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Judgment
3 paragraphs · 115 words
PER S. RIFAUR RAHMAN, AM :
1.
At the time of hearing, we observed that assessee has filed an application dated 11.05.2026 requesting for withdrawal of the appeal on the reasons that the said appeal has been filed inadvertently and under a bonafide mistake, without proper verification of relevant facts and procedural aspects and filing of the present appeal is not intended to be pursued and the same deserves to be withdrawn in the interest of justice and to avoid unnecessary litigation. Accordingly, the assessee seeks permission to withdraw the present appeal.
2.
In view of the above, we permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn