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Sethi Sons (INDIA) vs. Assistant Commissioner, Central GST & Ors.

CONT.CAS(C)/768/2024HC DelhiGSTCNR DLHC01026951202429 August 2024Bench: HON'BLE MR. JUSTICE DHARMESH SHARMA1 pages
For Petitioner: Mr.Rahul Malhotra, AdvocateFor Respondent: None

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Cause title — parties, addresses and appearances
$~39 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 768/2024 & CM APPL. 27847/2024 SETHI SONS (INDIA) .....Petitioner Through: Mr.Rahul Malhotra, Advocate. versus ASSISTANT COMMISSIONER, CENTRAL GST & ORS. .....Respondents Through: None. CORAM: HON'BLE MR. JUSTICE DHARMESH SHARMA

O R D E R %

29.08.

2024

1.

Learned counsel for the petitioner submits that the directions of this Court have since been complied with and hence, he seeks permission to withdraw the present petition.

2.

The present contempt petition is dismissed as withdrawn.

DHARMESH SHARMA, J. AUGUST 29, 2024/VLD

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