Ganesh Pandey vs. The Union Of INDIA
Facts
The petitioners, Ganesh Pandey and Ramesh Pandey, are residents of Dhanbad, Jharkhand. The Union of India, represented by the Senior Intelligence Officer of the Directorate General of GST Intelligence, Jamshedpur Regional Unit, is the opposite party. The matter pertains to Complaint Case No. 3207 of 2025, originating from File No. DGGI/INT/MISC/172/2025/GR E1, pending before the learned Special Judge, Economic Offences, Jamshedpur. After initial arguments, the petitioners' counsel sought permission to withdraw the application, stating that the petitioners would cooperate with the investigation. The Union of India had no objection to this request.
Held
The Court held that the application filed by the petitioners, Ganesh Pandey and Ramesh Pandey, could be dismissed as withdrawn. This decision was based on the explicit request made by the learned senior counsel for the petitioners, who stated that the petitioners intended to cooperate with the investigation. The Union of India, the sole opposite party, conveyed that it had no objection to the withdrawal. Consequently, the Court allowed the withdrawal of the application. The operative direction was to dismiss the application as withdrawn. No specific issues concerning GST law were decided, as the case was disposed of on procedural grounds due to the parties' mutual agreement.
Key Issues
The primary issue before the Court was whether the application filed by the petitioners should be allowed to be withdrawn. The petitioners, through their counsel, sought to withdraw the application, indicating their intention to cooperate with the ongoing investigation. The Union of India, represented by its counsel, stated that it had no objection to the withdrawal. The Court had to decide whether to permit the withdrawal of the application based on the stated intentions of the parties. No specific legal provisions or precedents were argued by either side in relation to the withdrawal itself, as the matter was resolved by the parties' agreement.
AI-generated summary — verify with the full judgment below
( 2026:JHHC:13590 ) IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 7263 of 2025
Ganesh Pandey, aged about 37 years, son of Narad Pandey, resident of Near Hari Mandir, Lower Chounthai, Kulhi Jharia, P.O. & P.S. Jharia, District- Dhanbad (Jharkhand)
Ramesh Pandey, aged about 32 years, son of Narad Pandey, resident of 120, near Hari Mandir, Lower Chouthai Kulhi, P.O. & P.S. Jharia, District- Dhanbad (Jharkhand)
… Petitioners
-Versus-
Union of India, represented by Shri Roshan Kumar Mishra, S/o not known to the petitioner, Senior Intelligence Officer, Directorate General of GST Intelligence, Jamshedpur Regional Unit, having its registered office at 3rd Floor, Shaurya Trade Centre, 159, Dhalbhum Road, P.O. & P.S. Sakchi, Jamshedpur, Jharkhand
… Opposite Party
----- CORAM: HON’BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
-----
For the Petitioners : Mr. Ajit Kumar, Sr. Advocate
Mr. Shubham Choudhary, Advocate For the UOI
: Mr. P.A.S. Pati, Advocate
-----
04/07.
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