M/S Sambhaji Multi Services Through Its Proprietor Sachin Ratknakar Sonwane vs. The Dy. Commissioner State Tax Appeal
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- 1 - ca1602.24.odt IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD 939 CIVIL APPLICATION NO. 1602 OF 2024 IN WRIT PETITION NO. 393 OF 2024 Ms/ Sambhaji Multi Services ….Applicant
VERSUS The Commissioner, State GST Bhavan & others
…..Respondents
Mr. A. M. Sharma, Advocate for the applicant. Mr. S. B. Narwade, AGP for the State.
CORAM : RAVINDRA V. GHUGE AND R. M. JOSHI, JJ.
DATE : 23rd FEBRUARY, 2024. PER COURT :
The Writ Petition was dismissed for non-removal of office objections. This Civil Application has been filed within limitation seeking restoration.
For the reasons set out, the Civil Application is allowed. The Writ Petition shall be restored on the condition that the Petitioner shall remove all the office objections on or before 8th March, 2024. ( R. M. JOSHI) ( RAVINDRA V. GHUGE) JUDGE
JUDGE dyb
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