The Commissioner Of Central Tax GST Delhi (West) vs. Adesh Jain

CRL.M.C./4770/2018HC DelhiGSTCNR DLHC01306013201818 September 2018Bench: HON'BLE MR. JUSTICE R.K.GAUBA1 pages

For Petitioner: Mr. Harpreet Singh, Sr. Standing counsel with Mr. Suresh Chaudhary & Ms. Suhani Mathur, AdvsFor Respondent: CORAM: HON'BLE MR. JUSTICE R.K.GAUBA

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Cause title — parties, addresses and appearances

$~31 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 4770/2018 THE COMMISSIONER OF CENTRAL TAX GST DELHI (WEST) ..... Petitioner Through: Mr. Harpreet Singh, Sr. Standing counsel with Mr. Suresh Chaudhary & Ms. Suhani Mathur, Advs. versus ADESH JAIN ..... Respondent Through CORAM: HON'BLE MR. JUSTICE R.K.GAUBA

% 18.09.2018 After some hearing the learned counsel for the petitioner, on instructions, submits that he may be allowed to withdraw the present petition seeking liberty to approach the court of sessions under Section 439 (2)

Cr.P.C.

The petition and the application filed therewith are dismissed as withdrawn with liberty as prayed for, granted. R.K.GAUBA, J SEPTEMBER 18, 2018 nk

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