Krishna Enterprises vs. Union Of INDIA
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HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 2970/2025 Krishna Enterprises, Through Proprieter Sitaram Sharma, Maliyon Ki Dhani Kishore Nagar, Lalsot Road, In Front Of Govt. Hospital, Dausa, Rajasthan Pin-303303. ----Petitioner Versus
Union Of India, Through Its Secretary, Ministry Of Finance, Govt. Of India, New Delhi.
Goods And Service Tax, Division-B Alwar (Gst Range Ix Dausa) Through Its Assistant Commissioner. ----Respondents For Petitioner(s) : Mr.Sahil Kumar Yadav, Adv. for Mr.Martand Pratap Singh, Adv. For Respondent(s) : HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE MUKESH RAJPUROHIT Order 23/05/2025
Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file fresh with better particulars.
The writ petition is dismissed as withdrawn with liberty as prayed for. (MUKESH RAJPUROHIT), J (AVNEESH JHINGAN), J Himanshu Soni/11
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.