R K & D Investment Private Limited vs AO

PER AMITABH SHUKLA, AM

This appeal filed by the assessee is directed against the order of Ld. ADDL/JCIT (A)-7, Mumbai, dated 28.10.2025 arising out of assessment order dated 11.12.2019 passed under section u/s 154 of the Act for the Assessment Year 2018-19. The word ‘Act’ herein this order would mean Income Tax Act, 1961.

At the time of hearing, CA Prerna Malik, ld. Counsel for the assessee submitted that during the scrutiny of the said appeal, the registry pointed out that the respondent name was wrongly filled in, due to which the appeal was marked as defective. Thereafter, as advised by the concerned authority, the assessee filed a fresh appeal bearing ITA No.8719/Del/2025 for the same assessment year. However, the defect in appeal in ITA No.8545/Del/2025 could not be cured. Therefore, the ld. Counsel prayed for withdraw the appeal vide letter dated 30.03.2026 bearing ITA No.8545/Del/2025 being the defective appeal.

After going through the appeal memo, we accept the request of the ld. Counsel for the assessee and permit to withdraw the appeal in ITA No.8545/Del/2025. Accordingly, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed.