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Judgment
Per Manish Agarwal, AM :
This appeal by the assessee is arising out of the order of learned CIT(A), NFAC, New Delhi dated 11th January, 2026 for the assessment year 2017-18.
Nobody attended on behalf of the assessee at the time of hearing. Vide letter dated 2nd August, 2026, the assessee has requested for withdrawal of the present appeal filed by her for the reason that she had filed the appeal with an incorrect PAN. However, upon realizing the mistake, the assessee has filed another appeal with ITA No.3337/Del/2026 with correct PAN. The assessee has, therefore, requested for withdrawal of the present appeal in ITA No.2830/Del/2026. Learned Senior DR has no objection.
Considering the aforesaid and after going through the facts and circumstances of the case, we allow the request of the assessee to withdraw the present appeal. Hence, the appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.