Rajasthan High Court - Jaipur
Ms A-One Enterprises vs Deputy Commissioner And Ors on 4 May, 2018
Author: K.S.Jhaveri
Bench: K.S.Jhaveri
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writs No. 9556/2018
M/s A-One Enterprises, Partnership Firm Having Its Registered
Office At G-465A, Road No. 9A, Vki Area, Jaipur Through Its
Partner Shri Surendra Chandra Mathur S/o Late Shri K.c.
Satsangi, Presently Residing At Dayal Ashram, Dayal Bagh,
Radhasoami Satsang Colony, Flat No. F-10, Mahapura, Ajmer
Road, Jaipur.
----Petitioner
Versus
1. Deputy Commissioner, Central Goods Service Tax Division
A, Cp 21, 22, 23 Road No. 1D Vki Area, Jaipur.
2. Superintendent Of Central Goods Service Tax Range I,
Division A, Cp 21, 22, 23 Road No. 1D Vki Area, Jaipur.
3. Commissioner, Central Goods Service Tax
Commissionerate, Ncrb, Statue Circle, C Scheme, Jaipur.
4. A To Z Turners, Partnership Firm, Having Its Office At F-
38B, Road No. 02, Vki Area, Jaipur 302013
5. Smt Hemlata Agarwal W/o Anil Kumar Agarwal, 82,
Akshat Meadows, Sirsi Road, Jaipur 302012
6. Smt. Shilpa Agarwal W/o Sunil Kumar Agarwal, 82,
Akshat Meadows, Sirsi Road, Jaipur 302012
7. Shri Lakshya Agarwal S/o Shri Anil Kumar Agarwal, 82,
Akshat Meadows, Sirsi Road, Jaipur 302012
----Respondents
For Petitioner(s) : Mr. Ankit Totuka For Respondent(s) :
HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 04/05/2018 (2 of 2) [CW-9556/2018] Counsel for the petitioner seeks permission to withdraw the petition.
Permission is granted. The petition is dismissed as withdrawn. (BANWARI LAL SHARMA),J (K.S.JHAVERI),J A.Sharma/82