VIPUL AGARWAL,JAMSHEDPUR vs. DCIT,CENTRALCIRCLE,JAMSHEDPUR , BISTUPUR, JAMSHEDPUR

1. The assessee for the above captioned appeal has filed the petition that it is opting for Vivad se Viswas Scheme. P a g e 1 | 3

It is evident from the petition the said assessee has intended to avail for the Vivad se Vishwas Scheme of the Income Tax Department the date of which is extended up to 31st Jan, 2025 to make a final application. Having placed on record such petition it is clear that the assessee is proceeding for Vivad Se Vishwas Scheme. Therefore, no purpose would be served keeping the matter pending before the Tribunal since the assessee has taken recourse of settlement through the referred Scheme of the Department.

Accordingly, the matter is dismissed as withdrawn by the assessee with a rider that in case the assessee fails to avail the Vivad Se Vishwas Scheme, in such a case, a case he shall be at the liberty to apply for the restoration of this appeal. The Ld. DR did not oppose his petition.

In the result the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 30/01/2025.