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Judgment
PER MANISH AGARWAL, AM :
The present appeal is filed by assessee against the order dated 19.05.2025 passed by Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld.CIT(A)”] in Appeal No. CIT (A), Delhi- 17/10835/2019-20 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 30.12.2019 passed u/s 143(3) of the Act pertaining to assessment year 2017-18.
Ld. Counsel for the assessee filed a letter dated 21.11.2025 and prayed under the instruction of the assessee that the above-captioned appeal may be permitted to be withdrawn.
Ld. Sr. DR for the Revenue has no objection in this regard.
We have heard the contentions of the Ld. Authorized representatives of the parties and perused the material available on record. In view of the prayer made by Ld. Authorized representative of the assessee vide letter dated 21.11.2025, ITA No.4327/Del/2025 [Assessment Years 2017-18] in the case of Vindhya Trust is permitted to be withdrawn. Hence, appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.