M/S G.T.L. Infrastructure ... vs The Rajasthan Tax Board
2022 Latest Caselaw 6390 Raj/2

Citation : 2022 Latest Caselaw 6390 Raj/2
Judgement Date : 28 September, 2022

Rajasthan High Court

M/S G.T.L. Infrastructure ... vs The Rajasthan Tax Board on 28 September, 2022

Bench: Pankaj Bhandari, Sameer Jain

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

D.B. Civil Writ Petition No. 8857/2019

M/s G.t.l. Infrastructure Limited, 3Rd Floor, Geetanjali Tower,
Ajmer Road, Jaipur Through Its Manager (Accounts) Shri Badri
Prasad Sharma, Son Of Shri Damodar Lal Sharma, Aged 55
Years, Resident Of 17, Anjani Vihar Colony, Ajmer Road,
Bhankrota, Jaipur.
----Petitioner
Versus
1. The Rajasthan Tax Board, Ajmer, Through Its Registrar.
2. The Appellate Authority (Appeals) I, Commercial Taxes,
Kar Bhawan, Ambedkar Circle, Jaipur.
3. The Commercial Taxes Officer, Works Contract And
Leasing Tax, Zone 3, Divisional Kar Bhawan, Jhalana
Doongri, Jaipur.
----Respondents

For Petitioner(s) : Mr. Ayush Sharma & Mr. Himanshu Morwal for Mr. Alkesh Sharma For Respondent(s) : Mr. Sheetanshu Sharma

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

Judgment / Order

28/09/2022

Counsel for the petitioner has moved an application for

withdrawl of the present Civil Writ Petition.

Application for withdrawl of the present civil writ petition is

allowed

Accordingly, present Civil Writ Petition is dismissed as

withdrawn.

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

ARTI SHARMA /24