Anheuser Busch Inbev India ... vs Union Of India
2022 Latest Caselaw 7512 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 12666/2022

                                   Anheuser Busch Inbev India Limited, Having Its Place Of Business At
                                   Godown Number - F24B, Neemrana, Rajasthan, 301705 Through Its
                                   Authorised Representative Mr. Ankit Gupta, R/o Purva Sunflower
                                   Apartment, Magadi Road, Bangalore 560023

                                                                                                         ----Petitioner

                                                                           Versus

                                   1.       Union Of India, Ministry Of Finance (Department Of Revenue)
                                            Through Joint Secretary (Revenue)

                                   2.       State    Of   Rajasthan,       Finance      Department      (Tax   Division)
                                            Through Its Joint Secretary (Tax)

                                   3.       Appellate Authority, State Tax, Jaipur-II, Jaipur, Rajasthan.

                                   4.       Deputy Commissioner, State Tax, Special Circle Rajasthan,
                                            Jaipur

                                   5.       Goods And Service Tax Council, Through Its Chairperson Union
                                            Finance Minister, Ministry Of Finance, North Block, New Delhi

                                                                                                       ----Respondents

For Petitioner(s) : Ms. Pragya Awasthi, Advocate with Mr. Niraj Kumar Yadav, Advocate through VC

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

28/11/2022

Learned counsel for the petitioner seeks to withdraw the petition.

Accordingly, this petition is dismissed as withdrawn.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /42

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