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Facts
The assessee opted to settle the matter under the Direct Taxes Vivad Se Vishwas Scheme, 2024 and filed an application with Form-2 and 3. The Authorized Representative requested to withdraw the appeal.
Held
The Departmental Representative had no objection to the request of the assessee to withdraw the appeal.
Key Issues
Whether the appeal can be dismissed as withdrawn upon the assessee opting for the Direct Taxes Vivad Se Vishwas Scheme, 2024.
Sections Cited
Rule 34(4) of Income Tax (Appellate Tribunal) Rules 1963
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Income Tax Appellate Tribunal, JODHPUR BENCH (Virtual
Before: DR. MITHA LAL MEENA, HONBLE & SHRI UDAYAN DAS GUPTA, HONBLE
This appeal by the assessee is directed against the order of National Faceless Appeal Centre, Delhi [in short NFAC/CIT(A)] in respect with Assessment Year 2014-15. 2. None appeared for the assessee, however the assessee vide its application dated 20.01.2025 submitted that she has opted to settle the matter under the Direct Taxes Vivad Se Vishwas Scheme, 2024. A copy of application with Form-2 and 3 certified by the competent authority regarding opting VSVS is filed on record. The Ld. AR requested to that the appeal may kindly be allowed to be withdrawn. The Ld. DR has no objection to the request of the Assessee.
Accordingly, the appeal of the assessee is dismissed as withdrawn. Order pronounced on.. 24.. /03/2025 under Rule 34(4) of Income Tax (Appellate Tribunal) Rules 1963. (UDAYAN DAS GUPTA) JUDICIAL MEMBER Dated: 24/07/2025 Copies to : (1) The appellant. (2) The respondent. (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By Oder