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Judgment
PER M. BALAGANESH, A. M.:
The appeal in ITA No.1555/Del/2026 for AY 2013-14, arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 06.01.2026 against the order of assessment passed u/s 143(3) r.w.s. 254 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 22.12.2022 by the Assessing Officer, DCIT, Circle-1(1), Delhi (hereinafter referred to as ‘ld. AO’).
At the time of hearing the ld AR submitted that the assessee does not want to pursue the appeal and therefore requested for withdrawal of the appeal preferred by it.
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 AR and since the DR does not have any objection, the appeal is allowed to be withdrawn.
In the result the appeal of the assessee is dismissed as withdrawn.