Ltc Logistic LTD. Thr. It Derector Inderpal Laul vs. The State Of Madhya Pradesh
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(SANJAY YADAV) ACTING CHIEF JUSTICE (VIJAY KUMAR SHUKLA) JUDGE The High Court Of Madhya Pradesh WP-12972-2020 (LTC LOGISTIC LTD. THR. IT DERECTOR INDERPAL LAUL Vs THE STATE OF MADHYA PRADESH AND OTHERS) Jabalpur, Dated : 03-12-2020 Heard through Video Conferencing. Mr. Sanjay Mishra, learned counsel for the petitioner. Mr. A.A. Barnad, learned Deputy Advocate General for the respondents/State. With a liberty to invoke the provisions of Section 161 of the Madhya Pradesh Goods and Services Tax Act, 2017, learned counsel appearing for the petitioner prays for withdrawal of the writ petition. Prayer allowed. Writ petition stands dismissed as withdrawn with the said liberty. psm
1 WP-12972-2020 PREM SHANKAR MISHRA Date: 2020.12.03 17:15:01 +05'30'
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