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Judgment
PER C.N. PRASAD, JM,
This appeal is filed by the assessee against the order dated 15.10.2024 passed by the Ld. CIT(A)/NFAC for the A.Y. 2017-18.
2 At the very outset the Ld. Counsel for the assesse furnished a letter dated 13.04.2026 and submitted that the present appeal was filed against the order passed by the Ld.CIT(A), whereby the matter was remanded back to the file of the AO and since the returned income has been accepted by the Ld. AO accordingly the assessee sought permission to withdraw the aforesaid appeal. The letter of the Assessee for withdrawal of appeal is as under:-
The Ld. DR has no objection in Assessee withdrawing its appeal.
Noting the contents of the application, the Assessee is permitted to withdraw its appeal.
In the result, the appeal of the assesse is dismissed as withdrawn.