M/S G.N.Traders, Thru. Proprietor Sri Kant Gupta vs. Deputy Commissioner State GST Khand No.3 Lucknow
No AI summary yet for this judgment.
Neutral Citation No. - 2025:AHC-LKO:44939-DB
Court No. - 2 Case :- WRIT TAX No. - 692 of 2025 Petitioner :- M/S G.N.Traders, Thru. Proprietor Sri Kant Gupta Respondent :- Deputy Commissioner State Gst Khand No.3 Lucknow, Counsel for Petitioner :- Rohit Upadhyay,Pranvesh Awasthi Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J. Hon'ble Brij Raj Singh,J.
Shri Rohit Upadhyay, learned counsel for petitioner at the very outset states that the petition may be dismissed as not pressed with liberty to the petitioner to file a fresh writ petition.
Learned Standing Counsel for the respondents has no objection.
Accordingly, the writ petition is dismissed with liberty as aforesaid. Order Date :- 4.8.2025 Pks POOJA SETH High Court of Judicature at Allahabad, Lucknow Bench
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.