Sunil Arora vs DCIT, Circle 28(1)

PER SUDHIR KUMAR, JUDICIAL MEMBER:

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre Delhi [hereinafter referred to as “Ld. NFAC)”] vide order dated 09-02-2026 pertaining to A.Y. 2017-18, arising out the assessment order dated 28-10-2019 passed under section 143(3) of the Income-tax Act, 1961, (in short ‘the Act’).

The assessee has moved the application to withdraw the appeal. In the application the assessee stated that the Ld. NFAC has granted the appropriate relief to the assessee.

We have heard the parties and perused the material available on record. The assessee wants to withdraw the appeal therefore, the application filed by assessee is allowed and appeal is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.