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Judgment
ORDER
MANISH AGARWAL, AM:
This appeal is filed by the assessee against the order dated 25.11.2024 of Ld. Commissioner of Income Tax (Appeals)/ADDL/JCIT (A)-7, Mumbai [“Ld.CIT(A)”] in Appeal No. ADDL/JCIT (A)-7 MUMBAI/10008/2019-20 arising out of the intimation order passed u/s 143 (1) of the Income Tax Act, 1961 (“the Act” in short) for Assessment Year 2020-21.
Before us, no one appeared on behalf of the assessee at the time of hearing. An application dated 27.10.2025 requesting for withdrawal of the appeal as inadvertently two appeals were filed against one order of CIT(A). It is stated by assessee that the original appeal bearing ITA No. 416/Del/2025 was heard by the Co-ordinate Bench on 31.07.2025 and Tribunal order was passed on 16.10.2025 and therefore, the present appeal being duplicate, assessee wishes to withdraw the same. He prayed accordingly.
On the other hand, the Ld. Sr. DR has not objected to the request of the assessee.
Heard Ld.Sr.DR for the Revenue and after considering the application filed by the assessee, we allow the assessee to withdraw the appeal. In view of these facts, the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.