BharatTaxGST

M/S Avi Enterprises vs. Principal Commissioner Of Central Good And Services And Tax CGST Bhopal

WP/38344/2024HC Madhya PradeshGST09 January 2025Bench: HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI1 pages
For Petitioner: E KrishnadasFor Respondent: Advocate General

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Cause title — parties, addresses and appearances
(SUSHRUT ARVIND DHARMADHIKARI) JUDGE (ANURADHA SHUKLA) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI & HON'BLE SMT. JUSTICE ANURADHA SHUKLA ON THE 9th OF JANUARY, 2025 WRIT PETITION No. 38344 of 2024 M/S AVI ENTERPRISES AND OTHERS Versus PRINCIPAL COMMISSIONER OF CENTRAL GOOD AND SERVICES AND TAX CGST BHOPAL AND OTHERS Appearance: Shri E Krishna Das - Advocate for the petitioners. Shri Kishore Roy - Advocate for the respondents.

Per: Justice Sushrut Arvind Dharmadhikari Learned counsel for the petitioners seeks leave of this Court to withdraw this petition with liberty to file afresh, if occasion arises.

2.

With aforesaid liberty, the petition is dismissed as withdrawn. Shanu

1 WP-38344-2024 NEUTRAL CITATION NO. 2025:MPHC-JBP:915

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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.