Manakamna Food Processing PVT. LTD. vs. Deputy/Assistant Commissioner, Bbd Bag I Div, CGST Kolkata North Commissionerate And Ors.
Held
The Court acknowledged the petitioner's submission that they did not intend to pursue the writ petition further. Consequently, the writ petition was dismissed as not pressed.
Facts
The petitioner, Manakamna Food Processing Pvt. Ltd., filed a writ petition before the High Court at Calcutta. The petitioner's counsel informed the court that they no longer wished to proceed with the case.
Key Issues
The primary issue was whether the writ petition should be dismissed as the petitioner had withdrawn their intention to proceed.
AI-generated summary — verify with the full judgment below
02 01.09.2026 Court No. 10 AGM In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side
W.P.A. 9261 of 2026
Manakamna Food Processing Pvt. Ltd. -versus The Deputy/Assistant Commissioner, BBD Bag I Division, CGST Kolkata North Commissionerate, GST Bhawan & Ors.
Mr. Ramesh Kumar Patodia. Ms. Megha Agarwal.
…For the Petitioner.
Mr. Bhaskar Prosad Banerjee. Ms. Sretapa Sinha.
… For the respondent CGST.
Ms. Manasi Mukherjee. Mr. Bijitesh Mukherjee.
… For the State respondent.
Learned advocate appearing on behalf of the petitioner submits that his client does not intend to proceed with the writ petition any further.
In view of such submission, the writ petition along with application stand dismissed as ‘not pressed’.
The written instruction dated 11.08.2026 given by the petitioner to his learned advocate be taken on record.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.
The judgment continues below.
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