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Judgment
5 paragraphs · 111 words
PER MANISH AGARWAL, AM:
This Appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (‘the CIT(A) in short) passed u/s 250 of the Income Tax Act, 1961, dated 14.07.2025 for Assessment Year 2023-24.
2.
At the time of hearing, no one was present on behalf of the assessee, but a letter dated 01/12/2025 was filed, expressing the desire to withdraw the present appeal.
3.
The Ld. Sr. DR for Revenue expressed no objection against withdrawal of the appeal by the assessee.
4.
In view of the foregoing; the present appeal filed by the assessee is dismissed as withdrawn.