Bombay High Court
Antrix Financial Engineers Pvt Ltd vs Union Of India Through Department Of ... on 15 July, 2025
Author: M.S. Sonak
Bench: M.S. Sonak
2025:BHC-OS:10922-DB 14-WP-1936-2025-F.DOCX
Amol
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1936 OF 2025
Antrix Financial Engineers Pvt Ltd ...Petitioner
Versus
Union of India thr. Dept. of Central
Goods & Service Tax Mumbai
East Commissionerate ...Respondent
______________________________________________________
Mr Asim Naphade, with Ms Nishtha Malik, Ms Bijal Soni & Mr
Tejas Horambe, i/b, NAS Legal Advocates, for the
Petitioner.
______________________________________________________
CORAM M.S. Sonak &
Jitendra Jain, JJ.
DATED: 15 July 2025
PC:-
Digitally signed
by AMOL
AMOL PREMNATH 1. Mr Naphade, based on instructions, seeks leave to PREMNATH JADHAV JADHAV Date:
2025.07.16 12:45:45 +0530 withdraw this Petition with liberty to raise all such contentions that have been raised in this Petition in response to the impugned show cause notice. He points out that in fact in the reply filed, such contentions have been raised and therefore, the Petitioner may be granted liberty to pursue such contentions.
2. Leave is granted with liberty as prayed for. All contentions of all parties are expressly left open.
3. This Petition is disposed of as withdrawn.
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