Rajasthan High Court - Jaipur
M/S Orion Appliances Private Limited vs The Assistant Commercial Taxes Officer on 2 December, 2022
Author: Sameer Jain
Bench: Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Sales Tax Revision / Reference No. 208/2019
M/s Orion Appliances Private Limited, Sewar Mathura Bypass,
Bharatpur Through its General Manager (Finance And Accounts)
Shri Harshad Shah, Son Of Shri Jaswant Lal Shah, Aged 49
Years, Resident Of K-2, Sagar Apartment, Bodak Dev,
Ahmedabad
----Petitioner
Versus
The Assistant Commercial Taxes Officer, Anti Evasion-2,
Banswara
----Respondent
For Petitioner(s) : Mr. Alkesh Sharma with Mr. Ayus Sharma Mr. Himanshu Morwal For Respondent(s) :
HON'BLE MR. JUSTICE SAMEER JAIN Order 02/12/2022 Learned counsel for the petitioner wants to withdraw the present petition in pursuance of the AMNESTY Scheme.
Accordingly, the present Sales Tax Revision is dismissed as withdrawn.
(SAMEER JAIN),J JKP/1 (Downloaded on 08/12/2022 at 11:50:08 PM) Powered by TCPDF (www.tcpdf.org)