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M/S Alpla India Private Limited vs State Tax Officer And Another
2025 Latest Caselaw 3166 UK

Citation : 2025 Latest Caselaw 3166 UK
Judgement Date : 23 June, 2025

Uttarakhand High Court

M/S Alpla India Private Limited vs State Tax Officer And Another on 23 June, 2025

                                                                                                              2025:UHC:5266-DB


                                    IN THE HIGH COURT OF UTTARAKHAND
                                               AT NAINITAL
                                                       HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                                          AND
                                                            HON'BLE SRI JUSTICE ALOK MAHRA
                                                                  23RD JUNE, 2025
                                                       WRIT PETITION (M/S) No. 3210 OF 2023
M/s Alpla India Private Limited.                                                                                 ...Petitioner
                              Versus
State Tax Officer and another.                                                                            ...Respondents
 Counsel for the petitioner.                                          :   Mr. Rohit Arora, learned counsel.

 Counsel for the respondents.                                         :
                              Ms. Puja Banga, learned B.H. for the State of
                              Uttarakhand.
JUDGMENT :

(per Sri G. Narendar, C.J.) Counsel for the petitioner submits that the petitioner may be permitted to withdraw the present Writ Petition, with liberty to avail of the alternate remedy before the Appellate Authority. The submission is placed on record.

2. The Writ Petition stands disposed of as withdrawn, with liberty reserving to avail of the alternate remedy. In case the alternate remedy is availed of within two weeks from today, the same shall not be rejected on the ground of delay. In two weeks, the delay, if any, shall stand condoned. There shall be no order as to costs.

As a sequel thereto, the miscellaneous petitions, if any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 23rd June, 2025 Rahul

RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66 e61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A19 2FCAD15C390A1AAD7B39857D2540AE4C28A4 898, cn=RAHUL PRAJAPATI Date: 2025.06.26 17:17:06 +05'30'

 
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