Micra Overseas vs. Directorate Of GST Intelligence & Anr.

W.P.(C)/3304/2019HC DelhiGSTCNR DLHC01016697201919 November 2019Bench: HON'BLE MR. JUSTICE SUNIL GAUR1 pages

For Petitioner: Mr. Jitin Singhal, AdvocateFor Respondent: Mr. Harpreet Singh and Mr. Ankit Singh, Advocates for respondent No.1

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Cause title — parties, addresses and appearances

$~40. * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3304/2019 MICRA OVERSEAS ..... Petitioner Through: Mr. Jitin Singhal, Advocate. versus DIRECTORATE OF GST INTELLIGENCE & ANR. ..... Respondents Through: Mr. Harpreet Singh and Mr. Ankit Singh, Advocates for respondent No.1. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

% 19.11.2019

C.M. No. 49837/2019

Issue notice. Learned counsel for respondent No. 1 accepts notice.

The applicant seeks to withdraw the writ petition.

In view of the above averments made in the application, the same is allowed. The writ petition is dismissed as withdrawn.

VIPIN SANGHI, J

SANJEEV NARULA, J NOVEMBER 19, 2019 kd

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