AI Structured Summary
Not yet generated for this judgment
Judgment
PER MAHAVIR SINGH, VICE PRESIDENT:
This appeal by the Assessee is arising out of the order of Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi in Appeal No. NFAC/2017-18/10236908 order dated 07/02/2025.
At the outset, it is noticed that the Assessee has filed a petition for withdrawing the Appeal and the relevant portion of the letter dated 02/12/2025 reads as under:
“The above mentioned appeal has been fixed for hearing before the Hon’ble “A” Bench of the Income Tax Appellate Tribunal, New Delhi on 03.12.2025
The Assessee Company does not wish to press any of the Grounds raised in Appeal. You are requested to kindly treat the present Appeal as withdrawn.
Thanking you, Yours Faithfully, For Lifelong Real Estate(P) Ltd.
As the Assessee want to withdraw the Appeal, we permit and accordingly the Appeal of the Assessee is dismissed as withdrawn.