Delhi High Court - Orders
Aashna Singhal & Ors vs The Principal Commissioner Of Gst And ... on 18 November, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12851/2021 & CM Nos.40469-70/2021, 41133/2021
AASHNA SINGHAL & ORS. ..... Petitioners
Through Mr.Tarun Gulati, Sr. Adv. with
Mr.Vijay Kasana, Adv.
versus
THE PRINCIPAL COMMISSIONER OF GST AND ANR
..... Respondents
Through Mr.Vaibhav Joshi, Adv for R-1 & 2.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 18.11.2021 The hearing has been conducted through video conferencing. After some arguments, learned senior counsel for the petitioners without prejudice to the rights and contentions of the petitioners, wishes to withdraw the present petition.
Consequently, the present writ petition along with pending application is dismissed as withdrawn without prejudice to the rights and contention of the petitioners.
MANMOHAN, J NAVIN CHAWLA, J NOVEMBER 18, 2021/Arya Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:19.11.2021 21:43:50