The Commissioner, CGST And Central Exicse vs. Krishna Kumar Kolta
Held
The Court accepted the Petitioner's request to withdraw the Writ Petition. The reasoning was based on the explicit written instructions received by the Petitioner's counsel. Consequently, the Court ordered the dismissal of the Writ Petition as withdrawn. No order as to costs was made.
Facts
The Commissioner, CGST and Central Excise, Mumbai, filed a Writ Petition No. 6401 of 2018 before the High Court of Judicature at Bombay. The petition was filed against Krishna Kumar Kolta. The learned counsel for the Petitioner informed the Court that she had received written instructions from the Petitioner to withdraw the writ petition. A copy of the letter dated December 7, 2018, from the Petitioner was tendered and taken on record.
Key Issues
The Court had to decide whether to allow the withdrawal of the Writ Petition. The Petitioner, through its counsel, argued that it wished to withdraw the petition based on written instructions received. The Respondent's arguments, if any, are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
wp.6401.18..doc CORAM :- B.P.COLABAWALLA, J.
DATE :- DECEMBER 18, 2018. P. C.: The learned counsel appearing on behalf of the Petitioner states that she has written instructions received from the Petitioner to withdraw the above Writ Petition. The learned counsel has tendered a copy of the said letter received from the Petitioner dated 7th December, 2018 which is taken on record and marked “X” for identification. 2 In view of these written instruction, the Writ Petition is dismissed as withdrawn. However, there shall be no order as to costs. (B. P. COLABAWALLA, J.) Aswale 1/1
The judgment continues below.
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