Rajasthan High Court - Jodhpur
Vinayak Cotton Mills Pvt. Ltd vs Asst.Commissioner Cen.Goods And Ser. ... on 12 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ No. 7115/2018
Vinayak Cotton Mills Pvt. Ltd.
----Petitioner
Versus
Asst.commissioner Cen.goods And Ser. Tax
----Respondent
Connected With
S.B. Civil Writ No. 7153/2018
Shree Rohit Syn Fab Pvt.ltd.
----Petitioner
Versus
Asst.commissioner Cen.goods And Ser. Tax
----Respondent
S.B. Civil Writ No. 7154/2018
Ridhi Sidhi Mills India Pvt.ltd
----Petitioner
Versus
Asst.commissioner Cen.goods And Ser. Tax
----Respondent
S.B. Civil Writ No. 7241/2018
Mohini Process
----Petitioner
Versus
Asst.commissioner Cen.goods And Ser. Tax
----Respondent
For Petitioner(s) : Mr. Sanjeev Johari, Mr. Lalit Parihar
For Respondent(s) :
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 12/07/2018 Learned counsel for the petitioners has fairly submitted that during the pendency of the writ petitions, Notification No.26/2018
- C.T. dated 13-Jun-2018 has been issued vide which the legal (2 of 2) [CW-7115/2018] anomaly as raised in the present writ petitions has been resolved and therefore he may be allowed to withdraw the present writ petitions with liberty to file fresh in case occasion so arises.
The writ petitions are accordingly dismissed as withdrawn with liberty as prayed for.
(NIRMALJIT KAUR),J Praveen/34-37 Powered by TCPDF (www.tcpdf.org)