M/S. Jai Maa Constructions vs. The Union Of INDIA And Ors

Original PDF →
WP/14342/2022HC BombayGSTCNR HCBM01045117202209 January 2023Bench: HON'BLE SHRI JUSTICE NITIN JAMDAR,HON'BLE SHRI JUSTICE ABHAY AHUJA1 pages

No AI summary yet for this judgment.

skn 1 52-WP-14342.2022.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY APPELLATE SIDE WRIT PETITION NO. 14342 OF 2022

M/s.Jai Maa Constructions. … Petitioner. V/s. The Union of India and others. … Respondents. Mr.Rohit D. Gorade i/b. Mr.Rameshwar N. Gite for the Petitioner. Mr.Karan Adik with Mr.Satyaprakash Sharma for Respondent No.

2.

CORAM : NITIN JAMDAR AND ABHAY AHUJA, JJ. DATE : 9 January 2023. P.C. : The learned counsel for the Petitioner states that the relief sought for in this petition regarding activation of GST Registration has been redressed and seeks leave to withdraw this petition. Writ petition is accordingly disposed of as withdrawn. (ABHAY AHUJA, J.) (NITIN JAMDAR, J.) SANJAY KASHINATH NANOSKAR SANJAY KASHINATH NANOSKAR Date: 2023.01.11 14:51:28 +0530

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