GOPALJI GANESHPRASAD VAISHYA,VASHI vs. ASSESSING OFFICER, VASHI

This appeal by the assessee is directed against the order dated 16.04.2025 passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [‘Ld. CIT(A)’], for the Assessment Year 2017–18, arising from the assessment order passed under section 147 read with section 144 of the Income-tax Act, 1961 (‘the Act’).

The assessee, vide letter dated 12.08.2026, has sought permission to withdraw the present appeal. It is stated that two appeals, being ITA No. 6127/Mum/2026 and ITA No. 6615/Mum/2026, were inadvertently filed against the same impugned order due to a technical issue encountered during e-filing and that the present appeal may, therefore, be permitted to be withdrawn.

We have heard the learned Departmental Representative and perused the assessee’s letter as well as the material available on record. Since both appeals arise from the same impugned order, the assessee’s request is accepted and permission to withdraw the present appeal is granted. Accordingly, the appeal is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.