Sumit Tandon vs. Directorate General Of GST

BAIL APPLN./2788/2020HC DelhiGSTCNR DLHC01025672202021 September 2020Bench: HON'BLE MS. JUSTICE ANU MALHOTRA1 pages

For Petitioner: Mr. Aditya Kumar and Mr. Gagan Kumar Singhal, AdvocatesFor Respondent: Mr. P. L. Aggarwal, Advocate

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Cause title — parties, addresses and appearances

$~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL. APPLN. 2788/2020 SUMIT TANDON ..... Petitioner Through: Mr. Aditya Kumar and Mr. Gagan Kumar Singhal, Advocates. versus DIRECTORATE GENERAL OF GST ..... Respondent Through: Mr. P. L. Aggarwal, Advocate. CORAM: HON'BLE MS. JUSTICE ANU MALHOTRA

O R D E R %

21.09.

2020

(hearing through Video Conferencing)

The petitioner vide the present petition seeks anticipatory bail. Notice is issued to respondent which is accepted on behalf of the respondent. Learned counsel for the petitioner seeks to withdraw the present application, which is thus dismissed as withdrawn, as prayed.

ANU MALHOTRA, J SEPTEMBER 21, 2020 ssc

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