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M/S Lineage Health Care Ltd vs State Of Rajasthan
2022 Latest Caselaw 4275 Raj/2

Citation : 2022 Latest Caselaw 4275 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. 9488/2020

                                    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

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

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

28/06/2022

Heard on application for withdrawal of petition.

For the reasons stated in the application, the prayer for

withdrawal of the petition is allowed with liberty to revive, in case

eventuality so arises.

Accordingly, this petition is dismissed as withdrawn with liberty

aforesaid.

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

Mohita /77

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