A C T O Bharatpur vs M/S N K Products
2022 Latest Caselaw 5277 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          D.B. Sales Tax Revision / Reference No. 77/2016

                                   Assistant Commercial Taxes Officer, Bharatpur
                                                                                                          ----Petitioner
                                                                              Versus
                                   M/s. N.k. Products F-66, Brij Industrial Area, Bharatpur Raj
                                                                                                        ----Respondent

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

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

Judgment / Order

28/07/2022

Counsel for the petitioner 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withdrawn.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 /57

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