M/S. Sree Siri Sai Traders Private Limited vs. The State Of Andhra Pradesh

WP/5931/2025HC Andhra PradeshGSTCNR APHC01010306202525 March 2025Bench: R RAGHUNANDAN RAO,K MANMADHA RAO2 pages

For Petitioner: BONDILI RAVIKIRAN SINGHFor Respondent: GP FOR REVENUE, GP FOR COMMERCIAL TAX, Y N VIVEKANANDA

AI SummaryWithdrawn

Held

The Court held that the petitioner's request to withdraw the Writ Petition with liberty to file a comprehensive Writ Petition should be granted. The Court reasoned that allowing the withdrawal would enable the petitioner to present their case more effectively in a subsequent, more detailed filing. Consequently, the Court dismissed the Writ Petition as withdrawn, explicitly granting the petitioner the liberty to file a fresh petition. No costs were awarded, and any pending miscellaneous petitions were closed.

Facts

The petitioner, M/s. Sree Siri Sai Traders Private Limited, filed a Writ Petition before the High Court of Andhra Pradesh. The respondents were the State of Andhra Pradesh and others. The specific tax period, order or action under challenge, the authority that passed it, and the amount in dispute are not recorded in the judgment. The procedural history is limited to the filing of the Writ Petition.

Key Issues

The Court did not have to decide any substantive issues of law or fact. The petitioner's counsel sought to withdraw the Writ Petition with liberty to file a comprehensive Writ Petition. Therefore, the primary question before the Court was whether to permit the withdrawal of the petition and grant the requested liberty. The petitioner argued for withdrawal to file a more detailed petition. The respondents' arguments, if any, are not recorded.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

APHC010103062025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3525] WEDNESDAY, THE TWENTY SIXTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION NO: 5931/2025 Between: M/s. Sree Siri Sai Traders Private Limited, ...PETITIONER AND The State Of Andhra Pradesh and Others ...RESPONDENT(S) Counsel for the Petitioner: 1. BONDILI RAVIKIRAN SINGH Counsel for the Respondent(S): 1. GP FOR REVENUE 2. GP FOR COMMERCIAL TAX 3. Y N VIVEKANANDA

The Court made the following Order:

Learned counsel for the petitioner seeks to withdraw the Writ Petition with liberty to file a comprehensive Writ Petition.

Accordingly, this Writ Petition is dismissed as withdrawn with liberty. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.

_______________________ R. RAGHUNANDAN RAO, J.

________________________

The judgment continues below.

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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.