SUMEET DHIMAN vs. ACIT CIRCLE GURGAON

101

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

CM No.22842-CII of 2025 in/and

ITA No.280 of 2022

Date of Decision: 21.11.2025

Sumeet Dhiman

…Applicant-Appellant

Versus

ACIT, Circle-4(1), Gurgaon

…Respondent

CORAM: HON’BLE MRS. JUSTICE LISA GILL HON’BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:- Ms. Vanshika Taneja, Advocate (joined through VC)

for applicant-appellant.

Ms. Varun Issar, Senior Standing Counsel, Income Tax Dept.

for respondent.

***** LISA GILL, J.(Oral) 1.

Prayer in application, i.e CM No.22842-CII of 2025, is for withdrawal of writ-petition listed for hearing on 01.12.2025. 2.

Learned counsel for applicant-appellant submits that appellant opted for settlement under Direct Tax Vivaad Se Vishwas Scheme, 2024. Form-2 was issued and applicant-appellant has deposited the entire disputed tax on 01.11.2025. In view thereof, applicant-appellant seeks to withdraw this appeal. 3.