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Assistant Commissioner Anti ... vs Ms Shriram Transport Finance Co ...
2022 Latest Caselaw 5666 Raj/2

Citation : 2022 Latest Caselaw 5666 Raj/2
Judgement Date : 18 August, 2022

Rajasthan High Court
Assistant Commissioner Anti ... vs Ms Shriram Transport Finance Co ... on 18 August, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                D.B. Sales Tax (VAT) Revision Petition No. 116/2018

                                      Assistant     Commissioner,       Anti-Evasion,          Rajasthan,   Circle-III,
                                      Jaipur.
                                                                                                         ----Petitioner
                                                                          Versus
                                      M/s. Shriram Transport Finance Company Ltd., 4A, Gems
                                      Enclave, Calgiri Road, Near Reliance Fresh, Malviya Nagar, Jaipur.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Ayush Singh, Advocate for Mr. Punit Singhvi, Advocate For Respondent(s) : Mr. David Mehla, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

18/08/2022

Heard on application for withdrawal of petition.

For the reasons stated in the application, the same is

allowed.

The petition is accordingly dismissed as withdrawn with liberty

to revive, in case the grievance is not redressed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /75

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