Keerthi Sri Industries vs. The Assistant Commissioner Of State Tax
Held
The Court granted the petitioner's request to withdraw the Writ Petition. The reason provided for seeking withdrawal was to enable the petitioner to file a comprehensive Writ Petition challenging the extension of limitation under Section 168A of the Central Goods and Services Tax Act, 2017. Consequently, the Court dismissed the present Writ Petition as withdrawn with leave. No costs were awarded. Any pending miscellaneous applications were also closed.
Facts
The petitioner, Keerthi Sri Industries, filed a Writ Petition before the Andhra Pradesh High Court challenging an action by the Assistant Commissioner of State Tax and others. The specific details of the tax period, the order or action under challenge, the authority that passed it, and the amount in dispute are not recorded in the judgment. The procedural history leading to this writ petition 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 present Writ Petition. The stated reason for withdrawal was to file a more comprehensive Writ Petition. The specific legal questions or contentions of either the petitioner or the respondent are not recorded as the matter was disposed of at the outset.
Sections Cited
Section 168A
AI-generated summary — verify with the full judgment below
APHC010031942025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3508] WEDNESDAY, THE TWENTY NINETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION NO: 1989/2025 Between: Keerthi Sri Industries ...PETITIONER AND The Assistant Commissioner Of State Tax and Others ...RESPONDENT(S) Counsel for the Petitioner:
HARANADHA RAJU KATTA Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX The Court made the following order: (per Hon’ble Sri Justice R. Raghunandan Rao)
The learned counsel for the petitioner seeks leave of this Court to withdraw the present Writ Petition and file a comprehensive Writ Petition challenging the extension of limitation under Section 168A of the Central Goods and Services Tax Act, 2017. Accordingly, the present Writ Petition is dismissed as withdrawn with leave. There shall be no order as to costs.
As a sequel, pending miscellaneous applications, if any, shall stand closed. _______________________ R RAGHUNANDAN RAO, J
______________________________ MAHESWARA RAO KUNC
The judgment continues below.
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