BharatTaxGST

Lalit Kumar Kushwaha vs. Principal Secretary Government Of INDIA

WP/31971/2023HC Madhya PradeshGST19 June 2025Bench: HON'BLE SHRI JUSTICE ATUL SREEDHARAN1 pages
For Petitioner: Manish Mishra

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Cause title — parties, addresses and appearances
(ATUL SREEDHARAN) JUDGE (DINESH KUMAR PALIWAL) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE ATUL SREEDHARAN & HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL ON THE 19th OF JUNE, 2025 WRIT PETITION No. 31971 of 2023 LALIT KUMAR KUSHWAHA Versus PRINCIPAL SECRETARY GOVERNMENT OF INDIA AND OTHERS Appearance: Shri Manish Mishra - Advocate for the petitioner. Shri Rajvardhan Dutt Padraha - Advocate for the respondent/CGST.

ORDER Per: Justice Atul Sreedharan Learned counsel for the petitioner submits that there is an alternative efficacious remedy of appeal before the Commissioner. Under the circumstances, he seeks withdrawal of the present petition with liberty to seek appropriate remedy before the Commissioner. The petition is dismissed as withdrawn with the aforementioned liberty. @shish

1 WP-31971-2023 NEUTRAL CITATION NO. 2025:MPHC-JBP:26399

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