AI Structured Summary
Not yet generated for this judgment
Judgment
ORDER
PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2018-19, arises against the Commissioner of Income Tax (Appeals) [in short, the “CIT(A)”], Delhi’s-44 order dated 23.02.2026 having DIN and order no. ITBA/APL/S/250/2025-26/1086400167(1), involving proceedings under section 143(3) r.w.s. 144C of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
Case called twice. None appears at the assessee’s behest. It is accordingly proceeded ex-parte.
It emerges at the outset with the able assistance coming from the Revenue side that the assessee has sought for withdrawal of the instant appeal vide application dated 24.07.2026, reading as under:
“Dear Sir,
It is respectfully submitted that, due to an inadvertent clerical error, the above-mentioned appeal for AY 2018-19 against the order passed by CIT(A) u/s 250 is filed twice before the Hon'ble Income Tax Appellate Tribunal. This appeal is listed for hearing before the Tribunal on 27 July 2026.
The other appeal (ITTPA 256/DEL/2026) for AY 2018-19 against the order passed u/s 250 on the same issues is scheduled for hearing on 10 August 2026. Since the duplicate appeal filing was unintentional and the other appeal on the same issue is already on record, the present appeal has become redundant.
In view of the above, the appellant respectfully requests that the present appeal may kindly be withdrawn and may be dismissed as withdrawn.
The appellant sincerely regrets the inconvenience caused to the Hon'ble Tribunal and undertakes that the duplicate filing was purely inadvertent and without any intention to mislead.
We, therefore, request your goodself to kindly permit the withdrawal of the present appeal and oblige.”
Learned department representative has no objection to the instant withdrawal of appeal. Ordered accordingly.
This assessee’s appeal is dismissed as withdrawn subject to all just exceptions.
2 | P a g e
3 | P a g e