BharatTaxGST

Afroz Khan vs. Commissioner Of Central GST Central Excise Jabalpur

WP/17218/2024HC Madhya PradeshGST12 August 2024Bench: HON'BLE SHRI JUSTICE RAJ MOHAN SINGH1 pages
For Petitioner: Rajeev NemaFor Respondent: Advocate General

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Cause title — parties, addresses and appearances
(RAJ MOHAN SINGH) JUDGE (DEVNARAYAN MISHRA) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE RAJ MOHAN SINGH & HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA ON THE 12th OF AUGUST, 2024 WRIT PETITION No. 17218 of 2024 AFROZ KHAN Versus COMMISSIONER OF CENTRAL GST CENTRAL EXCISE JABALPUR AND OTHERS Appearance: Mr. Rajeev Nema - Advocate for petitioner. Mr. Gautam Prasad - Advocate for respondents.

Per: Justice Raj Mohan Singh At the very outset, learned counsel for the petitioner seeks to withdraw this present petition with liberty to file a fresh petition with better particulars. Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty. julie

1 WP-17218-2024

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