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Judgment
PER MADHUMITA ROY, J. M.:
The instant appeal filed by the assessee is directed against the order dated 20.01.2026 passed by the Ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre- Delhi, [hereinafter referred to as the Ld. CIT(A)] under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the Assessment Order dated03.02.2025 passed by the Assessment Unit, Income-tax Department (hereinafter referred to as ‘the ld. AO’) under Section 147 r.w.s 144 read with section 144B of the Income-tax Act, 1961 (‘Act for Short) for Assessment Year 2020-21.
At the time of hearing, learned counsel of the assessee submits that the assessee wants to withdraw its instant appeal.
Learned Department representative submits that he has no objection to the instant withdrawal of appeal. Ordered accordingly.
This assessee’s appeal is dismissed as withdrawn.