Allahabad High Court
Dharampal Satyapal Limited vs Union Of India And Others on 30 July, 2019
Bench: Bharati Sapru, Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT TAX No. - 1627 of 2009 Petitioner :- Dharampal Satyapal Limited Respondent :- Union Of India And Others Counsel for Petitioner :- Parva Agarwal,Bharat Ji Agarwal,Shubham Agarwal Counsel for Respondent :- S.S.C.Indirect Tax,B.K. Singh Raghuvanshi,C.S.C.,S.P.Kesharwani,Zafar Moonis Hon'ble Bharati Sapru,J.
Hon'ble Rohit Ranjan Agarwal,J.
Learned counsel for the petitioner states that he has no instruction to prosecute the matter.
It is accordingly dismissed for non-prosecution.
Shri B.K.S. Raghuvanshi and Shri Anant Kumar Tiwari, learned counsel for the respondents are present.
Order Date :- 30.7.2019 pks