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Gayatri Eneterprises vs. Union Of INDIA & Ors.

W.P.(C)/3758/2019HC DelhiGSTCNR DLHC01018481201921 November 2019Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA1 pages
For Petitioner: Mr. Vineet Bhatia, AdvFor Respondent: Mr. Satyakam, ASC. GNCTD with Mr. Akhil Dehlan, Adv. for R-2. Mr. Harpreet Singh, Sr. Standing counsel for CGST with Ms.Suhani Mathur, Adv

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Cause title — parties, addresses and appearances
$~29 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3758/2019 GAYATRI ENETERPRISES ..... Petitioner Through: Mr. Vineet Bhatia, Adv. versus UNION OF INDIA & ORS. ..... Respondents Through: Mr. Satyakam, ASC. GNCTD with Mr. Akhil Dehlan, Adv. for R-2. Mr. Harpreet Singh, Sr. Standing counsel for CGST with Ms.Suhani Mathur, Adv. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

% 21.11.2019

1.

Learned counsel for the petitioner seeks leave to withdraw the present petition with the liberty to file the same before the jurisdictional High Court i.e. High Court of Calcutta.

2.

Accordingly, present writ petition stands dismissed as withdrawn with liberty as prayed for. VIPIN SANGHI, J SANJEEV NARULA, J NOVEMBER 21, 2019 Pallavi

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