Binod Kumar Agarwal vs. Union Of INDIA
Held
The Court held that the writ application had become infructuous. This finding was based solely on the submission made by the learned counsel for the petitioner. Consequently, the Court dismissed the writ application as infructuous. No other issues were decided, and no specific reasoning beyond the submission of infructuousness was provided. The operative direction was the dismissal of the writ petition.
Facts
The petitioner, Binod Kumar Agarwal, filed a writ petition (W.P.(T) No. 432 of 2019) before the Jharkhand High Court. The respondents were the Union of India, the Commissioner (Appeals), CGST and Central Excise, Ranchi, and the Additional Commissioner, CGST and Central Excise, Ranchi. The specific tax period(s), the order or action under challenge, the authority that passed it, and the amount in dispute are not recorded in the provided judgment excerpt. The procedural history leading to the filing of the writ petition is also not detailed.
Key Issues
The Court had to decide whether the writ application had become infructuous. The petitioner, through their learned counsel, submitted that the matter had become infructuous. The respondents' contentions are not recorded in the judgment excerpt. No specific legal provisions or precedents were cited in the provided text.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 432 of 2019
Binod Kumar Agarwal
...... … Petitioner
Versus
The Union of India.
The Commissioner (Appeals), Central Goods and Services Tax and Central Excise, Ranchi.
The Additional Commissioner, CGST and Central Excise, Ranchi.
…. … Respondents.
--------
CORAM : HON’BLE MR. JUSTICE H.C. MISHRA
: HON’BLE MR. JUSTICE DEEPAK ROSHAN
------ For the Petitioner
: Mr. Nitin Kumar Pasari, Advocate. For the Respondents : Mr. Ratnesh Kumar, Advocate.
-------- 05/ 16.01.2020 It is submitted by learned counsel for the petitioner that this matter has become infructuous.
This writ application is dismissed as infructuous.
( H. C. Mishra, J.)
(Deepak Roshan, J.) Amitesh/-
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.