Bannalal Jat Constructions ... vs Deputy Commissioner Of Income Tax ...
2023 Latest Caselaw 6360 Raj/2

[2023:RJ-JP:32179]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            7989/2021

1.     Bannalal Jat Constructions Private Limited,
       Having Its Registered Office At Bus Stand
       Jahajpur, District Bhilwara(Rajasthan) ( Pan
       No. Aaccb9357 ) Through Its Director And
       Authorised Representative Mr. Banna Lal Jat,
       Police Station Jahajpur, District Bhilwara.
2.     Bannalal Jat S/o Late Sh. Harjiram Jat, Aged
       About 63 Years, R/o Bus Stand Jahajpur,
       District       Bhilwara         (Rajasthan)           Managing
       Director      M/s.      Bannalal         Jat      Constructions
       Private Limited Jahajpur, District Bhilwara
       Police Station Jahajpur, District Bhilwara.
3.     Ramprasad Jat S/o Sh. Banna Lal Jat, R/o
       Jahajpur,         District       Bhilwara           (Rajasthan)
       Director      M/s.      Bannalal         Jat      Constructions
       Private Limited Jahajpur, District Bhilwara
       Police Station Jahajpur, District Bhilwara.
4.     Sawarmal Jat S/o Sh. Banna Lal Jat, R/o Bus
       Stand Jahajpur, District Bhilwara (Rajasthan)
       Director      M/s.      Bannalal         Jat      Constructions
       Private Limited Jahajpur, District Bhilwara
       Police Station Jahajpur, District Bhilwara.
                                                         ----Petitioners
                                Versus
1.     Deputy Commissioner Of Income Tax, Central
       Circle, Ajmer.
2.     State Of Rajasthan, Through P.p.
                                                   ----Respondents

For Petitioner(s) : Mr. Sanjay Jhanwar, Adv.

For                      : Mr. Atul Sharma, P.P.
Respondent(s)




                                    [2023:RJ-JP:32179]              (2 of 2)             [CRLMP-7989/2021]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/11/2023

Learned counsel for petitioners prays for

withdrawal of this criminal misc. petition with liberty

to file revision petition before the appropriate Court.

In view of above, the criminal misc. petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /419

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