Smt. Savita Sharma vs Bharat Sangh (2024:Rj-Jp:15663)
2024 Latest Caselaw 2464 Raj/2

Rajasthan High Court

Smt. Savita Sharma vs Bharat Sangh (2024:Rj-Jp:15663) on 3 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:15663]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3327/2024

                                    Smt. Savita Sharma, Proprietor Solution And Solution, Address
                                    1899, Bhatto Ka Gali, Opp. Purani Vidhansabha, Badi Chaupad,
                                    Jaipur.
                                                                         ----Petitioner/Applicant/Complainant
                                                                          Versus
                                    1.         Bharat Sangh, Superintendent (Tax Evasion), Central
                                               Goods      And     Services         Tax       And       Central   Excise
                                               Commissionerate, Jaipur.
                                    2.         Amit Kumar Sharma S/o Late Omprakash Sharma, R/o
                                               1899, Bhatto Ki Gali, Badi Chaupar, Jaipur, Rajasthan.
                                                                                ----Respondents/Non-Applicants

For Petitioner(s) : Mr. Vikram Beniwal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/04/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/47

Powered by TCPDF (www.tcpdf.org)