SHRI KRISHNA GOPAL,DUMKA vs. ACIT, CIRCLE-3(1), DEOGHAR

Assessee represented by None Department represented by Shri Ashok Gautam, Addl. CIT-DR Date of hearing 18/02/2025 Date of pronouncement 20/02/2025 O R D E R PER: PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER: 1. This appeal preferred by the assessee emanates from the order of National Faceless Appeal Centre, Delhi (NFAC)/learned Commissioner of Income Tax (Appeals) [in short, the ld. CIT(A)] dated 03/05/2024 for the Assessment Year (AY) 2012-13 as per the grounds of appeal on record.

2. At the outset, an application has been filed by the assessee's counsel wherein it has been stated that the assessee has opted for VSV Scheme-2024 and have filed Form No. 1 which is already placed on record. Though, the assessee had sought for adjournment but in such scenario, where the assessee had already filed Form No. 1 and have expressed intention to go for VSV Scheme-2024 and settling the dispute through the said scheme in such case, no practical purpose shall be served in keeping the appeal pending before the Tribunal. Therefore, on basis of the petition filed by the assessee alongwith Form No. 1 where the assessee is going for VSV Scheme-2024 (extended), the appeal, therefore, is Shri Krishna Gopal Vs ACIT treated as withdrawn by the assessee and hence the appeal of the assessee is dismissed as withdrawn with the rider that the assessee shall be at liberty to file for restoration of appeal as per law in case, he fails to get through VSV Scheme or if he cannot achieve the logical end in his case through the said scheme of the department. As per the above terms, the grounds of appeal are treated as withdrawn, hence dismissed as withdrawn.