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Judgment
PER SANJAY AWASTHI, ACCOUNTANT MEMBER:
In this case, the Ld. AR requested that the appeal may be allowed to be withdrawn in terms of letter dated 29.05.2026.
The ld. AR read out from the letter as under:
Date: 29.05.2026
Before the Hon’ble Income Tax Appellate Tribunal, Bench F, Delhi.
Subject: Prayer for withdrawal of ITA No.1098/Del/2026 in the case of MUH Jain Memorial Education Trust, for AY 2027-28, listed for hearing on 01.06.2026.
Hon’ble Bench,
Kindly refer to the captioned appeal fixed for hearing before the Hon’ble Bench on 01.06.2026. The appellant has challenged the impugned order passed by Worthy CIT(E) under the Form 10AD of the Act. It is most respectfully submitted that the appellant does not want to pursue this appeal and it intends to withdraw the present appeal.
Therefore, it is prayed that the withdrawal of appeal may please be permitted. We shall be highly obliged.
Thanking You,
Yours Faithfully,
Sd/-
(Parikshit Aggarwal)
Chartered Accountant
Counsel for the Appellant
Considering the request of the Ld. AR the appeal is allowed to be withdrawn.
Accordingly, the appeal is dismissed, having been withdrawn.