Sterlite Power Transmission Limited vs. Joint Commissioner, SGST
Facts
The petitioner, Sterlite Power Transmission Limited, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The petition was directed against the Joint Commissioner, SGST Division - I, Bilaspur. The petitioner sought permission to withdraw the writ petition. The counsel for the petitioner stated that they wished to withdraw the petition with liberty to file it afresh as and when the occasion arises. The counsel for the respondent did not oppose this prayer.
Held
The Court considered the application for withdrawal of the writ petition. The petitioner sought permission to withdraw the writ petition with the liberty to file it afresh as and when the occasion arises. The counsel for the respondent did not oppose this prayer. Therefore, the Court allowed the prayer and dismissed the writ petition as withdrawn with the liberty granted to the petitioner to file afresh. The interlocutory application for withdrawal was disposed of accordingly.
Key Issues
1. Whether the petitioner should be granted permission to withdraw the writ petition with liberty to file afresh? The petitioner argued that they wished to withdraw the writ petition with liberty to file it afresh as and when the occasion arises. The respondent did not oppose this prayer.
AI-generated summary — verify with the full judgment below
1
2025:CGHC:16520
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPT No. 35 of 2024 1 - Sterlite Power Transmission Limited ( Earlier Known As Sterlite Power Grid Venture Limited) 3rd Floor, Flat No. 301, Priya Ellen Heights, Gaurav Path, Panna Nagar, Bilaspur, Chhattisgarh, 495001 Through Pooja Khanna, D/o Shri Pramod Khanna, Aged Around 40 Years, R/o C-1402, Presidia, Gurugram (Haryana)
... Petitioner(s) versus 1 - Joint Commissioner, SGST Division - I, Bilaspur (C.G.)
.. Respondent(s) For Petitioner(s) : Shri Mayank Goyal, Advocate. For Respondent(s) : Ms. Anuradha Jain, PL.
Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board 08/04/2025
Heard on I.A. No.2/2025, application for withdrawal of writ petition.
Learned counsel for the petitioner by way of aforesaid application seeks AVINASH SHARMA AVINASH SHARMA Date: 2025.04.08 17:24:21 +0530
2 permission of this Court to withdraw the instant writ petition with liberty to file afresh as and when occasion so arises.
Counsel for the other side would not oppose the aforesaid prayer.
The judgment continues below.
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Reproduced from the public record of the Chhattisgarh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.