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Judgment
PER AMITABH SHUKLA, AM,
This appeal filed by the assessee is against order dated 22.10.2025 of the Learned CIT(A)-03, Gurgaon, [hereinafter referred to as ‘ld. CIT(A)] arising out of assessment order dated 11.10.2017 passed u/s 143(3) of the Income Tax Act, 1961 pertaining to Assessment Year 2015-16. The word ‘Act’ herein this order would mean Income Tax Act, 1961.
At the outset, at the time of hearing, the ld. Counsel for the assessee submitted that the present appeal has been inadvertently filed again for the same assessment year, resulting in duplication of proceeding. Accordingly, it was requested that permission be accorded to withdraw the appeal. Considering the peculiar factual matrix of the case, the appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.