Sh. Harish Singh Rawat vs Union Of India & Ors.
2022 Latest Caselaw 2328 Del

Citation : 2022 Latest Caselaw 2328 Del
Judgement Date : 28 July, 2022

Delhi High Court

Sh. Harish Singh Rawat vs Union Of India & Ors. on 28 July, 2022

                          $~28

                          *IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                    Judgment delivered on: 28.07.2022

                          +      W.P.(C) 11188/2022 & CM APPL. 32884/2022
                          SH. HARISH SINGH RAWAT                                ..... Petitioner

                                                      versus

                          UNION OF INDIA & ORS.                                  .....Respondents
                          Advocates who appeared in this case:
                          For the Petitioner: Mr. Harpreet Singh, Advocate.
                          For the Respondent: Mr. Vineet Dhanda, CGSC for UOI/ R-1 to 3.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                              JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns order dated 20.12.2021 whereby, his Original Application was dismissed as withdrawn by the Tribunal.

2. The order dated 20.12.2021 notes that the representations dated 19.12.2018 and 09.08.2018 filed by the petitioner have been forwarded to The Additional Commissioner (CCU), GST Delhi Zone, for consideration. It is in these circumstances that petitioner withdrew his Original Application.

3. Learned counsel for the petitioner submits that erroneously it could not be brought to the notice of the Tribunal that the

Signature Not Verified Digitally Signed

Signing Date:01.08.2022 13:22:52 representations already stood rejected.

4. Consequently, learned counsel for the petitioner seeks leave to withdraw the petition with liberty to file a review petition before the Tribunal.

5. In view of the above, the petition along with the pending application is dismissed as withdrawn, with liberty as prayed for.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

JULY 28, 2022/nd

Signature Not Verified Digitally Signed

Signing Date:01.08.2022 13:22:52