Alkem Laboratories Limited vs. Commissioner Of CGST And Central Excise, Raigad
Facts
The petitioner, Alkem Laboratories Ltd., filed a writ petition before the Bombay High Court. The respondents were the Commissioner of CGST and Central Excise, Raigad, and another. The petition was filed in the High Court. No specific tax period or amount in dispute is mentioned in the provided text. The procedural history is limited to the filing of the writ petition.
Held
The Court allowed the petitioner to withdraw the writ petition. The reasoning is based solely on the petitioner's instruction to withdraw. The operative direction was to dispose of the petition as withdrawn. No other issues were decided, and no specific provisions of the CGST Act or Rules were discussed or relied upon for this decision.
Key Issues
The Court had to decide whether to allow the petitioner's request to withdraw the writ petition. The petitioner's counsel, on instructions, sought leave to withdraw the petition. The respondents' arguments, if any, are not recorded in the provided text.
AI-generated summary — verify with the full judgment below
86-wp 11838-26.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURI ICTION WRIT PETITION NO. 11838 OF 2026 Alkem Laboratories Ltd. … Petitioner Versus Commissioner of CGST and Central Excise, Raigad & Anr. ... Respondents __________________________ Mr. Vinit V. Raje i/b Alaksha Legal for the Petitioner. __________________________
CORAM : M. S. KARNIK AND
SANDESH D. PATIL, JJ.
DATED : 6 th OCTOBER, 2026. P.C. :
On instructions, learned counsel for the petitioner seeks leave to withdraw the petition.
Allowed to be withdrawn and disposed of. (SANDESH D. PATIL, J.)
(M. S. KARNIK, J.) Amk 1/1 ARJUN MACHHINDRA KADAM ARJUN MACHHINDRA KADAM Date: 2026.10.06 17:56:17 +0530
The judgment continues below.
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