Bharti Infratel Ltd vs State Of Rajasthan ...
2023 Latest Caselaw 7342 Raj

[2023:RJ-JD:30204-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Civil Writ Petition No. 11156/2019

Bharti Infratel Ltd., 6Th Floor, Corporate Park, Plot No.8-9, Gopal Bari, Ajmer Road Jaipur, Rajasthan, Through Its Authorized Signatory And Am Legal And Regulatory, Aniket Vyas S/o Rajendra Prasad Vyas, Aged About 26 Years, R/o Flat No.g-2, Plot No.64, Satyam Housing, Model Town, Jaipur, 302017 (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary (Finance), Tax Division, Finance Department, Having Its Address At Secretariat, Jaipur In The State Of Rajasthan.

2. Commissioner Commercial Taxes, Rajasthan Having Its Address At Kar Bhawan, Bhagwandas Road, Ambedkar Circle, Jaipur In The State Of Rajasthan.

----Respondents

For Petitioner(s) : Mr. Aditya Singhi

For Respondent(s) : Mr. M.S. Singhvi, AG-cum-Sr.

Advocate (through VC) assisted by Mr. K.S. Lodha

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

18/09/2023

Learned counsel for the petitioner has submitted that since

the petitioner has approached the respondent-authorities under

the Amnesty Scheme - 2023, he wants to withdraw the instant

[2023:RJ-JD:30204-DB] (2 of 2) [CW-11156/2019]

writ petition with liberty to the petitioner to avail appropriate

remedy available him, in case, any adverse order is passed

against the petitioner.

Accordingly, the instant writ petition is dismissed as

withdrawn with the liberty prayed for.

The application (01/23) is disposed of accordingly.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

21-msrathore/-

Powered by TCPDF (www.tcpdf.org)