M/S Neelam Devi vs. Joint Commissioner Office Of The Commissioner CGST And Central Excise (Appeal)
No AI summary yet for this judgment.
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 569 of 2023
M/s. Neelam Devi
... Petitioner
Versus Joint Commissioner, Officer of the Commissioner, CGST & Central Excise (Appeal0 and another
… Respondents
--- CORAM: HON’BLE MR. JUSTICE RONGON MUKHOPADHYAY
HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioner : Mr. Master Akash, Advocate For the CGST
: Mr. Amit Kumar, Advocate
--- Order No. 04
Dated 09th May, 2023
Mr. Master Akash, learned counsel appearing for the petitioner seeks permission to withdraw this application.
Mr. Amit Kumar, learned counsel for the CGST, does not have any objection. Permission is accorded.
This writ application is dismissed as withdrawn.
(RONGON MUKHOPADHYAY, J.)
(DEEPAK ROSHAN, J.) MK
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Jharkhand High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.