BharatTaxGST

M/S. Src-Vnc (Jv) vs. The Assistant Commissioner (State Tax)

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WP/22400/2022HC Andhra PradeshGSTCNR APHC01032951202221 April 2025Bench: R RAGHUNANDAN RAO,K MANMADHA RAO5 pages
For Petitioner: SRI SESHADRI GOALLA

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI- (Special Original Jurisdiction) TUESDAY, THE TWENTY SECOND DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAcK ■0 ■// tf - . '■-'w ' I X v-w -• AND THE HONOURABLE DR JUSTICE K. MANMADHA RAp WRIT PETITION NO: 22400 OF 2022 ^ Between: M/s.SRC-VNC (JV), rep. by its Managing Partner, Sri M. Rajagopal #7/272, Kateeya Residence, Court Road, Anantapuramu-515 001. ...PETITIONER- AND 1. The Assistant Commissioner (State Tax), Circle-ll, Anantapuramu-515 001. 2. Joint Commissioner (ST) and Appellate Authority, Tirupati-517 501. 3. Chief Commissioner of State Tax, Eedupugallu, Vijayawada-521 151, Krishna District. 4. State of Andhra Pradesh, rep. by its Principal Secretary to Government Revenue (SGST) Department, Secretariat, Velagapudi, Amaravathi, Guntur District. ...RESPONDENTS- praying that in Petition under Article 226 of the Constitution of India the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ of Certiorari or any other appropriate writ order or direction quashing the order dated 23.2.2021 in Form GST APL 04 passed by the 2 or nd Respondent bearing No.ZH3702210D16522 Section 107 of the CGST / APGST Acts in the case of the Petitioner for the tax periods from July, 2018 to August, 2019 under lA NO: 1 OF 2022 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may pleased to suspend the order of the 2""' Respondent dated 23.2.2021 for the tax period July, 2018 to August, 2019 under the CGST/APGST Acts, 2017, pending disposal of the Writ Petition as otherwise the Petitioner will be put to severe loss and hardship. Counsel for the Petitioner: SRI SESHADRI GOALLA ^ Counsel for the Respondent Nos.1 to 4; GP FOR COMMERCIAL TAX

The Court made the following: ORDER

APHC010329512022 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3525] EiJr-iS TUE AY, THE TWENTY SECOND DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION NO: 22400/2022 Between: M/s. Src-vnc Gv) ...PETITIONER AND The Assistant Commissioner State Tax and Others ...RESPONDENT(S) Counsel for the Petitioner: 1.SESHADRI GOALLA Counsel for the Respondent(S): 1.GP FOR COMMERCIAL TAX

2.

The Court made the following Order: (perHon’ble Sri Justice R. Raghunandan Rao) Learned counsel for the petitioner seeks leave to withdraw the present Writ Petition. Accordingly, this Writ Petition is dismissed as withdrawn. There shall be 2. no order as to costs.

2 RRR,J & Dr.KMRJ w W.P. No.22400 of 2022 applications pending, if any shall stand As a sequel, interlocutory closed. M RAMESH BABU DEPUTY^GISTRAR ri& //// SECTI OFFICER To,

1.

One CC to Sri Seshadri Goalla, Advocate [OPUC]

2.

Two CC’s to GP for Commercial Tax, High Court of A.P. at Amaravati[OUT]

3.

Three CD Copies. ssb

high court DATED:22/04/2025 ORDER WP.No.22400 of 2022 ^ SEP 2025 g , Current i»ection . dismissing the w WITHOUT COSTS P- AS WITHDRAWN

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.