Unknown vs Commissioner
2025 Latest Caselaw 4587 UK

Uttarakhand High Court

Unknown vs Commissioner on 23 September, 2025

                                                                                  2025:UHC:7900-DB


 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

        HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                          AND
           HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                    Writ Petition (M/B) No.794 of 2025
                                                  23rd September, 2025

Mahadev Communication                                                       ----Petitioner

                                                        versus

Commissioner, State Goods & Services
Tax Commissioner, Dehradun                                                 ----Respondents

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Presence:-
Ms. Seema Dhingra, learned counsel for the petitioner through V.C.
Ms. Puja Banga, learned Brief Holder for the State.
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JUDGMENT:

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

Learned counsel for the petitioner submits that

there are certain inadvertent errors that have occurred in

the pleadings and prays leave of the Court to withdraw

the writ petition with liberty to file a fresh of the same

cause of action.

2. Submission is placed on record.

3. Reserving such liberty, writ petition is

dismissed as withdrawn.

(G. NARENDAR, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 23.09.2025 Rajni

RAJINI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db484 48ac3701a9ae475a2547e4b7f1d9b1f17

GUSAIN d01342, postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4 DF4FC80D4557562F95BEBA013F53061 6A158A0A878BD8, cn=RAJINI GUSAIN Date: 2025.09.24 10:25:04 +05'30'