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Kishan Lal Chanwariya vs Adjudicating Authority
2023 Latest Caselaw 222 Raj

Citation : 2023 Latest Caselaw 222 Raj
Judgement Date : 6 January, 2023

Rajasthan High Court - Jodhpur
Kishan Lal Chanwariya vs Adjudicating Authority on 6 January, 2023
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1486/2022

1. Kishan Lal Chanwariya S/o Kalu Ram, Aged About 35 Years, R/o Naval Basti, Behind Shiv Mandir, Shivbari, District - Bikaner, Pin - 334001 - Rajasthan

2. Amar Pratap Developers Private Limited, A-21, Sadul Ganj, Bikaner Through Its Director Shri Ashok Kumar Modi. Age 64 Years.

----Petitioners Versus

1. Adjudicating Authority, Prohibition Of Benami Property Transactions Act, 1988 (The Benami Prohibition Amendment Act, 2016), B Wing, 9Th Floor, Lok Nayak Bhawan, Khan Market, New Delhi 110003

2. Deputy Commissioner Of Income Tax (Bpu), Room No. 103, New Central Revenue Building, Bhagwan Dass Road, Jaipur Rajsthan 302005.

----Respondents

For Petitioner(s) : Mr. Pushkar Taimini. For Respondent(s) : Mr. K.K. Bissa, Dy. G.C.

HON'BLE MR. JUSTICE ARUN BHANSALI Order

06/01/2023

An application has been filed by the petitioners seeking

withdrawal of the writ petition in view of the judgment of Hon'ble

Supreme Court in Union of India & Anr. Vs. Ganpati Dealcom Pvt.

Ltd.: 2022 SCC Online SC 1064 with liberty to file fresh, in case, a

fresh cause of action arises to the petitioners.

In view of the submissions made, the petition is dismissed as

withdrawn with liberty as aforesaid.

The stay application also stands disposed of.

(ARUN BHANSALI),J 136-pradeep/-

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