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Narendra Sinh Datala vs. The State Of Madhya Pradesh Through Principal Secretary

WP/20464/2024HC Madhya PradeshGST22 July 2026Bench: HON'BLE SHRI JUSTICE SUBODH ABHYANKAR1 pages
For Petitioner: Sunil LakhotiaFor Respondent: Advocate General

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Cause title — parties, addresses and appearances
(SUBODH ABHYANKAR) JUDGE (ALOK AWASTHI) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT INDORE BEFORE HON'BLE SHRI JUSTICE SUBODH ABHYANKAR & HON'BLE SHRI JUSTICE ALOK AWASTHI ON THE 22nd OF JULY, 2026 WRIT PETITION No. 20464 of 2024 NARENDRA SINH DATALA Versus THE STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY AND OTHERS Appearance: Shri Ayush Jain, counsel for the petitioner. Shri Pradyumna, G. A. for the respondents/State.

ORDER Per: Justice Subodh Abhyankar Learned counsel for the petitioner seeks permission of this Court to withdraw this petition filed under Section 226 of the Constitution of India with liberty to approach the GST Tribunal. Prayer is allowed. Writ petition is dismissed as withdrawn with the aforesaid. krjoshi

1 WP-20464-2024 NEUTRAL CITATION NO. 2026:MPHC-IND:19810

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Reproduced from the public record of the Madhya Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.