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Judgment
This assessee’s appeal for assessment year 2009-10, arises against the Commissioner of Income Tax (Appeals)-22 [in short, the “CIT(A)”], New Delhi’s order dated 25.03.2019, passed in case no. 89/18-19/CIT(A)-22, New Delhi, involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
Learned counsel for the assessee submits during the course of hearing that the assessee herein has opted for settling the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 by filing the prescribed Form-1 in the office of the designated authority. He, therefore, requested for withdrawal of the instant appeal.
The Revenue is equally fair in not disputing this clinching averment made by the assessee at this stage.
This assessee’s appeal is dismissed as withdrawn in above terms, subject to all just exceptions.