Gujarat High Court
Dn Chemicals vs Central Goods And Service Tax ... on 16 January, 2018
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/316/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 316 of 2018
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DN CHEMICALS....Petitioner(s)
Versus
CENTRAL GOODS AND SERVICE TAX COMMISSIONER &
1....Respondent(s)
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Appearance:
MS SANDHYA D NATANI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 16/01/2018
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Ms. Sandhya Natani, learned advocate for the petitioner, under instructions, states that the cause stated in the petition no longer survives.
In view of the above, the petition is disposed of as having become infructuous.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) zgs Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 16 23:01:14 IST 2018