K P Sunil Kumar vs. The State Of Andhra Pradesh

WP/17362/2020HC Andhra PradeshGSTCNR APHC01026327202031 March 2024Bench: VENKATESWARLU NIMMAGADDA3 pages

For Petitioner: V R REDDY KOVVURIFor Respondent: GP FOR COMMERCIAL TAX

AI SummaryWithdrawn

Held

The Court granted the permission sought by the petitioner to withdraw the Writ Petition. Consequently, the Writ Petition was dismissed as withdrawn. The Court also granted liberty to the petitioner to file a fresh Writ Petition if they so choose. No costs were imposed. Any pending miscellaneous petitions associated with this Writ Petition were also closed.

Facts

The petitioner, K P Sunil Kumar, filed a Writ Petition before the High Court of Andhra Pradesh. The respondents were the State of Andhra Pradesh and others. The petitioner's counsel subsequently filed a Court Slip seeking permission to withdraw the Writ Petition. The Court considered this request.

Key Issues

1. Whether the petitioner should be granted permission to withdraw the Writ Petition (WP No. 17362/2020)? Petitioner's contention: The petitioner, through their counsel, sought permission to withdraw the Writ Petition. No specific arguments or reliance on any provisions, circulars, or precedents were recorded for this request. Revenue/State's contention: The judgment does not record any specific arguments or contentions from the respondents regarding the withdrawal of the petition.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

APHC010263272020 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3329] MONDAY ,THE FIRST DAY OF APRIL TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 17362/2020 Between: K P Sunil Kumar ...PETITIONER AND The State Of Andhra Pradesh and Others ...RESPONDENT(S) Counsel for the Petitioner: 1. V R REDDY KOVVURI Counsel for the Respondent(S): 1. GP FOR COMMERCIAL TAX The Court made the following:

ORDER:

Learned counsel for the petitioner filed a Court Slip seeking permission of this Court to withdraw the Writ Petition.

Permission as sought for is accorded.

Accordingly, the Writ Petition is dismissed as withdrawn, giving liberty to the petitioner to file a fresh Writ Petition. No costs.

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

VENKATESWARLU NIMMAGADDA, J

01.04.

2024 TPS

126 HON’BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION NO.17362 OF 2020

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.