Allied Infrastructures And Projects Private Limited Through Its Manager Md Saheb Kashim vs. Union Of INDIA, Through Its Secretary, Ministry Of Finance
Held
The Court held that the petitioner, on instruction from their counsel, sought leave to withdraw the writ petition. This submission was made in the presence of the learned counsel for the respondents, who did not object. Consequently, the Court allowed the withdrawal. The writ petition was dismissed as withdrawn and accordingly disposed of. No specific findings on GST provisions or substantive issues were made as the petition was withdrawn before any substantive arguments were heard.
Facts
The petitioner, Allied Infrastructures And Projects Private Limited, through its Manager Md. Saheb Kashim, filed a writ petition before the High Court of Jharkhand at Ranchi. The respondents were the Union of India and various CGST and CX authorities in Ranchi. The specific tax period(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed. The core of the matter is the petitioner's decision to withdraw the writ petition.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petition as per their submission? (Question of procedure) The petitioner, through their learned counsel, sought leave of the Court to withdraw the writ petition. This submission was made in the presence of the learned counsel for the respondents. The respondents did not raise any objection to the withdrawal. The Court was therefore to decide whether to grant the petitioner's request for withdrawal.
AI-generated summary — verify with the full judgment below
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IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (T) No. 4410 of 2024 ---- Allied Infrastructures And Projects Private Limited, a private limited company, having its principal place of business at 304, Mangalam Apartment, 56, Circular Road, Lalpur, Ranchi, Jharkhand-834001, through its Manager Md. Saheb Kashim, Aged about 37 years, Son of Md. Kashim, Resident of Hanifa Nagar, Road No. -8, P.O. Pundag, P.S. Pundag, District Ranchi-834004. … … Petitioner Versus 1.Union of India, through its Secretary, Ministry of Finance, having office at 137, North Block, P.O. G.P.O., P.S. New Delhi, District New Delhi-110001. 2.The Principal Commissioner, CGST & CX, Ranchi Commissionerate, 6th Floor, Central Revenue Building 5A, Main Road, P.O. Doranda, P.S. Chutia, District Ranchi 834001. 3.The Principal Commissioner, Central GST & Central Excise (Audit), Grand Emerald, Ashok Nagar, Kadru, P.O. Argora, P.S. Argora, District Ranchi-834002. 4.The Assistant Commissioner, CGST & CX, Ranchi South Division, Ranchi, having its office on the 2nd Floor, Midtown Chamber, 1, Club Road, P.O. Doranda, P.S. Chutia, Ranchi- 834001. … … Respondents
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