VENUGOPAL REDDY,HYDERABAD vs ASSISTANT DIRECTOR OF INCOME TAX , INTERNATIONAL TAXATION -2, HYDERABAD

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”, HYDERABAD

Before: SHRI LALIET KUMAR & SHRI MADHUSUDAN SAWDIA

For Appellant: Ms. Mrudulatha Devdas appeared for Shri K.C. Devdas, C.A

For Respondent: Shri B. Bala Krishna – CIT-DR

Hearing: 18.12.2024Pronounced: 18.12.2024

O R D E R PER LALIET KUMAR, J.M.

This appeal is filed by the assessee, feeling aggrieved by the assessment order passed by the Assistant Director of Income Tax (International Taxation) – 2, Hyderabad dated 19.10.2023 for the AY 2021-22.

At the outset, the Learned Counsel for the assessee submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw this appeal.

After hearing both the parties, we dismiss the appeal of the assessee with a liberty to approach the Tribunal if assessee's case is not accepted in Vivad se Vishwas Scheme 2024 by the Revenue for whatsoever may be the reason, then the assessee shall be at liberty to file Miscellaneous Application before the Tribunal within the time limit prescribed under the Act to reinstate assessee's appeal. Ordered accordingly.

In the result, the appeal of the assessee is dismissed as 'withdrawn'.

VENUGOPAL REDDY,HYDERABAD vs. ASSISTANT DIRECTOR OF INCOME TAX , INTERNATIONAL TAXATION -2, HYDERABAD