Deputy Commissioner Appealsand ... vs M/S N K Products Bharatpur
2022 Latest Caselaw 5276 Raj/2

Citation : 2022 Latest Caselaw 5276 Raj/2
Judgement Date : 28 July, 2022

Rajasthan High Court

Deputy Commissioner Appealsand ... vs M/S N K Products Bharatpur 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. 70/2017

                                   1.       Deputy      Commissioner           Appeals,         Commercial     Taxes
                                            Department, Bharatpur
                                   2.       Assistant Commissioner, Commercial Taxes Department,
                                            Circle-A, Bharatpur
                                                                                                      ----Petitioners
                                                                          Versus
                                   M/s. N.k. Products, Bharatpur
                                                                                                     ----Respondent

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

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

Judgment / Order

28/07/2022

Counsel for the petitioners contends that he does not press

the present Sales Tax Revision / Reference as the respondent has

already availed for the amnesty scheme.

Accordingly, present Sales Tax Revision / Reference is

dismissed as withdrawn.

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

ARTI SHARMA /66