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Anil Jaswani vs. Union Of INDIA

WP/14702/2024HC Madhya PradeshGST30 April 2025Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Amit ShrivastavaFor Respondent: Deputy Solicitor General

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Cause title — parties, addresses and appearances
(SURESH KUMAR KAIT) CHIEF JUSTICE (VIVEK JAIN) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE SURESH KUMAR KAIT, CHIEF JUSTICE & HON'BLE SHRI JUSTICE VIVEK JAIN ON THE 30th OF APRIL, 2025 WRIT PETITION No. 14702 of 2024 ANIL JASWANI Versus UNION OF INDIA AND OTHERS Appearance: Shri Amit Shrivastava - Advocate for the petitioner.

ORDER Per: Hon'ble Shri Justice Suresh Kumar Kait, Chief Justice Learned counsel for the petitioner submits that matter has been resolved as per GST Amnesty Scheme, 2024. Accordingly, present petition is dismissed as having been rendered infructuous. rj

1 WP-14702-2024 NEUTRAL CITATION NO. 2025:MPHC-JBP:19834

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