Commercial Taxes Officer vs Shri Ramveer Singh S/O Giriraj C/O ...
2022 Latest Caselaw 7374 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                         D.B. Sales Tax Revision / Reference No. 237/2018

                                   Commercial Taxes Officer
                                                                                                       ----Petitioner
                                                                        Versus
                                   Shri Ramveer Singh S/o Giriraj C/o Kailadevi Trading Company
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ayush Singh for Mr. Punit Singhvi For Respondent(s) :

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

Judgment / Order

18/11/2022

Matter comes up on an application filed by the applicant /

Revenue to withdraw the present petition on account of tax effect

as per instruction issued by the State Government.

For the grounds mentioned in the application, application is

allowed.

Accordingly, present Sales Tax Revision / Reference Petition

is dismissed as withdrawn in the light of above.

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

ARTI SHARMA /24

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