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M/S Sagar Enterprises Th Manohar Kumar vs. Ut Of J And K Th Commissioner State Tax Department Jammu And Others

WP(C)/2180/2025HC Jammu and Kashmir and LadakhGSTCNR JKHC02004581202511 August 2025Bench: HON'BLE MR. JUSTICE SANJEEV KUMAR,HON'BLE MR. JUSTICE SANJAY PARIHAR1 pages

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Cause title — parties, addresses and appearances
HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT JAMMU WP (C) No. 2180/2025 M/S Sagar Enterprises .....Applicant(s)/Petitioner(s) Through :- Mr. Aayush Malhotra, Advocate v/s UT of J & K & Ors. .....Respondent(s) Through :- Ms. Monika Kohli, Sr. AAG CORAM: HON’BLE MR. JUSTICE SANJEEV KUMAR, JUDGE HON’BLE MR. JUSTICE SANJAY PARIHAR, JUDGE

ORDER 11.08.2025

On being confronted that the order impugned dated 13.02.2025 passed by the STO, Circle Udhampur is appealable under GST, learned counsel for the petitioner seeks leave of this Court to withdraw this petition with a liberty to avail appropriate remedy available under law. His statement is taken on record and the writ petition is, accordingly, dismissed as withdrawn with liberty as prayed for.

(Sanjay Parihar)

(Sanjeev Kumar) Judge Judge

JAMMU 11.08.2025 Manik

Sr. No. 36

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