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Judgment
ORDER
PER SUDHIR KUMAR, JUDICIAL MEMBER:
This appeal by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), -26 Delhi [hereinafter referred to as “Ld. CIT(A))”] vide order dated 25-11-2025 pertaining to A.Y. 2022-23 arising out the assessment order dated 18-03-2025 u/s.143(3) r.w.s147 of the Income-tax Act, 1961, (in short ‘the Act’)
The assessee has moved and application to withdraw the present appeal. In the application the assessee has stated that this appeal was inadvertently filed in duplicate. Another appeal ITANo. 766/Del/2026 is pending for disposal before ITAT and is scheduled for hearing on 11-05-2026.
Ld. DR has no objection on the application.
Heard and perused the material available on record. The assessee wants to withdraw the appeal, therefore the application filed by the assessee is allowed and appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.