M/S Sangharsh Metal And Steel PVT. LTD. Through Its Director And Authorised Rep., Vishnu Agarwal vs. GST Department Through The Superintendent Of GST And Central Excise, Jugsalai Range
Facts
The petitioner, M/s. Sangharsh Metal & Steel Private Limited, filed a writ petition before the Jharkhand High Court. The respondent was the GST Department. The petitioner sought to withdraw the petition as they had already filed an appeal before the appellate authority. The Court granted leave to withdraw the petition with liberty to the petitioner to pursue their appeal.
Held
The Court held that the petitioner should be granted leave to withdraw the writ petition. The reasoning was based on the petitioner's instruction to withdraw due to the filing of an appeal before the appellate authority. The Court's decision was to allow the withdrawal and grant liberty to the petitioner to pursue their appeal. No specific issues regarding GST law were decided as the petition was withdrawn at the outset.
Key Issues
1. Whether the petitioner should be permitted to withdraw the writ petition, given that an appeal has already been filed before the appellate authority. The petitioner argued that they had already availed the alternative remedy of appeal and therefore sought to withdraw the present writ petition. The respondent did not record any specific argument against the withdrawal.
AI-generated summary — verify with the full judgment below
2026:JHHC:24992-DB
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(T) No. 6134 of 2026
M/s. Sangharsh Metal & Steel Private Limited, having its registered office at Naya Bazaar, Jugsalai, Jamshedpur, Jharkhand, through its director and authorized representative, Vishnu Agarwal, S/o Ram Swaroop Agarwal, R/o C/o G.D. Agarwal, Durga Bari Road, Parsudih, PO-Tatanagar, PS-Parsudih, Jamshedpur, East Singhbhum
... ... Petitioner
Versus GST Department, through the Superintendent of GST & Central Excise, Jugsalai Range, having registered office at 3rd Floor, GST Bhawan, Outer Circle Road, PO & PS-Bistupur, Jamshedpur
... … Respondent ----- CORAM: HON’BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR ----- For the Petitioner
: Ms. Peeya Bhatia, Advocate
Mrs. Prerna Jhunjhunwala, Advocate For the Respondent
: Mr. P.A.S Pati, Advocate
Ms. Vaishnavi Kaushik, Advocate -----
Order No. 02
Dated: 19.08.2026
Ms. Peeya Bhatia, the learned counsel for the petitioner, on instructions, seeks leave to withdraw this petition as the petitioner has
The judgment continues below.
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