S.S.Paramtej Infrastructure Private Limited vs. Andhra Pradesh State Road Transport Corporation

Held

The Court accepted the memo filed by the learned counsel for the petitioner seeking withdrawal of the writ petition. Consequently, the Court ordered the writ petition to be dismissed as withdrawn. Any interim order that might have been in place was deemed to have been vacated. There were no orders as to costs. The Court also noted that any pending miscellaneous petitions would stand closed as a sequel to the dismissal of the writ petition.

Facts

The petitioner, S.s.paramtej Infrastructure Private Limited, filed a writ petition before the High Court of Andhra Pradesh. The respondents included the Andhra Pradesh State Road Transport Corporation and others. The specific tax period(s) and the order or action under challenge, as well as the authority that passed it, are not detailed in the provided judgment excerpt. The amount in dispute is also not mentioned. The procedural history relevant to the merits of the case is not recorded.

Key Issues

The Court was not required to decide any substantive issues of law or fact. The primary matter before the Court was the petitioner's request to withdraw the writ petition. The petitioner, through their learned counsel, filed a memo dated 04.04.2024 seeking withdrawal. The respondents' arguments or contentions are not recorded in the judgment excerpt, as the matter was disposed of based on the petitioner's request.