CORNERSTONE ONDEMAND ENTERPRISE INDIA PRIVATE LIMITED (FORMERLY KNOWN AS SABA SOFTWARE INDIA PVT LTD,MUMBAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, WARD 9(2)(1), , MUMBAI

At the outset, the learned counsel appearing on behalf of the outset, the learned counsel appearing on behalf of the outset, the learned counsel appearing on behalf of the assessee submitted that, owing to an inadvertent error, two assessee submitted that, owing to an inadvertent error, two assessee submitted that, owing to an inadvertent error, two separate appeals came to be filed against the same impugned order, separate appeals came to be filed against the same impugned order, separate appeals came to be filed against the same impugned order, resulting in duplication of proceedings. It was further submitted resulting in duplication of proceedings. It was further submitted resulting in duplication of proceedings. It was further submitted that the assessee has elected to prosecute ITA No. 2078 of 2026 assessee has elected to prosecute ITA No. 2078 of 2026 assessee has elected to prosecute ITA No. 2078 of 2026 and, accordingly, seeks permission to withdraw the present appeal, and, accordingly, seeks permission to withdraw the present appeal, and, accordingly, seeks permission to withdraw the present appeal, being duplicative in nature. Having considered the submission so being duplicative in nature. Having considered the submission so being duplicative in nature. Having considered the submission so advanced, and there being no impediment in acceding to the advanced, and there being no impediment in acceding to the advanced, and there being no impediment in acceding to the request, the present appeal is dismissed as withdrawn. the present appeal is dismissed as withdrawn. the present appeal is dismissed as withdrawn.

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as In the result, the appeal of the assessee is dismissed as In the result, the appeal of the assessee is dismissed as withdrawn.