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Delhi Goods Transport Agency (Regd) & Ors. vs. Gnct Of Delhi And Ors

W.P.(C)/4603/2012HC DelhiGSTCNR DLHC01122778201211 August 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages
For Petitioner: Mr. Ruchir Bhatia, Mr. Gaurav Khetrapal, AdvocatesFor Respondent: Mr. Ramesh Sharma, Senior Standing Counsel for GNCTD with Mr. Rahul Rajput, Advocate

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Cause title — parties, addresses and appearances
$~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P. (C) No. 4603/2012 DELHI GOODS TRANSPORT AGENCY (REGD) & ORS. ..... Petitioners Through : Mr. Ruchir Bhatia, Mr. Gaurav Khetrapal, Advocates. versus GNCT OF DELHI AND ORS ..... Respondents Through : Mr. Ramesh Sharma, Senior Standing Counsel for GNCTD with Mr. Rahul Rajput, Advocate. CORAM: JUSTICE S. MURALIDHAR JUSTICE PRATHIBA M. SINGH

% 11.08.2017

1.

Learned counsel for the petitioners states that, in view of the Goods and Services Tax regime that has been introduced, the issues raised in the present petition have been rendered academic. He, accordingly, seeks permission to withdraw this writ petition.

2.

The writ petition is dismissed as withdrawn. S. MURALIDHAR, J. PRATHIBA M. SINGH, J. AUGUST 11, 2017/j

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