URSA BUSINESS SOLUTIONS & CONSULTING PRIVATE LIMITED Vs. ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed with the following prayers : -

(2.) Heard Mr. Pankaj Tiwari, learned counsel for the petitioner and Mr. Mohit Maulekhi, learned Brief Holder for the respondent.

(3.) Mr. Pankaj Tiwari, Advocate, has requested to permit the petitioner to withdraw the present writ petition with liberty to file a fresh writ petition with better particulars.