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Judgment
4 paragraphs · 91 words
PER NAVEEN CHANDRA [A. M]:
The above captioned appeal is preferred by the assessee against the order dated 23.04.2025, passed by Ld. CIT(E), Delhi u/s 12AB(1)(b)(ii)(B) of the Income Tax Act, 1961 [hereinafter referred to as, “Act”] for A.Y. 2024-25.
2.
At the outset, the Ld. Counsel of the assessee stated before us that they wish to withdraw the appeal filed before the Tribunal. The Ld. DR did not raise any serious objection on the same.
3.
In view of the above, the appeal of the assessee is dismissed as withdrawn.