AI Structured Summary
Not yet generated for this judgment
Judgment
PER KRINWANT SAHAY, AM:
Appeal in this case has been filed by the assessee against the order dated 27.01.2026 passed by the ld. Commissioner of Income Tax, Appeal CIT(A), Delhi-44 for Assessment Year: 2020-21.
The assessee has filed a brief of ground however during proceedings before us, the assessee has filed an application requesting to allow for withdrawal of appeal. The application of the assessee is reproduced as under:
“This is in relation to the captioned matter wherein the Appellant has received the hearing notice dated 17th July 2026 wherein the appeal has been scheduled for hearing on 8 September 2026. In this regard, the Appellant respectfully submits that it had also filed a rectification application before the jurisdictional Assessing Officer in respect of the issues forming the subject matter of the present appeal, Pursuant to the said application, a rectification order has now been passed granting relief to the Appellant and, accordingly, the grounds raised in the appeal no longer survive for adjudication. In view of the above, the Appellant respectfully requests Your Honours to treat this letter as sufficient compliance for the hearing fixed on 8th September 2026 and permit withdrawal of the captioned appeal. We request Your Honours to take the above on record. In case Your Honours require any further information or clarification, the Appellant shall be pleased to provide the same.”
Assessee’s request for withdrawal of appeal is allowed.
In the result, the appeal filed by the assessee is dismissed as withdrawn.