Vm/S Vms Nirman PVT. LTD vs. The Principal Commissioner Of Central Tax
Held
The Court held that the petitioner was permitted to withdraw the writ petition. The reasoning provided is that the counsel for the petitioner sought permission to withdraw, and the respondents had no objection. Consequently, the writ petition was dismissed as withdrawn. No specific findings on the merits of the case were made as the petition was withdrawn. All pending miscellaneous applications were disposed of as a sequel to the dismissal of the writ petition.
Facts
The petitioner, M/s. VMS Nirman Pvt. Ltd., filed a writ petition before the High Court of Andhra Pradesh. The respondents were the Principal Commissioner of Central Tax, Visakhapatnam CGST Commissionerate, and others. The writ petition was filed challenging an order or action passed by the revenue authorities. The specific tax period(s) and the amount in dispute, if any, are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petition. Petitioner's contention: The counsel for the petitioner sought permission to withdraw the writ petition. Revenue's contention: The other side (respondents) had no objection to the withdrawal of the writ petition.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORAL ORDER Dt:07.01.2020 Per J.K. Maheshwari, CJ
Counsel for the petitioner seeks permission to withdraw the writ petition, to which the other side is having no objection.
Accordingly, the writ petition stands dismissed as withdrawn. As a sequel, all pending miscellaneous applications shall stand disposed of.
J.K. MAHESHWARI, CJ
M. VENKATA RAMANA, J MRR
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.