Commissioner Of Central GST And Central Excise vs. M/S. Ericsson INDIA PVT. LTD.

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CW/16875/2018HC RajasthanGSTCNR RJHC02071959201805 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

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[2024:RJ-JP:45564-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 16875/2018 Commissioner Of Central GST & Central Excise (Erstwhile Commissioner Of Central Excise, Jaipur-I), New Central Revenue Building, Statue Circle, C Scheme, Jaipur ----Petitioner Versus M/s. Ericsson India Pvt. Ltd., Kukas, Jaipur (Rajasthan) ----Respondent For Petitioner(s) : Mr. Kinshuk Jain For Respondent(s) : Mr. Sunil Nath Mr. Ankit Popli HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 05/11/2024 An application (I.A. No.1/2024) is filed for withdrawal of the writ petition with liberty to file fresh appeal/petition/review or a misc. application to revive the present petition.

For the reasons mentioned therein, the application is allowed and the writ petition is dismissed as withdrawn with liberty as prayed for. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J Simple Kumawat /31

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.