Co., opted for the benefit of the "Direct Tax Vivad Se Vishwas Act, 2024", filed Form No.1 on 07.02.2025 and received Form No.2. A letter and copy of Form No.2 were submitted to the Tribunal.
Held
The assessee's counsel prayed for withdrawal of the appeal. The Departmental Representative did not raise any objection. Therefore, the appeal was treated as withdrawn.
Key Issues
Whether the appeal can be withdrawn by the assessee under the Direct Tax Vivad Se Vishwas Act, 2024.
Sections Cited
Direct Tax Vivad Se Vishwas Act, 2024
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Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT
Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA
सुनवाई क" तार"ख /Date of Hearing : 25/03/2025 घोषणा क" तार"ख /Date of Pronouncement : 25/03/2025 ORDER PER DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri Vimal Desai, Learned Counsel for the assessee submitted before the Bench that assessee has opted for the benefit of the “Direct Tax Vivad Se Vishwas Act, 2024” and filed form no.1 on 07.02.2025. It is submitted that the assessee has received form no.2 thereof. A letter dated 08.2.2025 digitally signed by the assessee to this effect addressed to the Tribunal along with copy of Form No.2 issued by the Ld.Pr.CIT, Designated Authority are also filed and placed on record. In view of this, the ld.counsel submitted that assessee has prayed for withdrawal of the appeal to which, the KM Engineering Co. 2 learned Departmental Representative (in short “the Ld. DR”) did not raise any objection.
We have heard both the parties and gone through the above letter filed by the assessee and noted that assessee has prayed for withdrawal of the appeal. The Ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. The Assessing Officer is directed to pass the consequential order.