M/S Madhusudan Engicom Private Limited Through Its Authorized Signatory Bishwajeet Kumar Kar vs. The State Of Jharkhand
Held
The Court held that the counsel for the petitioner sought to withdraw the writ petition. Based on this request, the Court decided to dismiss the writ petition as withdrawn. The reasoning was solely based on the petitioner's expressed desire to withdraw the case. No other issues were considered or decided, and no operative directions were issued beyond the dismissal. The ratio decidendi is that a writ petition can be dismissed as withdrawn upon the petitioner's request.
Facts
The petitioner, M/s Madhusudan Engicom Private Limited, filed a writ petition before the High Court of Jharkhand at Ranchi. The respondents included the State of Jharkhand, the Union of India, the Commissioner CGST and Central Excise, and the Additional Commissioner (Appeals). The specific tax period(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the writ petition is not detailed. The matter came before the High Court for hearing.
Key Issues
The Court had to decide whether to allow the petitioner's request to withdraw the writ petition. The petitioner's argument was that they wished to withdraw the petition. The respondents' argument, if any, regarding the withdrawal is not recorded in the judgment. No specific provisions of the CGST Act or other laws were discussed in relation to the withdrawal request.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 1064 of 2025
--- M/s M/s Madhusudan Engicom Private Limited, a company registered under the Companies Act, 1956, having its office at H.No.7, Icha, Seraikela, Kharsawan, Jharkhand 833201 through its Authorized Signatory Bishwajeet Kumar Kar, aged about 41 years, resident of Village Icha, P.O. Icha, P.S. Rajnagar, District: Saraikela-kharsawan, Jharkhand-833201
.....Petitioner
Versus
The State of Jharkhand
The Union of India, through its Secretary, Ministry of Finance, Department of Revenue, North Block, New Delhi, P.O. Secretariat North, P.S. Sansad Marg, 110001
The Commissioner, CGST and Central Excise, having its office at Office of The Commissioner, CGST and Central Excise (Appeal), Grand Emerald (2nd and 3rd Floor), Ashok Nagar Main Road, Ranchi, P.O. and P.S. Ashok Nagar 834002. 4. Additional Commissioner (Appeals), having its office at Office of The Commissioner, CGST And Central Execise, (Appeal), Grand Emerald, (2nd and 3rd Floor), Ashok Nagar Main Road, Ranchi, P.O. P.S. Ashok Nagar, 834002. .....Respondents
--- CORAM:
The judgment continues below.
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