M/S Shree Tel Fab Industries Private Limited vs. Union Of INDIA

CWJC/11876/2019HC PatnaGSTCNR BRHC01056782201907 October 2025Bench: JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY1 pages

AI SummaryDismissed

Facts

The petitioner, M/s Shree Tel Fab Industries Private Limited, filed a writ petition before the Patna High Court. The petition was directed against the Union of India through the Commissioner of Central GST and Central Excise, Patna-II, and the Assistant Commissioner, Central GST and Central Excise, Vaishali Division. The specific tax period(s) and the order or action under challenge are not detailed in the provided text. The amount in dispute is also not mentioned. The procedural history leading to this hearing is that the matter was reported to the Court as having become infructuous.

Held

The Court noted the submission by the learned counsel for the petitioner that the matter had become infructuous. Based on this submission, the Court held that the writ petition should be dismissed as infructuous. No other issues were decided, and no specific reasoning beyond the reported infructuousness was provided. The operative direction was to dismiss the writ petition.

Key Issues

1. Whether the writ petition has become infructuous, thereby warranting dismissal? (Question of fact) The petitioner's counsel reported to the Court that the matter has become infructuous. The respondents' arguments are not recorded in the provided text.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF JUDICATURE AT PATNA Civil Writ Jurisdiction Case No.11876 of 2019 ====================================================== M/s Shree Tel Fab Industries Private Limited Plot No. 38, 40 and 41, Industrial Area, Hajipur, Vaishali, Bihar-844101 through its Director Vikash Kumar Agarwala, S/o-Dhan Kumar Agrawal, aged about 42 Years, Male, Resident of C/3 B, Pushp Vihar, Exhibition Road, Patna, Bihar-800001. ... ... Petitioner/s Versus 1. Union of India through the Commissioner of Central GST and Central Excise, Patna-II, 4th Floor, Kendriya Rajaswa Bhawan (Annexe Building), Bir Chand Patel Path, Patna-800001. 2. The Assistant Commissioener, Central GST and Central Excise, vaishali Division, Dak Bunglow Road, Hajipur-844101 ... ... Respondent/s ====================================================== Appearance : For the Petitioner/s : Mr.Amit Pandey For the Respondent/s : Mr.S. D. Sanjay ( Adsg ) ====================================================== CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

3 07-10-2025

The Learned counsel for the petitioner reported to the Court that the matter has become infructuous.

Therefore, the writ petition is dismissed as infructuous.

vinita/- (G. Anupama Chakravarthy, 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.