Unknown vs State Goods And Services Tax Kashipur ...
2025 Latest Caselaw 1188 UK

Uttarakhand High Court

Unknown vs State Goods And Services Tax Kashipur ... on 9 June, 2025

                                                           2025:UHC:4712-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                  AND

       THE HON'BLE JUSTICE MR. ALOK MAHRA

               Writ Petition (MS) No.1161 of 2023
                             9th June, 2025


 Sanariya Nilesh Khimjibhai                             -- Petitioner

                                  Versus

 State Goods and Services Tax Kashipur Uttarakhand and
 another                                --Respondents

 ----------------------------------------------------------------------
 Presence:-
 Mr. Rohit Arora, learned counsel for the petitioner.
 Ms. Pooja Banga, learned Brief Holder for the State.

 ---------------------------------------------------------------------
 JUDGMENT :

(per Mr. G. Narendar, C. J.)

Learned counsel for the petitioner submits that

petitioner may be permitted to withdraw the writ petition,

with liberty to avail of the alternate remedy. In this

regard, an application has also been preferred.

2. The application (IA No.1 of 2025) is placed on

record. The submission of the learned counsel for the

petitioner is placed on record.

3. The writ petition is dismissed as withdrawn,

with liberty to petitioner to avail of the alternate remedy.

2025:UHC:4712-DB

4. It is submitted that the petitioner has already

availed of the alternate remedy. In that view, the

Appellate Authority is requested to consider and dispose

of the appeal on merits.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 09.06.2025 BS