Rajasthan High Court - Jodhpur
Dinesh Kumar Balotia vs Union Of India on 12 February, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
(1 of 2) [CW-10971/2019] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10971/2019 Dinesh Kumar Balotia S/o Shri Chiman Lal Balotiya, Aged About 36 Years, Resident Of 25-A, Sarvodaya Nagar, Pali Marwar District - Pali.
----Petitioner Versus
1. Union Of India, Through Its Secretary, Department Of Revenue, New Delhi.
2. Principal Chief Commissioner Of Income Tax, New Central Revenue Building, Janpath, Jaipur.
3. Chief Commissioner Of Income Tax, Jodhpur.
4. Deputy Commissioner Of Income Tax (Hqrs), Office Of The Chief Commissioner Of Income Tax, Jodhpur.
5. Joint Commissioner Of Income Tax, Pali Range, Pali.
6. Assistant Income Tax Commissioner (Incharge), Pali.
7. Income Tax Officer, Ward-I, Ddo, Pali.
----Respondents
For Petitioner(s) : Mr. Suresh Kumar Maru
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
12/02/2021
After arguing for sometime, learned counsel for the
petitioner seeks permission to withdraw the present writ petition with a liberty to take his remedies before the Central Administrative Tribunal.
Permission granted.
With liberty aforesaid, the present writ petition is dismissed as withdrawn.
(Downloaded on 12/02/2021 at 09:17:22 PM)(2 of 2) [CW-10971/2019] The petitioner may pursue his remedies before the Central Administrative Tribunal in accordance with law.
The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 1-Rahul/-
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