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Judgment
PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER :
This appeal preferred by the assessees is directed against the assessment order dated 27.09.2024 passed by the Income Tax Department, Assessment Unit u/s 143(3) read with section 144C(13) of the Income-tax Act, 1961 (for short ‘the Act”) for Assessment Year 2021-22 pursuant to the directions of the Dispute Resolution Panel u/s 144C(5) of the Act.
At the time of hearing, ld. AR of the assessee submitted that vide letter dated 14.10.2025 which is placed on record, assessee seeks to withdraw the present appeal in view of the submissions made therein. Accordingly, he requested the Bench to allow the assessee to withdraw the same. Ld. DR of the Revenue did not object to the same.
In view of the submissions of the ld. AR of the assessee, we allow the assessee to withdraw the appeal and accordingly, the present appeal is dismissed as withdrawn.