Shin Woo Engineering PVT LTD. vs. Union Of INDIA
Held
The Court recorded the petitioner's request to withdraw the Writ Petition with liberty to approach the Appellate Authority for an appropriate remedy. The Court also noted that the respondents had no objection to this request. Consequently, the Court dismissed the Writ Petition as withdrawn. No order as to costs was made. Any pending miscellaneous petitions connected to this writ petition were also closed.
Facts
The petitioner, Shin Woo Engineering Pvt Ltd., filed a Writ Petition (WP) No. 7642 of 2024 before the High Court of Andhra Pradesh. The respondents were the Union of India and others. The petitioner sought to withdraw the writ petition. The learned counsel for the petitioner requested permission to withdraw the petition with liberty to approach the Appellate Authority for an appropriate remedy. The learned Junior Standing Counsel for CBIC, representing respondents 2 and 3, reported no objection to this request.
Key Issues
1. Whether the petitioner should be permitted to withdraw the Writ Petition No. 7642 of 2024. Petitioner's Argument: The petitioner, through their counsel, requested to withdraw the writ petition. They sought liberty to approach the Appellate Authority to avail the appropriate remedy, indicating a procedural step rather than a decision on the merits of the case. Respondent's Argument: The learned Junior Standing Counsel for CBIC reported no objection to the petitioner's request for withdrawal. The respondents did not present any arguments against the withdrawal.
AI-generated summary — verify with the full judgment below
APHC010150552024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3481] THURSDAY, THE FOURTH DAY OF APRIL TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA WRIT PETITION NO: 7642/2024 Between: Shin Woo Engineering Pvt Ltd., ...PETITIONER AND Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: 1. SAI SANJAY SURANENI Counsel for the Respondent(S): 1. The Court made the following:
Mr. Sai Sanjay Suraneni, learned counsel for the petitioner wants to withdraw the Writ Petition with a liberty to approach the Appellate Authority to avail the appropriate remedy.
Ms. Santhi Chandra, learned Junior Standing Counsel for C.B.I.C for the respondent Nos.2 and 3 has also reported no objection to the request made.
Recording the same, the Writ Petition is dismissed as withdrawn. No order as to costs.
As a sequel, miscellaneous petitions, if any, pending shall stand closed. ________________________________ JUSTICE RAVI NATH TILHARI
____________________________________
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.