Kanchan Chaudhary vs. The Union Of INDIA
Original PDF →CWJC/13146/2025HC PatnaGSTCNR BRHC01069591202529 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.13146 of 2025
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Kanchan Chaudhary W/o Ritesh Chaudhary, R/o- Village- Majhauliya Jay
Prabha Nagar, P.O. and P.S. Kazi Mohammadpur, District- Muzaffarpur,
State- Bihar, 843104.
... ... Petitioner/s
Versus
1.
The Union of India, through the Principal Secretary, Ministry of Finance,
Government of India, North Block, New Delhi- 110001.
2.
The Commissioner, Central Goods and Services Tax and Central Excise,
Bihar, having its office at GST Bhawan, Patna- 800001.
3.
The Additional Commissioner (Appeals), Central Goods and Services Tax
and Central Excise, Patna.
4.
The Superintendent, Central Goods and Services Tax and Central Excise,
Muzaffarpur East Range, Muzaffarpur, Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s
:
None
For the Respondent/s
:
Additional Solicitor General
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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.