Rahul Maheshwari vs Assistant Commissioner Of Income Tax

PER VIMAL KUMAR, JUDICIAL MEMBER:

The present appeal filed by assessee is against order dated 29.01.2025 of Learned Commissioner of Income-Tax (Appeals)-25, New Delhi (hereinafter referred as “the Ld. CIT(A)”) under Section 250 of the Income Tax Act, 1961 ( hereinafter referred as “the Act”) arising out of assessment order dated 23.02.2024 of the Learned Assistant Commissioner of Income Tax, Central Circle-25, (hereinafter referred as “Ld. AO") under Sections 153C of the Act, for assessment year 2015-16.

Learned Authorized Representative for the appellant/assessee vide letter dated nil stated that the appellant/assessee wishes to withdraw the appeal.

Learned Authorized Representative for the Department of Revenue had no objection.

In view of the aforesaid, we permit the appellant/assessee to withdraw the present appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.