M/S Mahaveer Engicons Private Limited Through Its Director Namely Pranay Kumar Sahu vs. Union Of INDIA Through Assistant Commissioner Central GST And Central Excise
Held
The Court considered I.A. No. 9142 of 2025, filed by the petitioner seeking permission to withdraw the writ petition. The Court allowed the interlocutory application. Consequently, the writ petition filed by M/s. Mahaveer Engicons Private Limited was dismissed as withdrawn. Any pending applications related to the writ petition were also disposed of. The judgment does not provide any reasoning for the petitioner's request to withdraw, nor does it delve into the merits of the original GST dispute.
Facts
The petitioner, M/s. Mahaveer Engicons Private Limited, filed a writ petition before the Jharkhand High Court. The respondents were the Union of India, the Superintendent of Central GST & Central Excise, Sahibganj Range, and the State of Jharkhand through its Secretary, Department of State Tax. The writ petition concerned matters related to GST. An Interlocutory Application (I.A.) No. 9142 of 2025 was filed by the petitioner seeking permission to withdraw the writ petition. The Court considered this application.
Key Issues
1. Whether the petitioner should be granted permission to withdraw the writ petition, as per I.A. No. 9142 of 2025. The petitioner, M/s. Mahaveer Engicons Private Limited, through its Interlocutory Application, sought to withdraw the writ petition. The grounds for withdrawal were not detailed in the judgment. The respondents, including the Union of India and the State of Jharkhand, were represented before the Court. The Court was therefore required to decide whether to allow the petitioner's request for withdrawal of the writ petition.
AI-generated summary — verify with the full judgment below
2025:JHHC:20602-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No. 9142 of 2025 In/And W.P. (T) No. 6747 of 2023 M/s. Mahaveer Engicons Private Limited, (A Private Limited Company), having its Works at Mouza Demba, Plot Nos. 112/P, 113/P, 115/P, 116/P, 117/P, 118/P, 119, 121/P and 122 P.O. & P.S. Sahibganj, District Sahibganj – 816109 (Jharkhand), through its Director, namely, Pranay Kumar Sahu, aged about 25 years, son of Rajesh Kumar Sahu, resident of 2/127, Near Seraikela Police Station, P.O. & P.S. Seraikela, District Seraikela-Kharsawan, Jharkhand – 833219. ….. Petitioner
Versus
Union of India, through Assistant Commissioner, Central GST & Central Excise, Division-Deoghar, having its office at Deoghar Palace, 2nd Floor, V.I.P. Chowk, Court Road, P.O. & P.S. –Deoghar Deoghar, Jharkhand, PIN-814112 (Jharkhand).
The Superintendent, Central GST & Central Excise, Sahibganj Range, having its office at Hanumat Niwas, Sakrugarh, P.O. & P.S. Sahibganj, District Sahibganj – 816109 (Jharkhand).
Th
The judgment continues below.
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