M/S Radico Khaitan Limited Thru' ... vs State Of U.P. Thru' Principal ...
2012 Latest Caselaw 2753 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 267 of 2006
 

 
Petitioner :- M/S Radico Khaitan Limited Thru' Authrised Representative
 
Respondent :- State Of U.P. Thru' Principal Secretary Institutional Fin.
 
Petitioner Counsel :- Piyush Agrawal,Bharatji Agarwal,Shubham Agrawal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Withdrawal Application No. 120969 of 2012.

This is an application filed by the petitioner for withdrawal of the writ petition. It has been stated that the writ petition was filed challenging the provisional assessment order whereas now the final assessment order has been passed.

Application is allowed.

The writ petition is dismissed as withdrawan.

(Prakash Krishna,J)      (Ashok Bhushan,J)

Order Date :- 6.7.2012

MK/

.

Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Order on writ petition.

Dismissed.

For order, see order of date passed on withdrawal application.

(Prakash Krishna,J)      (Ashok Bhushan,J)

Order Date :- 6.7.2012

MK/