BharatTaxGST

Ayushi Traders vs. The State Of Bihar

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CWJC/6779/2026HC PatnaGSTCNR BRHC01032207202614 July 2026Bench: MR. JUSTICE ANIL KUMAR SINHA,MR. JUSTICE VIKASH KUMAR2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA Civil Writ Jurisdiction Case No.6779 of 2026 ====================================================== Ayushi Traders through its Proprietor Raju Kumar, Male, aged about 51 years, Son of Badri Prasad, Resident of Chaukhandi, Rubi Laudge Ke Pass, P.S.- Sasaram (T), District - Rohtas. ... ... Petitioner/s Versus 1. The State of Bihar through the Secretary, Commercial Tax Department, Bihar. 2. Joint Commissioner of State of Tax, Sasaram, District- Rohtas, Bihar. 3. Assistant Commissioner of State Tax, Magadh Division, District- Gayaji, Bihar. ... ... Respondent/s ====================================================== Appearance : For the Petitioner/s : Mr.Sanjay Sinha For the Respondent/s : Mr.Government Pleader (7) ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA and HONOURABLE MR. JUSTICE VIKASH KUMAR

ORAL ORDER (Per: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA) 2 14-07-2026

1.

Heard learned Counsel for the petitioner and learned Counsel for the State.

2.

At the outset, learned Counsel for the petitioner seeks permission to withdraw this writ application with liberty to file an appeal before the Tribunal under Section 112 of the Bihar Goods and Services Tax Act, 2017. 3. Permission is granted.

4.

This writ application is disposed as withdrawn with liberty to the petitioner to file an appeal before the Patna High Court CWJC No.6779 of 2026(2) dt.14-07-2026 2/2 Tribunal by 31st July, 2026. Prabhakar Anand/- (Anil Kumar Sinha, J.) (Vikash Kumar, J.) U √

Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.