Commissioner Of Goods And Service Tax GST vs. M/S Rithwik Project Private Limited Through Its Seniour Vice President

Facts

The petitioner, Commissioner of Goods and Service Tax, filed Civil Application No. 1158 of 2026 seeking an extension of time. This application was filed in relation to Writ Petition No. 12116 of 2025, where an order dated 01/10/2025 had directed the proceedings to be decided within four months. The petitioner sought an extension of one year, inclusive of the already granted four months. The respondent did not raise any objection to this request. The Court considered the submissions and the lack of objection from the respondent.

Held

The Court decided to grant the extension of time sought by the petitioner. The reasoning was based on the submissions made by the learned counsel for the applicant and the absence of any objection from the respondent. The Court explicitly stated that it was not going into the merits of the application. Therefore, the time for deciding Writ Petition No. 12116 of 2025 was extended by a period of one year, which included the four months already granted. The Civil Application was disposed of in light of this decision.

Key Issues

1. Whether the Court should grant an extension of time for deciding Writ Petition No. 12116 of 2025, considering the petitioner's request for one year and the respondent's lack of objection. Petitioner's Argument: The petitioner argued that an extension of one year, including the previously granted four months, was necessary for the timely disposal of the writ petition. They relied on the fact that the respondent had not raised any objections to this request. Respondent's Argument: The respondent did not raise any objection to the petitioner's request for an extension of time.