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Judgment
PER MANISH AGARWAL, AM :
The present appeal is filed by assessee against the order dated 31.07.2020 by Ld. Commissioner of Income Tax (A)-II, New Delhi [“Ld.CIT(A)”] in Appeal No.62/16-17 passed u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 31.03.2016 passed u/s 254/144 of the Act pertaining to Assessment Year 2020-21.
Ld.AR filed a letter dated 23.06.2026 and prayed for withdrawal of the said appeal. For the same, the relevant contents of the letter are reproduced as under:-
“The above-mentioned appeal is fixed for hearing before your honours for today i.e. 23rd June 2026. Your Honours, it is requested to allow us to withdraw the said appeal.
Inconvenience caused is highly regrated.”
Ld. CIT DR for the Revenue has no objection in this regard.
We have heard the contention of both the parties and perused the material available on record. In view of the prayer made vide letter dated 23.06.2026, ITA No.7777/Del/2025 [Assessment Year 2020-21] in the case of “Deep Chand Singhal” is permitted to be withdrawn. Hence, appeal of the assessee is dismissed as withdrawn.
In the result, appeal of the assessee is dismissed.