C T O Anti Evasion Bharatpur vs M/S D R Oils Pvt Ltd
2022 Latest Caselaw 5241 Raj/2

Citation : 2022 Latest Caselaw 5241 Raj/2
Judgement Date : 28 July, 2022

Rajasthan High Court

C T O Anti Evasion Bharatpur vs M/S D R Oils Pvt Ltd on 28 July, 2022

Bench: Pankaj Bhandari, Sameer Jain

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                         D.B. Sales Tax Revision / Reference No. 138/2016

                                   1.       Commercial Taxes Officer, Anti Evasion. Bharatpur Raj
                                   2.       Dy. Commissioner Appeals Bharatpur
                                                                                                      ----Petitioners
                                                                          Versus
                                   M/s D.r. Oils Pvt. Limited E-10-F, Brij Industrial Area, Bharatpur
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Punit Singhvi Mr. Ayush Singh Mr. Akshat Dewan Mr. Swapnil S. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

28/07/2022

Counsel for the petitioners has moved an application

(No.01/2022) for withdrawal of the present Sales Tax Revision

Petition on the ground that respondent has availed Amnesty

Scheme.

For the grounds mentioned in the application, application

(No.01/2022) is allowed.

The Sales Tax Revision Petition is accordingly dismissed as

withdrawn.

Stay application stands disposed of.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /58