BharatTaxGST

Thirty Six Automobiles Private Limited & Anr. vs. Unon Of INDIA & Ors.

W.P.(C)/200/2019HC DelhiGSTCNR DLHC01006945201919 February 2020Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA2 pages
For Petitioner: Ms. Vandana Mittal and Ms. Aarti Sharma, AdvsFor Respondent: Mr. Anurag Ahluwalia, CGSC for UOI. Mr. Harpreet Singh, Sr. Standing counsel, CGST with Mr. Ankit Singh, Adv. Mr. Satish Aggarwala, Sr. Standing counsel with Mr. Vaswani, Adv

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
$~51 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 200/2019 THIRTY SIX AUTOMOBILES PRIVATE LIMITED & ANR. ..... Petitioners Through: Ms. Vandana Mittal and Ms. Aarti Sharma, Advs. versus UNON OF INDIA & ORS. ..... Respondents Through: Mr. Anurag Ahluwalia,CGSC for UOI. Mr. Harpreet Singh, Sr. Standing counsel, CGST with Mr. Ankit Singh, Adv. Mr. Satish Aggarwala, Sr. Standing counsel with Mr. Vaswani, Adv. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 19.02.2020 CM APPL. 6826/202 (permission to withdraw the appeal)

1.

By way of this application, the Petitioners seeks leave to withdraw the present writ petition since the Petitioners have availed of the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. 2. Petition is accordingly dismissed as withdrawn.

3.

In view of the above, the next date of hearing i.e. 22.04.2020 stands cancelled. VIPIN SANGHI, J SANJEEV NARULA, J FEBRUARY 19, 2020 Pallavi

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.

Create a free accountSign in

See plans and prices

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 Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.