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Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
Date of hearing 06.02.2025 Date of pronouncement 06.02.2025 ORDER
Per Satbeer Singh Godara, Judicial Member:
This assessee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2024-25/1064211538(1), dated 19.04.2024 involving proceedings under section 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
The assessee appears to have filed her application received on 13.01.2025 for withdrawal of the instant appeal, as under:
With reference to above, appellant wish to withdraw the aforesaid appeal, because to resolve the dispute, appellant has opted for filing application under DTVSVS 2024 and has been issued Form 2 i.e. Certificated under sub section (1) of Section 92 of the Finance Act (No. 2) Act, 2024 (Under the Direct Tax Vivad Se Vishwa Scheme 2024) by the principal CIT, Gwalior on 30.10.2024. In response to which appellant has paid due taxes and filed Form 3 vide Acknowledgement No 815079540110125. In View of the above, filing of application under DTVSVS 2024, you are most humbly requested to allow the appellant to withdraw the appeal and oblige.
Learned departmental representative submits that he has no objection to the instant withdrawal application per se. Ordered accordingly.