Dr. A.K.Jayasankaran Nambiar, J.
 IA.No.1 of 2025 has been filed by the appellant seeking permission to withdraw the Writ Appeal so as to enable the appellant to opt for settlement
of the dispute under the provisions of the Direct Tax Vivad Se Vishwas Scheme, 2024.
Heard. Taking note of the averments in the affidavit filed in support of the I.A, the Writ Appeal is dismissed as withdrawn without prejudice to the
right of the appellant reserved above.
