DINESH JINDAL,NEW DELHI vs. DCIT, CENTRAL CIRCLE-20, NEW DELHI
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)-27, New Delhi [in short ‘the CIT(A)’] dated 26.12.2023, for A.Y 2014-15. 2
The assessee has filed an application dated 30.12.2024 for withdrawal of appeal as the assessee has opted to settle the issues under the Vivad se Vishwas Scheme, 2024 [in short ‘VSVS’]. The assessee has placed on record copy of Form No. 1 filed under VSVS, 2024. The ld. counsel for assessee prayed for liberty to revive appeal in case application of assessee fails to mature for any reason under Vivad se Vishwas Scheme, 2024. 3. The ld. DR raised no objection to withdrawal of appeal by the assessee.
Both sides heard. In light of application made by the assessee, appeal of assessee for A.Y 2014-15 is dismissed as withdrawn as assessee has opted to settle the issue under Vivad se Vishwas Scheme. Liberty is granted to assessee to revive the appeal in case application of assessee under Vivad se Vishwas Scheme, 2024 fails to mature.
In the result, appeal of assessee in ITA No. 74/DEL/2024 is dismissed as withdrawn. Order pronounced in open court on 03.01.2025. [NAVEEN CHANDRA]
[VIKAS AWASTHY]
ACCOUNTANT MEMBER
JUDICIAL MEMBER
Dated: 03rd JANUARY, 2025. VL/