Mohammad Asif Khan vs. Union Of INDIA Thru. Prin. Chief Secy. Central Goods And Services Tax (CGST), New Delhi And Others
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Neutral Citation No. - 2023:AHC-LKO:37631-DB
Court No. - 2 Case :- WRIT TAX No. - 137 of 2023 Petitioner :- Mohammad Asif Khan Respondent :- Union Of India Thru. Prin. Chief Secy. Central Goods And Services Tax (Cgst), New Delhi And Others Counsel for Petitioner :- Raghvendra P. Singh,Satyendra Prakash Singh Counsel for Respondent :- Dipak Seth Hon'ble Rajan Roy,J. Hon'ble Manish Kumar,J. After arguing at some length, learned counsel for the petitioner submits that he does not want to press this petition and the same may be dismissed as such with liberty to file afresh petition. Petition is dismissed as withdrawn with liberty to file afresh petition, if otherwise, maintainable. Order Date :- 26.5.2023 Ashish ASHISH MISHRA High Court of Judicature at Allahabad, Lucknow Bench
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