BharatTaxGST

Smt. Lalita vs. Union Of INDIA And Another

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WTAX/2311/2024HC AllahabadGSTCNR UPHC01653092202404 May 20251 pages
For Petitioner: Nishant Mishra, Vedika NathFor Respondent: A.S.G.I., Gaurav Mahajan, Piyush, Tripathi, Hon'ble Shekhar B. Saraf, J., Hon'ble Donadi Ramesh, J., Learned counsel for the petitioner prays for withdrawal of the

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Neutral Citation No. - 2025:AHC:71391-DB Court No. - 40 Case :- WRIT TAX No. - 2311 of 2024 Petitioner :- Smt. Lalita Respondent :- Union Of India And Another Counsel for Petitioner :- Nishant Mishra,Vedika Nath Counsel for Respondent :- A.S.G.I.,Gaurav Mahajan,Piyush Tripathi Hon'ble Shekhar B. Saraf,J. Hon'ble Donadi Ramesh,J.

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Learned counsel for the petitioner prays for withdrawal of the writ petition.

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Accordingly, the writ petition is dismissed as withdrawn with liberty granted to the petitioner to challenge the order of the attachment passed under Section 83 of the CGST Act, 2017. Order Date :- 5.5.2025 rkg (Donadi Ramesh, J.) (Shekhar B. Saraf, J.) RAKESH KUMAR GAUTAM 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.