Citation : 2023 Latest Caselaw 2272 Raj/2
Judgement Date : 22 February, 2023
[2023/RJJP/003238]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 24217/2018
M/s Inox Leisure Limited, 4th Floor, Crystal Palm, Sardar Patel
Marg, C-Scheme Jaipur. Through Authorized Signatory Sh.
Pushpendra Chaturvedi.
----Petitioner
Versus
1. State Of Rajasthan, Through Finance Secretary,
Secretariat, Jaipur.
2. The Rajasthan Tax Board, Ajmer.
3. The Commissioner, Commercial Taxes, Rajasthan, Jaipur.
4. The Assistant Commissioner, Commercial Taxes, Circle-B,
Jaipur.
----Respondents
For Petitioner(s) : Mr. Hemchand Kumawat, Advocate for Mr. Vivek Singhal, Advocate For Respondent(s) : None
HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANIL KUMAR UPMAN
Judgment / Order
22/02/2023
Learned counsel for the petitioner submits that in view of
subsequent event, this petition has been rendered infructuous.
Accordingly, the petition is disposed off as having been
rendered infructuous.
(ANIL KUMAR UPMAN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ
Mohita /49
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!