M/S. Sri Venkateswara Traders vs. The Assistant Commssioner Of State Taxes
Held
The Court granted the petitioner's request to withdraw the Writ Petition. Consequently, the Writ Petition was dismissed as withdrawn. No order was made as to costs. Any pending miscellaneous applications associated with the Writ Petition were also closed. The Court did not make any findings on the merits of the case or the underlying GST dispute.
Facts
The petitioner, M/s. Sri Venkateswara Traders, filed a Writ Petition before the Andhra Pradesh High Court. The respondents were the Assistant Commissioner of State Taxes and others. The specific tax period and the order or action under challenge, as well as the amount in dispute, are not recorded in the provided judgment. The procedural history leading to this filing is also not detailed.
Key Issues
The Court did not have to decide any substantive issues of law or fact. The petitioner's counsel sought leave to withdraw the Writ Petition. Therefore, no specific questions of law or arguments from either side regarding the merits of the case were presented or considered by the Court.
AI-generated summary — verify with the full judgment below
APHC010003132024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3525] WEDNESDAY, THE FIFTH 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: 358/2024 Between: M/s. Sri Venkateswara Traders ...PETITIONER AND The Assistant Commssioner Of State Taxes and Others ...RESPONDENT(S) Counsel for the Petitioner:
K ADI SIVA VARA PRASAD Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX (AP)
Y V ANIL KUMAR (Central Government Counsel) The Court made the following Order: (per Hon’ble Sri Justice R. Raghunandan Rao)
Learned counsel for the petitioner seeks leave of this Court to withdraw the present Writ Petition.
Accordingly, this Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
2 RRR,J & Dr.KMR,J W.P.No.358 of 2024
As a sequel, pending miscellaneous applications, if any, shall stand closed. ________________________ R. RAGHUNANDAN RAO, J
_______________________ Dr. K. MANMADHA RAO, J
The judgment continues below.
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