Lns Enterprises vs. The Commissioner Of Central G S T And Central Excise G S T Building
Held
The High Court allowed the request, dismissing the appeals as withdrawn and granting the petitioners the liberty to explore other available legal recourse.
Facts
The petitioners filed multiple tax appeals before the High Court. After initial arguments, the petitioners' counsel sought to withdraw the appeals with liberty to pursue other legal remedies.
Key Issues
Whether the High Court should permit the petitioners to withdraw their tax appeals with the liberty to pursue alternative legal remedies.
AI-generated summary — verify with the full judgment below
1
CGHC010344692026
2026:CGHC:40330-DB
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR TAXC No. 62 of 2026 LNS Dhanraj Tobacco Export Through Partner Nimish Sunil Agrawal Son Of Shri Sunil Agrawal Aged About 47 Years Ge Road, Village- Tedesara, Tehsil And District- Rajnandgaon, (C.G.)- 491441
--- Petitioner(s) versus The Commissioner Of Central Gst And Cental Excise Gst Building, Dhamtari Road, Tikrapara, Raipur, District- Raipur, (C.G.)- 492001
--- Respondent(s) TAXC No. 66 of 2026 LNS Enterprises Through Prop. Nimish Sunil Agrawal Son Of Sunil Agrawal Aged About 47 Years G E Road, Village -Tedesara, Tehsil And District - Rajnandgaon, (C.G.) -491441
---Petitioner(s) Versus The Commissioner Of Central G S T And Central Excise G S T Building Dhantari Road, Tikrapara, Raipur, District - Raipur, (C.G.) -492001
--- Respondent(s) TAXC No. 64 of 2026 LNS Dhanraj Tobacco Export Through Partner Nimish Sunil Agrawal S/o Shir Sunil Agrawal -Aged About 47 Years G E Road, Village Tedesars, Tehsil And District
The judgment continues below.
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