RAJ KUMAR NARANG ,NOIDA vs. ITO, WARD- 4(2), NEW DELHI
Income Tax Appellate Tribunal, DELHI BENCHES: F : NEW DELHI
Before: SMT. ANNAPURNA GUPTA & MS MADHUMITA ROYAssessment Year: 2015-16
PER ANNAPURNA GUPTA, AM:
The assessee has opted for VSVS Scheme 2024, the application whereof was filed through Form No. 1 with designated authority on 31.01.2025 in response whereto certificate in Form No. 2 has been issued to the appellant by the PCIT on 20.03.2025. 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.
2
Under this facts and circumstances of the matter, the appeal is dismissed as withdrawn.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 The appeal is dismissed as withdrawn.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 07.04.2025. (MADHUMITA ROY) (ANNAPURNA GUPTA)
JUDICIAL MEMBER
ACCOUNTANT MEMBER
Dated: 07th April, 2025. dk