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Judgment
4 paragraphs · 118 words
This assessee’s appeal for Assessment Year 2012-13, arises against the CIT(A)/NFAC, Delhi order dated 23.3.2026, in proceedings u/s 143(3) of the Income Tax Act, 1961 (in short “the Act”).
2.
During the course of hearing, Ld. AR for the assessee submitted that he is withdrawing the appeal as the same is a duplicate appeal and requested to dismiss the same as withdrawn. Ld. DR did not controvert the aforesaid proposition.
3.
After hearing both the parties and perusing the records, it is noticed that the instant appeal is duplicate, thus, the same is liable to be dismissed as withdrawn. We hold and direct accordingly.
4.
In the result, the appeal of the assesee is dismissed in above terms.