Samyagya Engineers Private Limited vs Circle 22(2), Delhi

PER SHRI M BALAGANESH, ACCOUNTANT MEMBER:

The appeal in ITA No.6232/Del/2026 for AY 2019-20, arises out of the order of the Id. Commissioner of Income Tax (Appeals)-24, Delhi [hereinafter referred to as 'Id. CIT(A)', in short] dated 13.03.2026 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') dated 31.03.2022 by the Assessing Officer, DCIT, Central Circle-7, New Delhi (hereinafter referred to as 'Id. AO').

At the outset the Ld. AR requested for withdrawal of the appeal preferred by it and took our attention to letter dated 14.09.2026 of the Ld. AR requesting that this appeal may be allowed to be withdrawn. The application for withdrawal of appeal is as under:-

The Ld. DR does not have any objection for the said request of the ld AR.

We have gone through the request submitted by the Ld. AR and since the DR does not have any objection, the appeal is allowed to be withdrawn.

In the result the appeal of the assessee is dismissed as withdrawn.