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Judgment
5 paragraphs · 85 words
PER KRINWANT SAHAY A.M.
Appeal in this case has been filed by the assessee against the order dated 30.08.2025 passed by the Ld. CIT(A) / NFAC, Delhi-23 for the A.Y. 2021-22.
2.
The Ld. Counsel for the assessee moved an application dt.22.06.2026 requesting for the permission to withdraw the appeal which is as under :-
3.
The Ld. DR did not object to withdrawal of the appeal by assessee.
4.
We, therefore, permit the assessee to withdraw this appeal, which hereby stands dismissed as withdrawn.