Inderjeet Arya vs. Union Of INDIA And Others

Facts

The petitioner, Inderjeet Arya, filed a writ petition in August 2025 before the Punjab and Haryana High Court. The petition challenged an order dated November 22, 2024, passed by respondent No. 2 under Section 107 of the Central Goods and Services Tax (Appeal) Act, 2017. After some arguments, the learned counsel for the petitioner sought permission to withdraw the writ petition. The petitioner requested liberty to pursue any available remedies in accordance with the law.

Held

The Court held that the writ petition is dismissed as withdrawn. The petitioner was granted liberty to avail remedies, if any, as may be available to him in accordance with law. The Court's decision was based on the petitioner's request for withdrawal and the liberty granted to pursue other legal recourse. No specific findings were made on the merits of the underlying challenge to the order dated November 22, 2024, as the petition was withdrawn.

Key Issues

1. Whether the petitioner is entitled to withdraw the writ petition with liberty to avail other remedies? The petitioner argued that they wished to withdraw the writ petition to pursue other legal avenues available to them. The respondents did not record any specific arguments in opposition to the withdrawal request.