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Judgment
PER KRINWANT SAHAY, AM:
Appeal in this case has been filed by the assessee against the order dated 31.12.2025 passed by the ld. CIT(A)-30, New Delhi for Assessment Year: 2022-23.
During proceedings before us, the ld. counsel of the assessee has filed an application requesting to allow to withdraw the appeal. The application is reproduced as under:
“That the above-captioned appeal is listed for hearing before this Hon'ble Tribunal on 24.06.2026.
That the present appeal came to be filed inadvertently and under a bona fide mistake.
That the issue involved in the present appeal is identical to the issue involved in ITA No. 647/DEL/2026 for the same assessment year and same assessee, which has already been heard by the Hon'ble Bench and the matter stands reserved for orders. The order sheet dated 04.06.2026 records that the appeal was heard and the order was reserved.
That in view of the aforesaid facts, continuation of the present appeal is neither necessary nor warranted and result in multiplicity of proceedings.
That the appellant, therefore, seeks permission of this Hon'ble Tribunal to withdraw the present appeal, with liberty, to take appropriate steps in accordance with law.”
After considering the request, the assessee is allowed to be withdrawn the appeal.
Accordingly, the appeal is dismissed as withdrawn.
In the result, the appeal filed by the assessee is dismissed as withdrawn.