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Judgment
4 paragraphs · 76 wordsNone appeared for the respondents, despite service.
Learned counsel for the Revenue states that the remedy of Letters Patent Appeal is available to the Revenue but it was possibly not utilized at that stage because of paucity of Judges to hear the appeal. He seeks withdrawal of the appeal with liberty to file Letters Patent Appeal before the High Court within six weeks.
Liberty is granted.
Appeal is dismissed as withdrawn in terms of the aforesaid.