Chattisgarh High Court
M/S S.K.Sarawagi And Co. Pvt. Ltd vs State Of Chhattisgarh 11 Wpc/1429/2013 ... on 28 March, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPT No. 27 of 2017
M/s S. K. Sarawagi & Co. Pvt. Ltd., A company incorporated under the
Companies Act, 1956 having its business at Plot No. 38-41 & 48-52, Siltara,
Phase- II, Raipur, Chhattisgarh through its Director and authorized
signatory, Shri Naveen Kumar Sarawagi, S/o Shri Murari Lal Sarawagi, aged
about 49 years, R/o Shiv Mohan Bhawan, 2nd Floor, Raipur (C.G.)
---- Petitioner
Versus
1. State of Chhattisgar through Secretary, Department of Commercial Taxes,
Mahanadi Bhavan, Naya Raipur, Raipur (C.G.)
2. Commissioner of Commercial Tax, Vanijyik Kar Bhawan, Civil Lines, Raipur
(C.G.)
---- Respondents
For Petitioner : Mr. Neelabh Dubey, Advocate. For Respondents/ State : Mr. Gary Mukhopadhyay, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 28/03/18
1. Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file better petition with more materials.
2. The prayer appears to be fair and reasonable and is allowed.
3. Accordingly, the writ petition is dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioner.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka