M/S Oasys Cybernetics PVT. LTD.Thru. Project Manager Debashish Ghosh vs. State Of U.P. Thru. GST Commissioner Lko. U.P. And Another
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1095 of 2025 Court No. - 3 HON'BLE SHEKHAR B. SARAF, J. HON'BLE PRASHANT KUMAR, J.
Ms. Jagriti Vashisht, learned counsel appearing on behalf of the petitioner, upon reconsideration, submits that the present writ petition may be dismissed as withdrawn with liberty to the petitioner to file a fresh writ petition with better particulars.
In light of the submission made above, the writ petition is dismissed as withdrawn with liberty as prayed for. October 13, 2025 cks/- Versus Counsel for Petitioner(s) : Surangama Sharma, Jagriti Vashisht Counsel for Respondent(s) : C.S.C. (Prashant Kumar,J.) (Shekhar B. Saraf,J.) M/S Oasys Cybernetics Pvt. Ltd.Thru. Project Manager Debashish Ghosh .....Petitioner(s) State Of U.P. Thru. Gst Commissioner Lko. U.P. And Another .....Respondent(s) CHANDRA KANT SINGH High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.