Gabriel INDIA LTD vs. Union Of INDIA
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23-WP-16095-2025 (C).DOC Pallavi IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.16095 OF 2025 Gabriel India Ltd …Petitioners Versus Union Of India …Respondents Mr Sriram Sridharan, a/w Mr. Shanmuga Dev and Ms. Aditi Jain for the Petitioners. Mr Siddharth Chandrashekhar a/w Abhishek R.Mishra, for the Respondents. CORAM: SUMAN SHYAM & ADVAIT M. SETHNA, JJ. DATED: 14th JULY 2026. PC:-
Mr. Sridharan, learned counsel for the Petitioners submits that during the pendency of the Writ Petition, the GST Tribunal has become functional and therefore, he has instructions to withdraw this Writ Petition with liberty to file an Appeal before the Tribunal.
The prayer stands allowed.
Writ Petition stands disposed of as withdrawn. (ADVAIT M. SETHNA, J.) (SUMAN SHYAM, J.) { PALLAVI MAHENDRA WARGAONKAR MAHENDRA WARGAONKAR Date: 2026.07.14 18:21:57 +0530
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