Chattisgarh High Court
M/S Gowani Traders vs State Of Chhattisgarh 25 Wps/2332/2019 ... on 5 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
HIGH COURT OF CHHATTISGARH, BILASPUR
WPT No. 65 of 2019
M/s Gowani Traders Through Its Proprietor Motilal Gowani, S/o Dewan
Chand Gowani, R/o Ravi Bhawan, Sharda Chowk, Raipur Chhattisgarh,
District : Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Commercial
Tax, Mahanandi Mantralaya, Naya Raipur Atal Nagar, Post Office And
Police Station Naya Raipur Atal Nagar, District Raipur Chhattisgarh
2. Chhattisgarh Commercial Tax Tribunal Through Its Chairman, Chhattisgarh
Commercial Tax Tribunal, D-252, 253, Sector-5, Devendra Nagar, District
Raipur Chhattisgarh
3. Commissioner Department Of Commercial Tax, Civil Lines, Raipur District
Raipur Chhattisgarh
4. Additional Commissioner Department Of Commercial Tax, Civil Lines,
Raipur District Raipur Chhattisgarh
5. Assistant Commissioner Department Of Commercial Tax, Raipur Division I,
Raipur District Raipur Chhattisgarh
---- Respondents
For Petitioner : Shri B. D. Guru, Advocate For Respondent/State : Shri Alok Bakshi, Additional A. G. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/04/2019
1. Learned counsel for the petitioner seeks permission of this Court to withdraw the instant petition with liberty to move an appropriate petition before the Chhattisgarh Commercial Tax Tribunal.
2. With the aforesaid liberty, the petition is dismissed as withdrawn.
Sd/-
Sanjay K. Agrawal
Jyoti Judge