HR SR INFRASTRUCTURE COMPANY, AMBIKAPUR,AMBIKAPUR vs. INCOME TAX OFFICER-2, AMBIKAPUR, AMBIKAPUR

The present appeal filed by the assessee firm is directed against the order passed by the ADDL/JCIT(A)-6, Mumbai, dated 30.07.2024, which in turn arises from the order passed by the A.O under Sec.143(3) of the Income-tax Act, 1961 (in short ‘the Act’) dated 31.12.2016 for the assessment year 2014-15.

Shri G.S Agrawal, Ld. Authorized Representative (for short ‘AR’) for the assessee, at the threshold, submitted that as the assessee firm has opted for Vivad Se Vishwas Scheme, 2024 (VSVS 2024) in order to settle the dispute involved in the captioned appeal, therefore, as per instruction he seeks to withdraw the captioned appeal. The Ld. AR in order to buttress his aforesaid claim has placed on record “Form-1” filed by the assessee appellant as per Rule 4 of the Direct Tax Vivad Se Viswas 2024 (DTVSV 2024) for the captioned appeal.

Smt. Tarannum Verma, Ld. Sr. Departmental Representatives (for short ‘DR’) did not raise any objection to the seeking of the withdrawal of the captioned appeal by the assesse appellant.

Considering the aforesaid factual position, I herein permit the assessee firm to withdraw the captioned appeal. Before parting, I may herein mention that in case the order for full and final settlement of tax arrears in “Form 4” is not passed by the designated authority, then the assessee firm shall remain at a liberty to seek restoration of its appeal.