Calcutta Cricket And Football Club vs. Principal Commissioner Of CGST And Cx And Ors

Facts

The petitioner, Calcutta Cricket and Football Club, filed a writ petition (WPA 12028 of 2022) before the Calcutta High Court. The respondents were the Principal Commissioner of CGST and CX and others. The petitioner's learned advocate, by placing a communication dated 1st August 2025 before the Court, indicated that they had instructions not to proceed with the writ petition. Consequently, the Court was informed that the petitioner wished to withdraw the petition.

Held

The Court held that since the learned advocate for the petitioner had instructions not to proceed with the writ petition, it should be dismissed as not pressed. The Court accepted the petitioner's submission and directed the dismissal of the writ petition on this basis. Any interim order that might have been in place was also vacated. The communication dated 1st August 2025, which led to this decision, was taken on record.

Key Issues

The Court had to decide whether to dismiss the writ petition as not pressed, given the petitioner's instruction not to proceed. The petitioner's side argued that they had received instructions not to continue with the writ petition and therefore requested its dismissal as not pressed. The respondent CGST & CX and the UOI were represented, but no specific arguments were recorded for them on the issue of dismissal as not pressed.