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Judgment
PER S.RIFAUR RAHMAN,AM:
This appeal is filed by the assessee against the order passed by the ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC) dated 15.01.2026 for the Assessment Year 2021-22
At the time of hearing, ld. AR for the assessee submitted that two appeals being ITA Nos.2693/Del/2026 and 2736/Del/2026 were filed in the aforesaid case and in this regard, ld. AR submitted that the appeal being ITA No.2693/Del/2026 was filed inadvertently and requested to withdraw the present appeal. He submitted that request of withdrawal in writing is also placed on record. Accordingly, he prayed that the assessee may be permitted to withdraw the present appeal.
In view of the above, I permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn