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Judgment
PER MANISH AGARWAL, AM:
This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals) (‘the CIT(A) in short), National Faceless Appeal Centre (NFAC) dated 24.02.2023 in Appeal No. NFAC/2019-20/10094334 arising out of the intimation order passed u/s 143 (1) of the Income Tax Act, 1961 (“the Act” in short) for Assessment Year 2020-21.
Before us, the assessee appeared and filed a letter requesting for withdrawal of the appeal as inadvertently two appeals were filed against one order of CIT(A). It is stated by assessee that the other appeal bearing No. 5897/Del/2025 has been heard by the coordinate bench on 29.10.2025 and therefore, the present appeal being duplicate, assessee wishes to withdraw the same. He prayed accordingly.
On the other hand, the Ld. Sr. DR has not objected to the request of the assessee.
Heard both the parties and after considering the application filed by the assessee, we allow the assessee to withdraw the appeal. In view of these facts, the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.