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Judgment
PER AVDHESH KUMAR MISHRA, AM
The appeal No. 5788. Del.2012, Assessment Year (‘AY’) 2008-09 was decided vide order dated 17.12.2013 by the Tribunal which was, later on, recalled vide M.A. 691.Del.2017 dated 16.05.2025 to be decided on the merit.
At the outset, the Ld. counsel submitted an application dated 10.10.2025, which reads as under:
“Sub: Application for withdrawal of appeal
Hon'ble Member (s)
The above-captioned appeal is fixed for hearing on 10.10.2025 before the Hon'ble Bench.
I have spoken to the assessee's Chartered Accountant, Mr. P. D. Mehta, who has informed me telephonically that the assessee does not wish to pursue the present appeal any further.
In view of the above, it is most respectfully prayed that the Hon'ble Tribunal may kindly permit the withdrawal of the appeal and treat the same as dismissed as withdrawn.”
We have heard both parties and have perused material available on the record. The above application is self-explanatory. The assessee wants to withdraw this appeal. The Ld. Senior Departmental Representative has no objection to that. Accordingly, this appeal is dismissed as withdrawn.
In view of the above, the appeal of the assessee stands dismissed as withdrawn.