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Laxmi vs. Delhi State GST , Govt. Of Nct Of Delhi & Anr.

W.P.(C)/10038/2024HC DelhiGSTCNR DLHC01042689202405 August 2024Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE SACHIN DATTA1 pages
For Petitioner: Mr. Sourabh Grover, Advocate (through VC)For Respondent: Mr. Rajeev Aggarwal, ASC along with Mr. Ankit Gupta and Mr. Shubham Goel, Advocates

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Cause title — parties, addresses and appearances
$~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 10038/2024 LAXMI .....Petitioner Through: Mr. Sourabh Grover, Advocate (through VC) versus DELHI STATE GST, GOVT. OF NCT OF DELHI & ANR. .....Respondents Through: Mr. Rajeev Aggarwal, ASC along with Mr. Ankit Gupta and Mr. Shubham Goel, Advocates. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE SACHIN DATTA % 05.08.2024

O R D E R

1.

The learned counsel appearing for the petitioner, who has joined proceedings through video-conferencing, seeks to withdraw the present petition.

2.

Dismissed as withdrawn. VIBHU BAKHRU, J

SACHIN DATTA, J AUGUST 05, 2024 r 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 13/08/2024 at 11:52:55

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