KILBURN ENGINEERING LTD Vs. SALES TAX OFFICER CLASS

JUDGEMENT

(1.) LEARNED advocate Mr. A. R. Majmudar places on record the written communication received from Kilburn Engineering Limited, the petitioner herein, instructing him to withdraw the petition in light of the subsequent developments of the petitioner having paid the dues under Samadhan Scheme 2007. He seeks permission to withdraw the petition.

(2.) THE communication is taken on record. Learned advocate Mr. Majmudar is permitted to withdraw the petition. Petition stands disposed of as withdrawn. Rule discharged. No costs.