Bombay High Court
Akamu Solar Energy Pvt. Ltd. Thr Its ... vs The Central Board Of Indirect Taxes And ... on 29 March, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
2023:BHC-AS:9441-DB
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3758 OF 2023
WITH
INTERIM APPLICATION (ST.) NO. 29958 OF 2022
Akamu Solar Energy Private Limited
Through its Authorized Signatory ... Petitioner
V/s.
The Central Board of Indirect Taxes and
Customs Through its Secretary and anr. ... Respondents
WITH
WRIT PETITION NO.3759 OF 2023
WITH
INTERIM APPLICATION (ST.) NO. 29955 OF 2022
Aragorn Renewable Energy Private Limited
Through its Authorized Signatory ... Petitioner
V/s.
The Central Board of Indirect Taxes and
Customs Through its Secretary and anr. ... Respondents
AND
WRIT PETITION NO.3760 OF 2023
WITH
INTERIM APPLICATION (ST.) NO. 29991 OF 2022
VEH Mitra Energy Private Limited
Through its Authorized Signatory ... Petitioner
V/s.
The Central Board of Indirect Taxes and
Customs Through its Secretary and anr. ... Respondents
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Mr.Vaibhav P. Patankar with Ms.Mannat Waraich i/by M/s Patankar &
Associates, Advocates for the Petitioners.
Priya Soparkar
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Ms.S.D.Vyas, "B" Panel Counsel for the State.
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CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 29 MARCH 2023.
P.C.:-
1. The learned counsel for the Petitioners state that he has received instructions to withdraw the writ petition.
2. Writ Petitions are accordingly disposed of, as withdrawn.
3. Interim applications stand disposed of.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) ....
Priya Soparkar ::: Uploaded on - 30/03/2023 ::: Downloaded on - 31/03/2023 00:50:30 :::