Hanon Automotive Systems Private Limited vs. The State Of Ap
Held
The High Court granted the petitioner's request for withdrawal. Consequently, the writ petition was dismissed as withdrawn, and any pending miscellaneous petitions were closed.
Facts
Hanon Automotive Systems Private Limited filed a writ petition. During the proceedings, the petitioner's counsel sought permission from the High Court to withdraw the writ petition, citing 'subsequent developments'.
Key Issues
The key legal issue before the Court was whether to permit the petitioner to withdraw the writ petition. The substantive issues of the original petition were not adjudicated due to the withdrawal.
Sections Cited
None
AI-generated summary — verify with the full judgment below
APHC010635392023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3543] THURSDAY, THE 3rd DAY OF SEPTEMBER 2026 PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 32792/2023 Between:
HANON AUTOMOTIVE SYSTEMS PRIVATE LIMITED, 677/2B1, 677/2B, ANANTAPUR, SOMANDEPALLI VILLAGE, ANANTAPUR DISTRICT, ANDHRA PRADESH - 515122 REP. BY ITS AUTHORISED SIGNATORY, MR.GOKULANANDASAHU
...PETITIONER AND 1. THE STATE OF AP, COMMERCIAL TAXES DEPARTMENT, REP. BY ITS SECRETARY (COMMERCIAL TAXES)(FAC)
DEPUTY COMMISSIONER ST, O/O THE ADDITIONAL COMMISSIONER (ST), REGIONAL GST AUDIT AND ENFT OFFICE, TIRUPATI 7TH FLOOR, ROOM NO.706, PADMAVATHI NILAYAM, TIRUPATI-517503
UNION OF INDIA, , MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, REP. BY FINANCE SECRETARY, ROOM NO. 48C NEW DELHI - 110001
...RESPONDENT(S): Counsel for the Petitioner:
KAILASH NATH P S S Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX (AP)
Y V ANIL KUMAR (Central Government Counsel)
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR Writ Petit
The judgment continues below.
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