Aircon Overseas vs. Directorate Of GST Intelligence & Anr.

W.P.(C)/3306/2019HC DelhiGSTCNR DLHC01016695201922 November 2019Bench: HON'BLE MR. JUSTICE SUNIL GAUR1 pages

For Petitioner: Mr. Jitin Singhal, AdvocateFor Respondent: Mr. Ashok Jain, Advocate for R-2. Mr. Harpreet Singh, Senior Standing Counsel for R-1

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Cause title — parties, addresses and appearances

$~24 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3306/2019 AIRCON OVERSEAS ..... Petitioner Through: Mr. Jitin Singhal, Advocate. versus DIRECTORATE OF GST INTELLIGENCE & ANR. ... Respondents Through: Mr. Ashok Jain, Advocate for R-2. Mr. Harpreet Singh, Senior Standing Counsel for R-1. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

% 22.11.2019 CM APPL. 50459/2019

By this application, the Petitioner seeks leave to withdraw the writ petition.

The application is allowed. The petition is dismissed as withdrawn.

Matter need not be listed on the next date. VIPIN SANGHI, J SANJEEV NARULA, J NOVEMBER 22, 2019 nk

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