Allahabad High Court
Jubilant Foodworks Limited vs Union Of India And 4 Ors. on 8 August, 2019
Bench: Bharati Sapru, Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT TAX No. - 597 of 2013 Petitioner :- Jubilant Foodworks Limited Respondent :- Union Of India And 4 Ors. Counsel for Petitioner :- Nikhil Agrawal,Bharat Ji Agarwal Counsel for Respondent :- C.S.C.,B.K.S. Raghuvanshi,Pratik Chandra Hon'ble Bharati Sapru,J.
Hon'ble Rohit Ranjan Agarwal,J.
Sri Nikhil Agrawal, learned Counsel for the applicant/petitioner has filed withdrawal application with the prayer to dismiss this writ petition as withdrawn.
In view of the facts stated by the counsel for the applicant/petitioner in the affidavit filed along with the withdrawal application, the writ petition is dismissed as withdrawn.
The withdrawal application is allowed.
Order Date :- 8.8.2019 S.P.