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Vishal Mishra vs. Superintendent Range 164, Central Goods And Services Tax & Anr.

W.P.(C)/6543/2024HC DelhiGSTCNR DLHC01026254202423 July 2024Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE SACHIN DATTA1 pages
For Petitioner: Mr. Nitin Gulati, AdvFor Respondent: Mr. Aakarsh Srivastava, SC and Mr. Vaibhav Gupta, Adv

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Cause title — parties, addresses and appearances
$~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6543/2024 VISHAL MISHRA .....Petitioner Through: Mr. Nitin Gulati, Adv. versus SUPERINTENDENT RANGE 164, CENTRAL GOODS AND SERVICES TAX & ANR. .....Respondents Through: Mr. Aakarsh Srivastava, SC and Mr. Vaibhav Gupta, Adv. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE SACHIN DATTA % 23.07.2024

O R D E R

1.

Learned counsel appearing for the petitioner states that the grievance of the petitioner stands addressed. He seeks to withdraw the present petition.

2.

The present petition is dismissed as withdrawn.

VIBHU BAKHRU, J

SACHIN DATTA, J JULY 23, 2024/cl

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