C T O Pali vs M/S Rajesh Solvex Ltd Sirohi ...
2023 Latest Caselaw 6967 Raj

[2023:RJ-JD:28434]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 98/2006

Assistant Commercial Taxes Officer, Special Circle, Pali

----Petitioner Versus M/s Rajesh Solvex Ltd. Industrial Area, Sheoganj, Distt. Sirohi

----Respondent

For Petitioner(s) : Mr. Hemant Dutt For Respondent(s) : Mr. Vishnu Dayal

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

06/09/2023

1. An application has been preferred on behalf of the petitioner

with the submission that during the pendency of the present

revision petition, the respondent assessee moved an application

for availing the benefits under the Amnesty Scheme, 2023 and

has further even deposited the due amount. Hence, there remains

no dues of the respondent assessee and therefore, sought

permission to withdraw the present revision petition.

2. In view of the submission made in the application, the

permission as prayed for is granted.

3. Accordingly, the present revision petition is dismissed as

withdrawn.

4. All pending applications, if any, also stand dismissed.

(REKHA BORANA),J 5-KashishS/-

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