BharatTaxGST

M/S Dilip Buildcon Limited vs. Principal Commissioner CGST And Central Excise

WP/16950/2025HC Madhya PradeshGST15 October 2025Bench: HON'BLE SHRI JUSTICE VIVEK AGARWAL1 pages
For Petitioner: Kabeer Paul

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Cause title — parties, addresses and appearances
(VIVEK AGARWAL) JUDGE (AVANINDRA KUMAR SINGH) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE VIVEK AGARWAL & HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH ON THE 15th OF OCTOBER, 2025 WRIT PETITION No. 16950 of 2025 M/S DILIP BUILDCON LIMITED Versus PRINCIPAL COMMISSIONER CGST AND CENTRAL EXCISE AND OTHERS Appearance: Shri Kabeer Paul, learned counsel for the petitioner. Shri Nitin Gupta, learned Government Advocate for the State.

ORDER Per: Justice Vivek Agarwal Shri Kabeer Paul, learned counsel for the petitioner prays for withdrawal of this petition with liberty to file properly constituted petition. Accordingly, this petition is dismissed as withdrawn with liberty to file properly constituted petition within seven days from today otherwise limitation will start ticking. MTK

1 WP-16950-2025 NEUTRAL CITATION NO. 2025:MPHC-JBP:52147

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