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Judgment
Per Mahavir Singh, Vice President:
This appeal by the assessee is directed against the order of learned CIT(Exemption), Delhi dated 9th March, 2026 whereby the application of the assessee in Form 10AB for registration under Section 12A of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') was rejected.
Nobody appeared on behalf of the assessee at the time of hearing. The assessee has filed a letter on 27th May, 2026 requesting to withdraw the present appeal filed by it on the ground that the fresh application of the assessee before the Department has favorably been considered and formal approval/registration has been granted to it.
Learned Senior DR has no objection.
In view of the above position, we allow the request of the assessee to withdraw the present appeal filed by it. Accordingly, the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.