Gautam Jaiswal And 25 Others vs. State Of U.P. And 11 Others
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Court No. - 35 Case :- WRIT TAX No. - 646 of 2016 Petitioner :- Gautam Jaiswal And 25 Others Respondent :- State Of U.P. And 11 Others Counsel for Petitioner :- Ashwani Kumar Pathak Counsel for Respondent :- C.S.C.
Hon'ble Bharati Sapru,J.
Hon'ble Neeraj Tiwari,J.
Learned Standing Counsel states that with the coming of the Goods and Services Tax Act the provisions impugned in the present writ petition of the U.P. Entertainment and Betting Tax Act, 1979 have been repealed.
This writ petition is, therefore, decided in terms of the interim order granted by this Court on 31.08.2016.
Order Date :- 9.1.2018 S.P.
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