MOHD. JAWED,BIJNOR vs. ITO WARD - 3(3), BIJNOR
Before: SHRI VIKAS AWASTHY, & SHRI NAVEEN CHANDRA
PER BENCH :-
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), Moradabad [in short, ‘the CIT(A)’] dated 13.09.2018, for A.Y 2015-16. 2
The assessee has filed an application dated 01.01.2025 through his Counsel for withdrawal of the appeal as the assessee has settled the issues under the Vivad se Vishwas Scheme, 2024. The assessee has placed on record Form No. 2. 3. In light of the aforesaid application, appeal of the assessee for A.Y 2015-16 is dismissed as withdrawn. Liberty is granted to the assessee to revive the appeal in case application of the assessee under Vivad se Vishwas Scheme, 2024 finally fails to mature.
In the result, appeal of the assessee in ITA No. 127/DEL/2021 is dismissed. Order pronounced in the open court on 03.01.2025. [NAVEEN CHANDRA]
[VIKAS AWASTHY]
ACCOUNTANT MEMBER
JUDICIAL MEMBER
Dated: 03rd JANUARY, 2025. VL/
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