Rajasthan High Court - Jodhpur
Devyani Phosphates Private Limited vs Union Of India & Anr on 24 April, 2017
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4298 / 2017
Devyani Phosphates Private Limited, A Company Incorporated
Under the Provisions of the Companies Act 1956, Having Its
Registered Office At F-96-97, RIICO Industrial Area, Gudli,
Udaipur Through Its Director and Authorized Signatory Mr. Vikram
Aditya Singh Rathore.
----Petitioner
Versus
1. Union of India Through the Secretary of Central Board of Excise
and Customs,, Department of Revenue, North Block, New Delhi -
110 001.
2. Additional Commissioner,, Central Excise and Service Tax, 142-
B, Hiran Magri, Sector 11, Udaipur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Sheetal Kumbhat
_____________________________________________________
HON'BLE MR. JUSTICE SANGEET LODHA
Order 24/04/2017 Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition with liberty to approach the authority in response to the impugned notice and to file fresh petition, if occasion arises.
Permission is granted.
The writ petition is dismissed as withdrawn with the liberty, as prayed for.
(SANGEET LODHA)J. vij35