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Judgment
PER C.N. PRASAD, JM,
This appeal is filed by the assessee against the order of the DRP dated 26.03.2025 for the A.Y. 2021-22.
At the very outset the Ld. Counsel for the assesse furnished a letter dated 17.02.2026 of the Assessee Company and submitted that the assesse intends to withdraw the appeal. The letter of the Assessee for withdrawal of appeal is as under:-
KUNSHAN Q TECH MICROELECTRONICS (INDIA) PRIVATE LIMITED
Registered Office :B-1, 26-27, Top Floor, Community Centre, Janakpuri, New Delhi-110058
Email: [email protected]
Mobile No. +91-8882910401
Website: www.qtechsmartvision.com
CIN: U26109DL2019FTC344132
The Assistant Registrar, The Hon'ble Income Tax Appellate Tribunal,
17.02.2026 New Delhi.
Respected Sir,
Reg.: Request for Withdrawal of ITA no. 4777/DEL/2025 for AY 2021-22 in case of M/s. Kunshan Q Tech Microelectronics (India) Pvt. Ltd. (PAN: AAHCK4396H) v. Ld. DCIT, CC-30, Delhi fixed hearing before Hon'ble "I" Bench on 18.02.2026
The above matter is fixed for hearing on 18.02.2026.
With regard to the above, it is most respectfully submitted as under:
1)That the afore-mentioned appeal in ITA No. 477/DEL/2025 was filed against the order dated 26.03.2025 passed u/r 13 of the of the Income-tax (Dispute Resolution Panel) Rules, 2009 for rectification of mistakes apparent on record in the order dated 30.09.2024 passed by the Hon'ble DRP-2, ND which order was submerged into the final assessment order dated 29.10.2024.
2)That the aforesaid assessment order dated 29.10.2024 was the subject matter of appeal in ITA no. 5356/DEL/2024 meaning thereby that the rectification appeal in ITA No. 4777/DEL/2025 is connected & emanates from the very assessment order which was the subject matter of appeal in ITA no. 5356/DEL/2024.
The Ld. DR has no objection in Assessee withdrawing his appeal. Thus, appeal is dismissed as withdrawn.
Noting the contents of the application the Assessee is permitted to withdraw the appeal.
In the result, the appeal of the assesse is dismissed as withdrawn.