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Assistant Commissioner Anti ... vs M/S Shiv Sahay And Sons India Ltd
2022 Latest Caselaw 6779 Raj/2

Citation : 2022 Latest Caselaw 6779 Raj/2
Judgement Date : 18 October, 2022

Rajasthan High Court
Assistant Commissioner Anti ... vs M/S Shiv Sahay And Sons India Ltd on 18 October, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                D.B. Sales Tax Revision Petition No. 37/2017

                                    Assistant   Commissioner,        Anti     Evasion,       Rajasthan,   Circle-II,
                                    Jaipur
                                                                                                      ----Petitioner
                                                                       Versus
                                    M/s. Shiv Sahay And Sons India Ltd., 398, Khawas Ji Ka Rasta,
                                    Jaipur
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Ayush Singh, Advocate for Mr. Punit Singhvi, Advocate For Respondent(s) : Mr. Hemchand Kumawat, Advocate for Mr. Vivek Singhal, Advocate

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

Judgment / Order

18/10/2022

Heard on application for withdrawal of the petition.

In view of the contents of the application, the respondent

intends to avail the benefit of AMNESTY SCHEME, 2022, the

revision petition is dismissed as withdrawn with liberty to revive,

in case, eventuality so arises.

Accordingly, this petition is dismissed as withdrawn with the

liberty aforesaid.

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

Mohita /39

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