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Ritesh Kumar vs. The Union Of INDIA

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CWJC/12712/2025HC PatnaGSTCNR BRHC01079439202517 June 2026Bench: MR. JUSTICE MOHIT KUMAR SHAH,MR. JUSTICE RAJ KUMAR2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA Civil Writ Jurisdiction Case No.12712 of 2025 ====================================================== Ritesh Kumar Son of Late Anil Singh Resident of Village Ratgaon, ward no 10, Dularpur, PS Teghra, District Begusarai, having its place of business at Naya Nagar, Dularpur, Ratgaon, District Begusarai. ... ... Petitioner/s Versus 1. The Union of India through the Commissioner, Central Excise (GST), Government of India, Patna. 2. The Superintendent, Central Excise (GST), Begusarai, Darbhanga, Bihar. ... ... Respondent/s ====================================================== Appearance : For the Petitioner/s : Mr. Chinmay Harsh Karn, Advocate Mr.Subhankar Prabhakar, Advocate For the CGST : Dr. K.N. Singh, Sr. Advocate Mr. Sriram Krishna, Sr. S.C. for CGST ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH and HONOURABLE MR. JUSTICE RAJ KUMAR

ORAL ORDER (Per: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH) 4 17-06-2026 The present writ petition has been filed seeking the following reliefs:- “1. (i) For issuance of appropriate writ or order for quashing of order dated 26.03.2022 issued vide Reference No. ZA1004220280801 dated 13.04.2022 by the Superintendent, Central Excise (GST), Begusarai, Darbhanga, Bihar whereby the GST Registration of the petitioner has been cancelled; (ii) For a direction to the Respondent No. 2 to restore the registration granted under GST Act, 2017 of the petitioner whereby the registration of Patna High Court CWJC No.12712 of 2025(4) dt.17-06-2026 2/2 the petitioner was cancelled without considering the reply filed by the petitioner; (iii) For further issuance of a direction restraining the Respondent No. 2 from taking any coercive action for recovery of the amount in demand during pendency of the present writ petition.”

2.

At the outset, the Ld. Counsels for the parties submit that the G.S.T. registration of the petitioner firm has already stood restored, hence the present writ petition has been rendered infructuous.

3.

Accordingly, the present writ petition stands disposed of.

S.Sb/- (Mohit Kumar Shah, J) (Raj Kumar, J) U

Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.