Saan Engineers PVT. LTD. vs. Deputy Commissioner Of CGST And Cx, Raigad And Anr
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(3) WP-4668.24.DOCX lgc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 4668 OF 2024 Saan Engineers Private Limited : Petitioner Versus Deputy Commissioner of CGST & CX, Raigad & Anr. : Respondents ______________________________________________________ Mr Rajeev Waglay, i/by Mr. Dinesh B Parmar for the Petitioner. Mr Karan Adit, a/w Mr. Siddharth S Chandrashekhar for the Respondents. ______________________________________________________ CORAM M.S. Sonak & Advait M. Sethna, JJ. DATED: 29 September 2025 PC:-
Mr. Rajeev Waglay, the learned counsel for the Petitioner, on instructions, seeks leave to withdraw this Petition with liberty to appeal before the GST Tribunal.
Accordingly, leave is granted with liberty as prayed for.
The Writ Petition is disposed of as withdrawn. (Advait M. Sethna, J) (M.S. Sonak, J) LAXMIKANT GOPAL CHANDAN GOPAL CHANDAN Date: 2025.09.29 17:26:34 +0530
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