ASHOK KUMAR GUPTA & SONS (HUF),NEW DWLHI vs. INCOME TAX OFFICER, WARD-4(1), GUWAHATI

This appeal filed by the assessee pertaining to the Assessment Year (in short “AY”) 2014-15 is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the I.T.A. No.: 399/Gau/2019 Assessment Year: 2014-15 Ashok Kumar Gupta & Sons HUF. “Act”) by ld. Commissioner of Income-tax (Appeals), Guwahati-2, Guwahati [in short ld. “CIT(A)”] dated 31.05.2019.

The ld. Counsel for the assessee has submitted that the assessee seeks permission of this Bench to withdraw its appeal in as it has opted for the “Vivad Se Vishwas Scheme, 2020”. 3. Per contra, ld. D/R did not have any objection to this request of the assessee. 4. We have heard rival contentions and perused the records placed before us. We have gone through the facts narrated by the ld. Counsel for the assessee stated herein above and find that the assessee has opted for the “Vivad Se Vishwas Scheme, 2020” and the Revenue has no objection if the instant appeal is dismissed. We, therefore, dismiss this appeal as withdrawn. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Kolkata, the 12th October, 2022. Sd/- Sd/- [Rajpal Yadav] [Manish Borad] Vice President Accountant Member Dated: 12.10.2022 Bidhan (P.S.)