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M/S Lineage Health Care Ltd vs State Of Rajasthan
2022 Latest Caselaw 4272 Raj/2

Citation : 2022 Latest Caselaw 4272 Raj/2
Judgement Date : 28 June, 2022

Rajasthan High Court
M/S Lineage Health Care Ltd vs State Of Rajasthan on 28 June, 2022
Bench: Manindra Mohan Shrivastava, Shubha Mehta
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               D.B. Civil Writ Petition No. 9655/2020

M/s Lineage Health Care Ltd., (Unit Cocoon Hospital) 14, Airport
Road, Tonk Road, Jaipur Through Its Authorized Representative
Rakesh Kumar Sharma.
                                                                    ----Petitioner
                                    Versus
1.     State    Of     Rajasthan,          Through         Secretary     Finance,
       Secretariat, Janpath, Jaipur (Raj.)
2.     Commissioner (SGST), Erstwhile Commissioner Of Luxury
       Tax Kar Bhawan, Jan Path Jaipur (Raj.)
3.     Assistant Commissioner, Commercial Taxes Department,
       Anti Evasion Zone-III, Jaipur (Raj.)
                                                                 ----Respondents

Connected With D.B. Civil Writ Petition No. 9648/2020 M/s Lineage Helath Care Ltd. (Unit Cocoon Hospital), 14, Airport Road, Tonk Road, Jaipur Through Its Authorized Representative Rakesh Kumar Sharma.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Finance, Secretariat, Janpath, Jaipur (Raj.)

2. Commissioner (SGST), Erstwhile Commissioner Of Luxury Tax Kar Bhawan, Jan Path, Jaipur (Raj.)

3. Assistant Commissioner, Commercial Taxes Department, Anti Evasion Zone-III, Jaipur (Raj.)

----Respondents

For Petitioner(s) : Mr. Ram Kumar Sharma, Advocate For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Mr. Siddhant Jain, Advocate and Mr. Pranav Bhansali, Advocate Mr. Sheetanshu Sharma, Advocate for Commercial Taxes Department

(2 of 2) [CW-9655/2020]

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

28/06/2022

Heard on application for withdrawal of the petitions.

For the reasons stated in the applications, the prayer for

withdrawal of the petitions are allowed with liberty to revive, in case

eventuality so arises.

Accordingly, the petitions are dismissed as withdrawn with liberty

aforesaid.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /80-81

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