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M/s Bhagwati Agro Foods vs Commissioner, State Goods And Service Tax And Another

Uttarakhand High Court · Decided on 16 April 2026 · Citation: (2026) 04 UK CK 1698

HON’BLE JUDGES
Manoj Kumar Gupta, CJ · Subhash Upadhyay, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 3149 Of 2023
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Judgment

4 paragraphs · 58 words

Withdrawal application (I.A. No. 02 of 2025)

1) The present application has been filed for withdrawal of the writ petition with liberty to approach the first appellate authority. The application is allowed.

2) The writ petition is disposed of as withdrawn with liberty in terms of the prayer made.

3) Pending application(s), if any, also stand disposed of.