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Judgment
3 paragraphs · 108 words
PER ANUBHAV SHARMA, JM:
The appeal was listed today along with early hearing application filed by the assessee and it was apprised by ld. Counsel that on 22.07.2025 the appeal of assessee was adjourned sine die on the basis that Mutual Agreement Procedure (MAP) are pending and now the same have concluded. Ld. Counsel had submitted that assessee no longer intends to prosecute the present appeal as the issue are covered by MAP in regard to transaction with Finland India.
2.
In the light of aforesaid, no purpose will be served by giving an early hearing before regular bench to withdraw the appeal. The appeal is dismissed withdrawn.