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Judgment
This assessee's appeal for Assessment Year 2019-20, arises against the CIT(A)-27, New Delhi's DIN & order No. ITBA/APL/M/250/2025-26/1082201863(1) dated 30.10.2025, in proceedings u/s 147 of the Income Tax Act, 1961 (in short "the Act").
Heard both the parties at length. Case file perused.
It emerges at the outset that the assessee has filed his application for withdrawal of the instant appeal as under:
"Sir,
Sub: Request for withdrawal of appeal in the case of Sh. Arpit Goel for AY 2019-20 in ITA No. 7169/2025
The above said appeal is fixed for hearing before Your Honours for today i.e. 23.12.2025 As per the instructions, the assessee wants to withdraw the aforesaid captioned appeal and it is humbly prayed that the same may please be allowed."
Learned departmental representative submits that he has no objection to the instant withdrawal application per se. Ordered accordingly.
This assessee's appeal is dismissed as withdrawn in above terms subject to all just exceptions.
Order Pronounced in the Open Court on 23/12/2025.