The Commissioner Of Central Excise And Service Tax vs. Ms Jagadamba Ingo Tech Steel P LTD Through Its Director Shri Ashok Kumar Agarwal
Facts
The Commissioner of Central Excise & Service Tax, Jamshedpur (now Commissioner CGST & Central Excise), filed a Civil Miscellaneous Petition (C.M.P. No. 441 of 2021) before the Jharkhand High Court. The petition was filed for modification of an order previously passed by the High Court on April 10, 2019, in Writ Petition (T) No. 5746 of 2017. The opposing party in this petition was M/s Jagadamba Ingo-Tech Steel (P) Ltd. The petitioner sought to withdraw the Civil Miscellaneous Petition.
Held
The Court considered the submission made by the petitioner's counsel, Mr. Amit Kumar, who sought leave to withdraw the Civil Miscellaneous Petition. The Court, in its discretion, allowed the withdrawal. Consequently, the Civil Miscellaneous Petition was dismissed as withdrawn and disposed of. The Court did not delve into the merits of the original order dated April 10, 2019, or the reasons for seeking its modification, as the petition itself was withdrawn.
Key Issues
The primary issue before the Court was whether to grant the petitioner's request to withdraw the Civil Miscellaneous Petition. The petitioner, represented by Mr. Amit Kumar, sought leave to withdraw the petition. The Court was to decide whether to allow this withdrawal. The petitioner argued for withdrawal, and the Court considered this submission. No specific arguments from the opposing party were recorded.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 441 of 2021 1.The Commissioner of Central Excise & Service Tax, Jamshedpur, now known as Commissioner CGST & Central Excise
.…… Petitioner/Respondent
Versus 1.M/s Jagadamba Ingo-Tech Steel (P) Ltd.,
…….
Opp.Party/Petitioner
--------- CORAM: HON’BLE MR. JUSTICE SUJIT NARAYAN PRASAD
HON’BLE MR. JUSTICE SANJAY PRASAD
---------- For the Appellant : Mr. Amit Kumar, Advocate For the Opp. Party :
----------- 04/Dated: 6th February, 2024
Mr. Amit Kumar, learned counsel for the Union of India through the CGST, on instruction, seeks leave of this court to withdraw this Civil Miscellaneous Petition.
Learned counsel for the petitioner has submitted that this Civil Miscellaneous Petition is filed for modification of the order dated 10.04.2019, passed by this court in W.P.(T) No. 5746 of 2017. 3. Considering the aforesaid submission made on behalf of the petitioner, instant Civil Miscellaneous Petition is, hereby, dismissed as withdrawn and as such disposed of.
(Sujit Nar
The judgment continues below.
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Reproduced from the public record of the Jharkhand High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.