DEVJI MOHANBHAI CHANDRA,JAMNAGAR vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIR-1, JAMNAGAR, JAMNAGAR

सुनवाई क" तार"ख /Date of Hearing : 28/01/2025 घोषणा क" तार"ख /Date of Pronouncement : 28/01/2025 ORDER PER DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri Chetan Agarwal, 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 26.12.2024. It is submitted that the assessee has received form no.2 thereof. A letter dated 10.1.2025 signed by the assessee to this effect is 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 learned Departmental Representative (in short “the Ld. DR”) did not raise any objection.

Devji Mohanbhai Chandra (AY : 2013-14) 2 2. 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 DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.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.