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M/S. T Ravichandran vs. Commercial State Tax Officer

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WP(MD)/23080/2025HC MadrasGSTCNR HCMD01101601202528 August 2025Bench: HONOURABLE MR JUSTICE C. SARAVANAN3 pages

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Cause title — parties, addresses and appearances
W.P.(MD) No. 23080 of 2025 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 28.08.2025 CORAM: THE HONOURABLE MR.JUSTICE C.SARAVANAN W.P.(MD) No. 23080 of 2025 M/s. T.Ravichandran ... Petitioner Vs 1. Commercial State Tax Officer, Goods and Services Tax Department, Pudukottai - 622102. 2. The Deputy Commissioner of GST (Appeal), Appellant Office of the GST, Tiruchy – 620001. ... Respondents PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus, to direct the second respondent to admitting the First Appeal application with condonation of delay petition for 168 days dated May 03, 2025 (Ref number ARN Ref No AD330525007127G), against order reference ZD330824089996K dated August 12, 2024, within the delay period of 168 days allowed by this Court, thereby upholding the principles of justice. For petitioner : Mr. M.Sivakumar 1/3 https://www.mhc.tn.gov.in/judis W.P.(MD) No. 23080 of 2025 For respondents : Mr.J.K.Jayaselan Government Advocate *****

ORDER When the matter is taken up for hearing, the learned counsel for the petitioner seeks liberty to withdraw this Writ Petition with a liberty to file a fresh Writ Petition for appropriate relief.

2.

Recording the same, this Writ Petition is dismissed with above liberty. No costs. Index : Yes / No 28.08.2025 Internet : Yes / No (2/2) apd To 1. Commercial State Tax Officer, Goods and Services Tax Department, Pudukottai - 622102. 2. The Deputy Commissioner of GST (Appeal), Appellant Office of the GST, Tiruchy – 620001. 2/3 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.

apd

28.08.

2025 (2/2) 3/3 https://www.mhc.tn.gov.in/judis

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