Rupa And Co LTD vs. The Deputy Commissioner Of State Goods And Services Tax And Others
Original PDF →Facts
The petitioner, Rupa & Co. Limited, filed a writ petition (WPA 10736 of 2020) before the High Court. The respondents were the Deputy Commissioner of State Goods and Services Tax, Howrah, West Bengal, and others, including the Union of India. The matter was listed for hearing on 23.11.2021. The learned Advocate for the petitioner, on instructions, submitted that the petitioner wished to withdraw the writ petition.
Held
The Court considered the submission made by the learned Advocate for the petitioner on instructions. Based on the petitioner's request to withdraw the writ petition, the Court decided to dismiss the writ petition as withdrawn. The Court did not delve into the merits of the case or the underlying dispute. The operative direction was to dismiss the writ petition as withdrawn, and any interim order, if in place, was vacated.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petition. This issue arises from the petitioner's submission to withdraw the petition. The petitioner's argument is that they wish to withdraw the petition. The respondents' argument is not recorded in the judgment.
AI-generated summary — verify with the full judgment below
2021 ks WPA 10736 of 2020 sl. 3 Rupa & Co. Limited Vs The Deputy Commissioner of State Goods and Services Tax, Howrah, West Bengal & Ors.
Mr. Rahul Dhanuka, Mr. Haresh Choudhury … For the Petitioner.
Mr. Y.J. Dastoor, Ld. ASG, Mr. Siddyartya Lahiri, Ms. M. Mazumdar … For the UOI.
Ms. Manasi Mukherjee … For the Respondent.
In this matter learned Advocate appearing for the petitioner on instructions submits that the petitioner wants to withdraw this writ petition and considering his submission, this writ petition, being WPA 10736 of 2020 is dismissed as “withdrawn”.
Interim order, if any, stands vacated. ( Md. Nizamuddin, J. )
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.