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Judgment
PER VIMAL KUMAR, JM:
The appeal filed by the Assessee is against order dated 10.03.2026 of Ld. Commissioner of Income Tax (Appeals)-24, New [hereinafter referred to as “the CIT(A)”] under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) arising out of rectification order dated 02.05.2024 of the ld. Assessing Officer (hereinafter referred to as ‘the AO’) u/s 154C of the Act for A.Y. 2023-24.
Through application dated 15.03.2026, the appellant/assessee has prayed for withdrawal of appeal. In view of the contents of the application, the appellant/assessee is allowed to withdraw the appeal.
In the result, the appeal filed by the appellant/assessee is dismissed as withdrawan.