M/S Surya Alumex vs. Commissioner , Central Goods And Services Tax Alwar

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EXCIA/5/2022HC RajasthanGSTCNR RJHC02044041202218 March 2025Bench: AVNEESH JHINGAN,MANEESH SHARMA1 pages

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[2025:RJ-JP:11917-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Central/excise Appeal No. 5/2022 M/s Surya Alumex, (Unit Of Surya Irrigation Pvt. Ltd.) F-1089, Phase-Iii, Riico Industrial Area, Bhiwadi, District-Alwar (Rajasthan). ----Appellant Versus Commissioner , Central Goods And Services Tax Alwar, Block A Surya Nagar Alwar (Rajasthan) 30100. ----Respondent For Appellant(s) : Mr. Daksh Pareek with Mr. Arjun Singh For Respondent(s) : Mr. Kinshuk Jain HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE MANEESH SHARMA Order 18/03/2025 Learned counsel for the appellant on instructions seeks permission to withdraw the appeal with liberty to avail remedy of writ against the order of rectification.

The appeal is dismissed as withdrawn with liberty as prayed for. (MANEESH SHARMA),J (AVNEESH JHINGAN),J RIYA/13

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