BharatTaxGST

M/S Mahavir Prasad vs. Additional Commissioner, CGST & Central Excise

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WTAX/3015/2025HC AllahabadGSTCNR UPHC01321906202520 August 20251 pages
For Petitioner: Prateek Dawar, Tanmay SadhFor Respondent: Priyanka Midha, Hon'ble Shekhar B. Saraf, J., Hon'ble Praveen Kumar Giri, J., Counsel appearing on behalf of the petitioner, upon, reconsideration, submits that he wishes to withdraw the present

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Neutral Citation No. - 2025:AHC:143487-DB Court No. - 3 Case :- WRIT TAX No. - 3015 of 2025 Petitioner :- M/S Mahavir Prasad Respondent :- Additional Commissioner, Cgst & Central Excise Counsel for Petitioner :- Prateek Dawar,Tanmay Sadh Counsel for Respondent :- Priyanka Midha Hon'ble Shekhar B. Saraf,J. Hon'ble Praveen Kumar Giri,J.

1.

Counsel appearing on behalf of the petitioner, upon reconsideration, submits that he wishes to withdraw the present writ petition with liberty granted to the petitioner to file a fresh petition on the self same cause of action with better particulars.

2.

In light of the submission made above, the writ petition is dismissed as withdrawn with liberty as prayed for. Order Date :- 21.8.2025 Kuldeep (Praveen Kumar Giri, J.) (Shekhar B. Saraf, J.) KULDEEP SINGH High Court of Judicature at Allahabad

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