Vikas Khandelwal And Co. & Anr. vs. Union Of INDIA & Anr.

W.P.(C)/10929/2015HC DelhiGSTCNR DLHC01606238201527 October 2017Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages

For Petitioner: Mr. Ruchir Bhatia, AdvFor Respondent: Mr. Amit Mahajan, CGSC for UOI. Mr. Harpreet Singh, Sr. Standing Counsel with Mr. Suresh Chaudhary, Advocate for R-2

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Cause title — parties, addresses and appearances

$~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 10929/2015 VIKAS KHANDELWAL AND CO. & ANR. ..... Petitioners Through: Mr. Ruchir Bhatia, Adv. versus UNION OF INDIA & ANR. ..... Respondents Through Mr. Amit Mahajan, CGSC for UOI. Mr. Harpreet Singh, Sr. Standing Counsel with Mr. Suresh Chaudhary, Advocate for R-2. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE PRATHIBA M. SINGH

27.10.

2017

Learned counsel for the petitioner seeks permission to withdraw the present writ petition in view of the implementation of Goods and Services Tax w.e.f. 1st July, 2017. The writ petition is dismissed as infructuous in view of the statement.

SANJIV KHANNA, J.

PRATHIBA M. SINGH, J. OCTOBER 27, 2017 MR/pk

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