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(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1.
The learned counsel appearing for the revision petitioner states that the question involved in the present revision petition is covered by a decision of the Co-ordinate Bench of this Court in CRP No.581/2023 (TAX) and other connected matters decided on 11.08.2026.
2.
In view of the above, the present petition is dismissed.
3.
Pending application is also disposed of.