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Judgment
ORDER
PER NAVEEN CHANDRA [A. M]:
The above captioned appeal is preferred by the assessee against the order dated 11.11.2025, passed by the Learned Commissioner of Income Tax(Appeals)-44, New Delhi (hereinafter referred to as ‘ld. CIT(A)), under section 250 of the Income Tax Act, 1961 [hereinafter referred to as, “Act”] for Assessment Year 2021-22. The assessment order in this appeal dated 20.12.2023 is passed by the Assessing Officer [for short, AO] under section 143(3) r.w.s. 144B of the Act.
None was present on behalf of the assessee, therefore we decided to hear the case ex-parte with the assistance of ld. DR. The ld. DR pointed out that the assessee has filed a petition for withdrawal of the aforesaid appeal as the ld. Addl./JCIT(A)-7, Mumbai has decided the issue in favour of the assessee.
Considering the petition of the assessee and the submission of the ld. DR, we allow the withdrawal of the assessee’s appeal. The appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.
Order is pronounced in the open court on 20.03.2026.