Bhupender Kumar vs. Commissioner Of Central Goods And Service Tax, Central Goods And Service Tax
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 107 CWP No. 11767 of 2020 (O&M) Date of Decision: 16th September, 2020
Bhupender Kumar ....Petitioner
VERSUS
Commissioner of Central Goods and Service Tax, Central Goods and Service Tax, CGST Commissionerate, Rohtak ....Respondent
CORAM: JUSTICE S. MURALIDHAR
JUSTICE AVNEESH JHINGAN
Present: Mr. Rajiv Malhotra, Advocate for the Petitioner.
Mr. Sourabh Goel, Advocate for the Respondent.
*******
Dr. S. Muralidhar, J.
Mr. Rajiv Malhotra, learned Counsel for the Petitioner seeks leave to withdraw the present petition at this stage.
The petition is dismissed as withdrawn.
(S. MURALIDHAR) JUDGE
(AVNEESH JHINGAN) JUDGE
16th September, 2020 jk
Whether speaking/reasoned Yes/No Whether reportable Yes/No JITENDER KUMAR 2020.09.16 15:02 I attest to the accuracy and integrity of this document Chandigarh
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