Gurudas Mallik Thakur vs. Union Of INDIA & Anr.

BAIL APPLN./3018/2020HC DelhiGSTCNR DLHC01027478202011 November 2020Bench: HON'BLE MR. JUSTICE YOGESH KHANNA1 pages

For Petitioner: Mr.R.K.Dey and Mr.Arup Banerjee, AdvocatesFor Respondent: Mr.Satish Aggarwala, Sr. SPP Mr.Gagan Vaswani, Advocate for respondent no.2/CGST

AI SummaryDismissed

Held

The Court noted that after some arguments were made, the learned counsel for the petitioner intended to withdraw the petition. Consequently, the Court dismissed the petition as withdrawn. Any pending applications related to the petition were also disposed of.

Facts

The petitioner, Gurudas Mallik Thakur, filed a bail application (BAIL APPLN. 3018/2020) before the Delhi High Court. The respondents were the Union of India and another party, represented by CGST. The matter was heard through video conferencing. After some arguments were presented, the learned counsel for the petitioner expressed an intention to withdraw the petition.

Key Issues

1. Whether the bail application filed by the petitioner is maintainable in the present form. (This is implied as the petitioner intended to withdraw the petition after arguments commenced, suggesting a potential issue with its continuation). Petitioner's contention: The petitioner, through their counsel, indicated an intention to withdraw the petition. Revenue's contention: Not recorded in the judgment.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~29 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 3018/2020 GURUDAS MALLIK THAKUR ..... Petitioner Through: Mr.R.K.Dey and Mr.Arup Banerjee, Advocates. versus UNION OF INDIA & ANR. ..... Respondents Through: Mr.Satish Aggarwala, Sr. SPP Mr.Gagan Vaswani, Advocate for respondent no.2/CGST CORAM: HON'BLE MR. JUSTICE YOGESH KHANNA

O R D E R %

11.11.

2020

The hearing has been conducted through Video Conferencing.

After some arguments the learned counsel for the petitioner intends to withdraw the petition.

In the circumstances the petition stands dismissed as withdrawn. Pending application(s), if any, also stands disposed of.

YOGESH KHANNA, J NOVEMBER 11, 2020 DU This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/06/2026 at 17:07:11

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