WPMB/313/2023
2023 Latest Caselaw 3391 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
          HON'BLE THE ACTING CHIEF JUSTICE SRI MANOJ KUMAR TIWARI
                                           AND
                       HON'BLE SRI JUSTICE PANKAJ PUROHIT

                  WRIT PETITION (M/B) NO. 313 OF 2023

                          07TH NOVEMBER, 2023

Suryodava Textiles Pvt. Ltd.                                      .....Petitioner.
                                       Versus

The Commissioner State Tax & another                              ....Respondents.

Counsel for the Petitioner : Mr. Pankaj Tiwari, learned counsel.

Counsel for the State : Mr. B.S. Parihar, learned Standing Counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Acting Chief Justice Sri Manoj Kumar Tiwari)

Learned counsel for the petitioner submits that writ

petition has become infructuous, therefore, he does not want

to press the same, and he be permitted to withdraw the writ

petition.

2. Accordingly, writ petition is dismissed as

withdrawn.

3. Pending application, if any, also stands disposed of.

(MANOJ KUMAR TIWARI, A.C.J.)

(PANKAJ PUROHIT, J.) Dated: 07th November, 2023 NISHANT