Parvatiya Promotors And Builders Private Limited vs. State Of Uttarakhand And Others
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WPMS No. 2416 of 2015 Hon’ble Sharad Kumar Sharma, J.
Mr. Jitendra Chaudhary, Advocate for the petitioner. Mr. Anurag Bisaria, Standing Counsel for the State of Uttarakhand. A statement has been made by the learned counsel for the petitioner after seeking instructions from the petitioner that as a consequence of the enforcement of the GST, the cause raised in the Writ Petition has now been rendered infructuous. Hence, he does not want to press the writ petition at this stage. Accordingly, the Writ Petition is dismissed as infructuous. Interim order, if any, stands vacated.
(Sharad Kumar Sharma, J.) Dated 24.04.2019 Shiv
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