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Judgment
PER ANUBHAV SHARMA, JM:
This is an appeal preferred by the Assessee against the order dated 27.02.2025 of the Commissioner of Income-tax (Appeals), Delhi-27, Delhi [hereinafter referred as Ld. CIT(A), for short] in Appeal No.CIT(A), Delhi-2/10512/2019-20 arising out of the appeal before it against the order dated 18.12.2019 passed u/s 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) by the ACIT, Circle 5(2), Delhi (hereinafter referred to as the Ld. AO).
It was submitted by the ld. AR that as there is another appeal of the assessee in ITA No.2811/Del/2025 for the same assessment year pending for today which assessee shall contest and the assessee be wllowed to withdraw this appeal, to which the ld. DR had no objection.
In view of the above the assessee is allowed withdraw this appeal. The appeal is dismissed as withdrawn.