DEB PRASAD GHOSH,KOLKATA vs. DCIT, CIRCLE - 1, JAMSHEDPUR, JAMSHEDPUR

The above captioned appeal is filed by the assessee against the order dated 29.01.2024, passed by the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2013-2014.

At the time of hearing, ld. AR fairly stated that the assessee has chosen to file an application under VSVS Scheme, 2024 and the process is at the final stage and assessee is waiting for Form No.4 from the competent authority. The assessee also stated that there is a fair chance to settle the matter under the said scheme. Therefore, at this stage, the appeal of the assessee ay be dismissed as withdrawn. In case, the settlement is not materialized, in that event the assessee may be allowed to file an application for revival of the case.

Ld. Sr. DR has not raised any objection on such submission made by the ld.AR.

Considering the submission of both the parties and perusing the material available on record, we find that since the assessee has availed the benefit under the VSVS Scheme, 2024 and it is likely that the matter may be settled, therefore, considering these aspects, we dismiss the appeal of the assessee as withdrawn. In case, the issue is not materialized there, in that event the assessee may file an appropriate application for revival of the case.