M/S Tajs Groups And Associates vs. The Commissioner Of Central Tax

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WP/201530/2022HC KarnatakaGSTCNR KAHC03004676202215 July 2022Bench: S.VISHWAJITH SHETTY3 pages
For Petitioner: SRI. DEPAK V.BARAD, ADVOCATEFor Respondent: SRI.GIRISH S.HULIMANI, ADVOCATE FOR R1 TO R3

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Before: SHRI. TANVEER AHMED

The learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw this writ petition.

The memo is taken on record.

The petition is dismissed as withdrawn. JUDGE Srt CT-SMP

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.