Commissioner Of Central Excise vs. M/S Rajasthan Watch Manufactures
No AI summary yet for this judgment.
[2024:RJ-JP:47753-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Review Petition No. 18/2020 Commissioner Of Central Excise, Jaipur-1, New Central Revenue Building, Statue Circle, Jaipur-302005 (Presently Commissioner Of Central Goods And Services Tax, Jaipur, New Central Revenue Building, Statue Circle, Jaipur-302005) ----Petitioner Versus M/s Rajasthan Watch Manufactures, D-468-C Road No.9A, Vki Area, Jaipur. ----Respondent For Petitioner(s) : Mr. Kinshuk Jain For Respondent(s) : HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 21/11/2024 An application (I.A. No.1/2024) is filed for withdrawal of the review petition with liberty to file fresh appeal/petition/review or a misc. application.
For the reasons mentioned therein, the application is allowed and the review petition is dismissed as withdrawn with liberty as prayed for. (ASHUTOSH KUMAR),J (AVNEESH JHINGAN),J Mohita/Riya/71
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.