HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Revision Petition No. 190/2015 M/s Chandak Agro Equipments
----Petitioner
Versus
Asstt. Commissioner, Anti Evasion ----Respondent
Connected With
S.B. Civil Revision Petition No. 191/2015 M/s Chandak Agro Equipments
----Petitioner
Versus
Asstt. Commissioner, Anti Evasion ----Respondent
S.B. Civil Revision Petition No. 192/2015 M/s Chandak Agro Equipments
----Petitioner
Versus
Asstt. Commissioner, Anti Evasion ----Respondent
S.B. Civil Revision Petition No. 195/2015 M/s Chandak Agro Equipments
----Petitioner
Versus
Asstt. Commissioner, Anti Evasion ----Respondent
S.B. Civil Revision Petition No. 196/2015 M/s Chandak Agro Equipments
----Petitioner
Versus
Asstt. Commissioner, Anti Evasion ----Respondent
S.B. Civil Revision Petition No. 204/2015 M/s Chandak Agro Equipments
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[CR-190/2015] ----Petitioner Versus
Asstt. Commissioner, Anti Evasion ----Respondent
For Petitioner(s) : Mr. Sharad Kothari. For Respondent(s) : Mr. Sunil Bhandari.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order
04/10/2023
1. Learned counsel for the petitioner submits that the instant petitions have become infructuous as the petitioners are availing the benefit of Amensty Scheme.
2. In view of the above, the present petitions are dismissed as having become infructuous. However, the petitioners shall be at liberty to come back to this Court in case need arises.
3. All pending applications stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
573-578-Jitender//-
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