D V Industries vs. Union Of INDIA
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[2025:RJ-JP:4158-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 13873/2024 D V Industries, E-74 Groth Center Riico, Dholpur Through Its Partner Dheeraj Mangal S/o Harish Chand Mangal. ----Petitioner Versus
Union Of India, Through Chief Commissioner, Central Goods And Services Tax, Jaipur Zone, New Central Revenue Building , Statue Circle, C Scheme, Jaipur- 302005
State Of Rajasthan, Through Joint Commissioner State Taxes Circle- Dholpur, Rajasthan. ----Respondents For Petitioner(s) : Mr. Priyesh Kasliwal For Respondent(s) : Mr. Sandeep Taneja, AAG with Mr. Aditya Sharma Mr. Raj Kumar Yadav HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 30/01/2025 Learned counsel for petitioner seeks permission to withdraw the present petition with liberty to file afresh. The petition is dismissed as withdrawn with liberty as prayed for. (SHUBHA MEHTA),J (AVNEESH JHINGAN),J CHANDAN-DAKSH/4
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.