Ms Ras Industry vs. Union Of INDIA And Others
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CWP-6608-2026 M/S R.A.S INDUSTRY THE UNION OF INDIA AND OTHERS Present:- Mr. Pawan Kumar Pahwa, Advocate
Mr. Harshabh Soni, Advocate and
Mr. Shivang Puri, Advocate
for the petitioner.
Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to avail its remedy under Section 107(1) of Central Goods and Services Tax Act, 2017. 2. Dismissed as withdrawn with liberty as prayed for.
It is clarified that while granting the afore liberty, we have neither commented on the merits nor maintainability/entertainability of the remedy that the petitioner may invoke in terms of the liberty granted through the instant order. Jyoti Thakur
JYOTI THAKUR 2026.03.07 12:35 I attest to the accuracy and integrity of this document
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