Prime Export Corporation vs. Sh. A. Anbarasu, Principal Commissioner Of GST And Anr.
Original PDF →CONT.CAS(C)/835/2023HC DelhiGSTCNR DLHC01023810202301 May 2025Bench: HON'BLE MR. JUSTICE ANISH DAYAL1 pages
For Petitioner: Ms. Palak Mathur, AdvocateFor Respondent: CORAM: HON'BLE MR. JUSTICE ANISH DAYAL
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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CONT.CAS(C) 835/2023
PRIME EXPORT CORPORATION
.....Petitioner
Through:
Ms. Palak Mathur, Advocate.
versus
SH. A. ANBARASU, PRINCIPAL COMMISSIONER OF GST AND
ANR.
.....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
O R D E R %
01.05.
2025
1.
Ms. Pallavi Mathur, counsel appears on behalf of petitioner and states on instructions that they want to withdrawn the matter.
2.
The petition is dismissed as withdrawn.
3.
Order be uploaded on the website of this Court. ANISH DAYAL, J MAY 1, 2025/RK/na This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 01:40:08
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.