M/S Krishna Traders vs. State Of U.P. And 2 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD WRIT TAX No. - 4314 of 2026 Court No. - 53 HON'BLE VIKAS BUDHWAR, J.
Learned counsel for the petitioner seeks to withdraw the present writ petition, wherein challenge has been raised to the 18.03.2026 passed by the Respondent no.2 in Appeal No. AD0912250515254 Financial Year 2018-19 as well as the order dated 30.09.2025 passed by the respondent no.3 in Form GST SPL-07, under Section 128-A of the CGST/UPGST Act, 2017 for the financial year 2018-19, in order to avail the remedies made available under law to deposit the dues in that regard.
Accordingly, the writ petition is dismissed as withdrawn. October 29, 2026 N.S.Rathour Versus Counsel for Petitioner(s) : Sunil Kumar Singh Counsel for Respondent(s) : C.S.C. (Vikas Budhwar,J.) M/S Krishna Traders .....Petitioner(s) State of U.P. and 2 others .....Respondent(s) NIPENDRA SINGH RATHOUR High Court of Judicature at Allahabad
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