ASHA BURMAN,NEW DELHI vs. ACIT CIRCLE 46(1), NEW DELHI

At the outset ,ld. Counsel appearing for the assessee submitted before the Bench that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024, A.Y. 2017-18 Soregam SA, Belgium v. ACIT and has duly filedDeclaration in Form No. 1 with the Department vide Acknowledgment No. 918528810280325 dated 28.03.2025. The said Form Nos. 1 is placed on record by the assessee. It was submitted that although the assessee has not been issued Form No. 2 by the department, but it is the assessee’s appeal; and the assessee want to withdraw its appeal. The assessee may be allowed to withdraw its appeal. The learned CIT-DR submitted that the Department has no objection if the appeal of the assessee is allowed to be withdrawn as it is the assessee’s appeal and the assessee want to withdraw its appeal.

After hearing both the parties and perusing the material on record, we hereby dismiss the appeal filed by the assessee in for assessment year 2017-18 being withdrawn by the assessee. Since it is the assessee’s appeal and the assessee is itself praying for its dismissal being withdrawn , we dismiss this appeal as being withdrawn by the assessee. In case , if the aforesaid matter is not finally settled/approved under the scheme, the liberty is granted to the assessee to file application for restoration of its appeal. This order was pronounced in open court on the conclusion of hearing in the presence of the both the parties.We order accordingly.

In the result, appeal of the assessee in for assessment year 2017-18 stands dismissed as being withdrawn, as indicated above.