Sagar Cements Limited vs. Superintendent Of Central Tax

WP/29123/2024HC Andhra PradeshGSTCNR APHC01055818202421 April 2025Bench: DHIRAJ SINGH THAKUR,RAVI CHEEMALAPATI2 pages
AI SummaryWithdrawn

Held

The Court allowed the petitioner's request to withdraw the Writ Petition. The Court granted the petitioner liberty to file a fresh petition if any cause of action still survived. The Writ Petition was accordingly dismissed as withdrawn. No order as to costs was made. Any pending miscellaneous applications were also closed.

Facts

The petitioner, M/s. Sagar Cements Limited, filed a Writ Petition before the High Court of Andhra Pradesh at Amaravati. The respondents were the Superintendent of Central Tax and others. The specific tax period, the order or action under challenge, the authority that passed it, and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed.

Key Issues

The Court had to decide whether to grant the petitioner's request to withdraw the Writ Petition. The petitioner's counsel sought to withdraw the petition with liberty to file a fresh petition if any cause of action still survived. The respondents' stance on this request is not recorded in the judgment.

AI-generated summary — verify with the full judgment below

APHC010558182024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WRIT PETITION NO: 29123 of 2024 Bench Sr.No:-2 [3483] M/s. Sagar Cements Limited ...Petitioner Vs. Superintendent of Central Tax and others ...Respondents ********** Advocate for Petitioner : Sri Y. Sreenivasa Reddy Advocate for Respondents : Learned Government Pleader for Commercial Tax

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI DATE : 22nd April 2025 P C : Learned counsel for the petitioner seeks to withdraw this Writ Petition with liberty to file a fresh petition in case any cause still survives.

Accordingly, the Writ Petition is dismissed as withdrawn granting liberty as prayed for. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ

RAVI CHEEMALAPATI, J AMD

8

HON’BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON’BLE MR. JUSTICE RAVI CHEEMALAPATI

WRIT PETITION NO: 29123 of 2024

Dt:22.04.2025

AMD

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Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.