Mr. Yashwant Kumar Sharma vs. The State Of Bihar And Anr
Original PDF →CWJC/16239/2018HC PatnaGSTCNR BRHC01012393201815 November 2019Bench: MR. JUSTICE ANIL KUMAR SINHA,MR. JUSTICE ASHWANI KUMAR SINGH2 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16239 of 2018
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Mr. Yashwant Kumar Sharma S/o Ram Krishna Sharma, Proprietor of Sona
Group, Vill- Jaganathpur, POPS- Hathouri, Muzaffarpur.
... ... Petitioner
Versus
1.
The State of Bihar through Commissioner-cum-Secretary-cum-Principal
Secretary, Commercial Taxes Department, Government of Bihar, Vikas
Bhawan, Bailey Road, Patna.
2.
Assistant Commissioner/Commercial Tax Officer, Commercial Tax
Department, SGST, I.B. Darbhanga Division, Darbhanga, Bihar
... ... Respondents
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Appearance :
For the Petitioner
:
Mr. Sandeep Kumar, Advocate
Mr. Sanchay Srivastava, Advocate
For the Respondent/s
:
Mr.Vikash Kumar- SC11
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
and
HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER (Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH) 2 15-11-2019
In view of the subsequent final Order No.01/DBG/18-19 dated 11.06.2018 passed by the Commercial Taxes Officer, IB, Mr. Sandeep Kumar, learned counsel appearing for the petitioner seeks leave to withdraw the present application with liberty to challenge the aforestated order in accordance with law.
Patna High Court CWJC No.16239 of 2018(2) dt.15-11-2019 2/2 Leave is granted. The application is disposed of.
kanchan/- (Ashwani Kumar Singh, J) ( Anil Kumar Sinha, J) U
Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.