Karmyogi Construction vs. Commissioner Of Central G S T And And Central Excise And Ors
Held
The Court held that the application could be dismissed as withdrawn, based on the submission made by the petitioner's counsel. The reasoning was that the petitioner's counsel sought leave to withdraw the application, stating that the grievance was under active consideration by the respondents and was likely to be redressed. Consequently, the petitioner had instructions not to press the application. The Court accepted this submission and dismissed the writ petition as withdrawn. Any interlocutory applications filed were also dismissed.
Facts
The petitioner, Karmyogi Construction, a proprietory concern, filed a writ petition before the Patna High Court. The respondents were various authorities of the Central GST and Central Excise, Patna. The specific tax period and the order or action under challenge are not detailed in the provided text. The amount in dispute is also not mentioned. The procedural history is limited to the filing of the writ petition and the subsequent submission by the petitioner's counsel.
Key Issues
The Court had to decide whether to allow the petitioner's application to be withdrawn. The petitioner's counsel argued that the grievance was under active consideration by the respondents and was likely to be redressed. Therefore, the petitioner did not wish to press the application. The respondents' arguments are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JUDICATURE AT PATNA Civil Writ Jurisdiction Case No.16079 of 2018 ====================================================== Karmyogi Construction a proprietory concern having its office At & P.O. Bhaiwar, District-Begusarai through its proprietor Sanad Kumar, Son of Shri Shyam Nandan Singh, Resident of At and P.O. Bhaiwar, P.S. Muffasil, District-Begusarai. ... ... Petitioner Versus
Commissioner of Central GST & Central Excise, Patna II Commissionrate having its office at Central Revenue Building, Bir Chand Patel Marg, Patna.
Joint Commissioner, Central Excise and Service Tax, Hqrs, Patna. having its Office at Central Revenue Building, Bir Chand Patel Marg, Patna.
Addl. Commissioner, Central Excise and Service Tax, Patna. having its Office at Central Revenue Building, Bir Chand Patel Marg, Patna.
Asst. Commissioner, Central GST and Central Excise, Division-Begusarai. ... ... Respondents ====================================================== Appearance : For the Petitioner : Mr. Pushpendra Kumar Singh-Advocate For the U.O.I. : Mr. S.D Sanjay- Addl. Soc. Gen. Mr. Alok Kumar Agrawal-SC, CGST Mr. Mohit Agrawal-Advocate ==========================
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