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Judgment
PER SUDHIR KUMAR, JUDICIAL MEMBER:
This appeal by the assessee is directed against the order of the National Faceless Appeal Centre (NFAC) Delhi [hereinafter referred to as “Ld. NFAC)”] vide order dated 16-01-2026 pertaining to A.Y. 2014-15, arising out the assessment order dated 08-12-2016 under section 144 of the Income-tax Act, 1961(In short “the Act”).
The assessee has made the request to withdraw the appeal. We have heard the parties and perused the material available on record. During the hearing of the appeal the Ld. AR has requested to withdraw the appeal. The request made by Ld. AR of the assessee is allowed and appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.