Chattisgarh High Court
M/S Goyal Industrial Corporation vs State Of Chhattisgarh 42 Wpt/172/2018 ... on 16 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPT No. 186 of 2018
M/s Goyal Industrial Corporation Through Its Proprietor Vishnu Drolia, S/o
Late Nagarmal Drolia, A/a 56 Years, Gurunanak Chowk, Raipur,
Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Secretary, Finance And Planning
Department (Commercial Tax Department), Mantralaya Mahanadi Bhawan,
Naya Raipur, District- Raipur, Chhattisgrh.
2. Commissioner Commercial Tax Department, Government Of Chhattisgarh
(Vanijyik Kar Bhawan), South Civil Lines, Raipur, Chhattisgrh.
3. Appellate Deputy Commissioner Commercial Tax, (Vanijyik Kar Bhawan),
South Civil Lines, Raipur, Chhattisgarh.
4. Assistant Commissioner Commercial Tax, (Vanijyik Kar Bhawan) South Civil
Lines, Raipur, Chhattisgarh.
---- Respondent
For Petitioner : Shri Anumeh Shrivastava, Advocate. For Respondent/State : Shri Sudeep Verma, Deputy GA.
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 16/01/2019 :
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the Writ Petition with liberty to prefer duly constituted Writ Petition.
2. Accordingly, the Writ Petition is dismissed as withdrawn with liberty aforesaid.
Sd/-
Judge (Prashant Kumar Mishra) Barve