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Judgment
PER NAVEEN CHANDRA, AM :-
This appeal by the assessee is directed against the order of the NFAC, Delhi dated 03.06.2024 pertaining to A.Y 2020-21.
At the very outset, the ld. counsel for the assessee filed an application dated 30.10.2025 seeking permission to withdraw the appeal filed by the assessee on the ground that the dispute relating to tax arrears has been settled under the Vivad se Vishwas Scheme, 2024 and the assessee has accepted the pending tax liability of Rs. 1,72,18,918 and deposited the same in Form No. 2 issued by the Department.
The ld. DR did not raise any objection.
Accordingly, the appeal is dismissed as withdrawn.
In the result, appeal of assessee in ITA No. 2053/DEL/2025 is dismissed as withdrawn.