Smt. Savita Sharma vs. Bharat Sangh
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[2024:RJ-JP:15663] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Civil Writ Petition No. 3327/2024 Smt. Savita Sharma, Proprietor Solution And Solution, Address 1899, Bhatto Ka Gali, Opp. Purani Vidhansabha, Badi Chaupad, Jaipur. ----Petitioner/Applicant/Complainant Versus
Bharat Sangh, Superintendent (Tax Evasion), Central Goods And Services Tax And Central Excise Commissionerate, Jaipur.
Amit Kumar Sharma S/o Late Omprakash Sharma, R/o 1899, Bhatto Ki Gali, Badi Chaupar, Jaipur, Rajasthan. ----Respondents/Non-Applicants For Petitioner(s) : Mr. Vikram Beniwal For Respondent(s) : HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 03/04/2024 Learned counsel for the petitioner wants to withdraw this civil writ petition. The civil writ petition is dismissed accordingly. Pending application(s), if any, also stands disposed of. (MAHENDAR KUMAR GOYAL),J Manish/47
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.