Deepak Kumar vs. The State Of Bihar
Original PDF →CWJC/13244/2025HC PatnaGSTCNR BRHC01077139202529 April 2026Bench: MR. JUSTICE MOHIT KUMAR SHAH,MR. JUSTICE ARUN KUMAR JHA1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13244 of 2025
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Deepak Kumar S/o Saudagar Prasad R/o-Prathmik vi Road, Mohiuddin Nagar
P.S.-Mohiuddin Nagar District-Lakhisarai, Bihar Pin-811315.
... ... Petitioner/s
Versus
1.
The State of Bihar through Ministry of Commercial Taxes.
2.
Commissioner Cum Secretary, SGST, Commercial Taxes Department Bihar,
Kar Bhawan, Veer Chand Patel Marg, Patna 800001.
3.
Joint Commissioner State GST, Nodal Officer ITGRC (State Tax) Bihar
Vikash Bhawan Bailey Road, Patna 800015.
4.
Deput/Assistant commissioner Central Goods and Services Tax Services Tax
Division, Bhagalpur, 2nd and 3rd Floor Abhinav Mansion Adampur, Sk
Tarafdar Road, Bhagalpur.
5.
Deputy Commissioner of State Taxes Lakhisarai Circle Lakhisarai.
6.
Assistant Commissioner of State Taxes Lakhisarai Circle Lakhisarai.
... ... Respondent/s
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Appearance :
For the Petitioner/s
:
None
For the Respondent/s
:
Standing Counsel (11)
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER (Per: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH) 2 29-04-2026 Despite repeated calls, nobody has bothered to appear for the petitioner, hence, it appears that the petitioner has got no interest in prosecuting the present writ petition, thus, this Court has no option but to dismiss the present writ petition for want of prosecution.
2.
Accordingly, the present writ petition stands dismissed for non-prosecution.
S.Sb/- (Mohit Kumar Shah, J) (Arun Kumar Jha, 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.