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Judgment
PER M. BALAGANESH, AM
The appeal in ITA No.4588/Del/2025 for AY 2025-26, arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 26.05.2025 against the order of assessment passed u/s 200A of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 10.06.2024 by the Assessing Officer, ACIT, CPC-TDS, Ghaziabad (hereinafter referred to as ‘ld. AO’).
None appeared on behalf of the assessee, though the assessee has filed a letter dated 20.01.2026 requesting that this appeal may be allowed to be withdrawn. The application for withdrawal of appeal is as under:-
Application for Withdrawal of Appeal
Before the Income Tax Appellate Tribunal Delhi Benches, New Delhi
In the matter of: Harvindra Singh Appeal No. ITA 4588/DEL/2025 Assessment Year: 2025-26
APPLICATION FOR WITHDRAWAL OF APPEAL
Most Respectfully Submitted:
1.That the above appeal was filed by the Appellant against the order passed under section 250 of the Income-tax Act, 1961, by the National Faceless Appeal Centre (NFAC) for the assessment year 2025-26.
2.That the seller of immovable property has got their PAN linked with Aadhar and thus the system shows No Demand for the specified, the Appellant does not wish to pursue the appeal any further.
3.That the Appellant, therefore, humbly prays before this Hon'ble Tribunal to kindly permit the withdrawal of the above appeal.
4.It is respectfully prayed that the appeal may kindly be treated as withdrawn.
Place: Meerut Date: 20.01.2026
(Harvindra Singh) Appellant
The Ld. DR does not have any objection for the said request of the ld AR.
We have gone through the request submitted by the Ld. AR and since the DR does not have any objection, the appeal is allowed to be withdrawn.
In the result the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 06/02/2026.