M/S. Tata Steel Bsl LTD. vs. Union Of INDIA
Held
The Court allowed the writ petition to be withdrawn. The reasoning was based on the petitioner's counsel pressing for withdrawal with liberty to file a fresh writ petition with better particulars in proper form. The Court granted this liberty. The operative direction was to dispose of the writ petition as withdrawn, granting the petitioner the liberty to file a fresh petition as stated.
Facts
The petitioner, Alok, filed a writ petition before the High Court. The petitioner was represented by Mr. J. Sahoo, learned Senior Counsel. The respondents, the GST authorities and CT & GST authorities, were represented by their respective learned Standing Counsel. The petitioner's counsel pressed to withdraw the writ petition. The Court heard the submissions of the learned counsel for both sides.
Key Issues
1. Whether the petitioner should be allowed to withdraw the writ petition with liberty to file a fresh petition with better particulars in proper form. The petitioner argued for withdrawal with liberty to refile, citing the need for better particulars and proper form. The revenue or State did not record any specific argument against this request, having heard the petitioner's counsel.
AI-generated summary — verify with the full judgment below
4
2020
Alok
Heard Mr. J. Sahoo, learned Senior Counsel appearing for the petitioner, Mr. T.K. Satapathy, learned Standing Counsel for the GST and Mr. Sunil Mishra, learned Standing Counsel for CT & GST through video conferencing.
Having heard Mr. J. Sahoo, learned Senior Counsel appearing for the petitioner, who pressed to withdraw the writ petition with liberty to file a fresh writ petition with better particulars in proper form, the writ petition is allowed to be withdrawn.
Accordingly, the writ petition is disposed of as withdrawn granting liberty as aforesaid.
As restrictions are continuing due to COVID-19 pandemic, learned counsel for the parties may utilize the soft copy of this order available in the High Court’s website or print out thereof at par with certified copies in the manner prescribed, vide Court’s Notice No.4587, dated 25.03.2020. …………….………..……
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.