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M/S New Sagun Enterprises And Another vs. Union Of INDIA And 2 Others

WTAX/1143/2023HC AllahabadGSTCNR UPHC01219081202329 October 20231 pages
For Petitioner: Ram Raj Prajapati, Dinesh Kumar, MauryaFor Respondent: A.S.G.I., C.S.C., Ugrasen Kumar, Pandey, Hon'ble Manoj Kumar Gupta, J., Hon'ble Donadi Ramesh, J., After making brief submissions, Sri Ram Raj Prajapati, learned

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Neutral Citation No. - 2023:AHC:206949-DB Court No. - 21 Case :- WRIT TAX No. - 1143 of 2023 Petitioner :- M/S New Sagun Enterprises And Another Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Ram Raj Prajapati,Dinesh Kumar Maurya Counsel for Respondent :- A.S.G.I.,C.S.C.,Ugrasen Kumar Pandey Hon'ble Manoj Kumar Gupta,J. Hon'ble Donadi Ramesh,J.

1.

After making brief submissions, Sri Ram Raj Prajapati, learned counsel for the petitioners prays for withdrawal of the instant petition with liberty to file a fresh petition annexing therewith reasons which accompanied order under Section 73 of Goods and Services Tax Act dated 12.04.2022. 2. Sri Ankur Agrawal, learned counsel for respondents no. 2 to 3 has no objection to the same.

3.

The petition is disposed of as withdrawn with liberty to file fresh petition. (Donadi Ramesh, J.) (Manoj Kumar Gupta, J.) Order Date :- 30.10.2023 Ruhi H. RUHI HASAN High Court of Judicature at Allahabad

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Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.