Atibir Industries Co LTD Unit Ii Throug Its Director Sandeep Kumar Sarawgi vs. The Union Of INDIA Through Its Pr Secretary Ministry Of Finance Deptt Of Revenue

Held

The Court considered the application filed by the petitioner for withdrawal of the writ application. The petitioner's counsel stated that their grievances have been redressed. The Court found this submission acceptable and proceeded to allow the application for withdrawal. Consequently, the writ application itself was allowed to be withdrawn. The specific nature of the grievances, the authority that passed the order under challenge, the tax period, the amount in dispute, and the specific provisions of law that formed the basis of the original grievance are not detailed in the judgment. Therefore, no specific findings on the merits of the GST dispute were made.

Facts

The petitioner, Atibir Industries Co. Ltd. (Unit-II), Giridih, filed a writ petition before the Jharkhand High Court challenging an order or action by the respondents, the Union of India and others. 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, other than the filing of the writ application itself. The matter came before the Court for hearing.

Key Issues

1. Whether the petitioner's grievances have been redressed, leading to the withdrawal of the writ application? Petitioner's Contention: The learned counsel for the petitioner submitted that the grievances of the petitioner have already been redressed. Respondents' Contention: The judgment does not record any specific contentions from the respondents regarding the redressal of grievances or opposition to the withdrawal application.