ASHUTOSH SHARMA,GWALIOR vs. ITO WARD 3(1), GWALIOR

At the outset, learned counsel for the assessee submitted that the assessee has availed Direct Tax Vivad Se Vishwas Scheme, 2024, and has duly filed declaration in Form No. 1 with the Department vide Acknowledgment No. 742208610051224 dated 05.12.2024. It was submitted that the department has issued Form No. 2bearing DIN/acknowledgment number 788346641301224 dated 30.12.2024 issued by ld PCIT, Gwalior ,under Rule 5 being Certificate under Sub- Section (1) of Section 92 of the Finance(No.2) Act, 2024(under the Direct Tax Vivad Se Vishwas Scheme, 2024). The said Form No. 2 is placed on record by ld. Counsel for the assessee. Prayers were made by ld. Counsel for the assessee that in view thereof the assessee wants to

On being asked by the Bench, learned Sr. DR submitted that the Department has no objection if the appeal of the assessee is allowed to be withdrawn.

After hearing both the parties and perusing the material on record, we hereby dismiss the appeal filed by the assessee in for the assessment year 2017-18 being withdrawn by the assessee on the ground that the assessee has availed The Direct Tax Vivad Se Vishwas Scheme, 2024, as stated by ld. Counsel for the assessee before the Bench wherein Certificate in Form No. 2 (Under 2 | P a g e Rule-5) being certificate under Sub-section (1) of section 92 of Finance(No. 2) Act, 2024 under the Direct Tax Vivad Se Vishwas Scheme, 2024, dated 30.12.2024 issued by learned Principal CIT, Gwalior is placed on record by ld counsel for the assessee vide application dated 09.01.2025 requesting for withdrawal of the aforesaid appeal. We order accordingly. assessment year 2017-18 stands dismissed as being withdrawn as detailed above.