M/S Steel Authority Of INDIA Bhilai Steel Plant, Bhilai vs. The Union Of INDIA
Facts
The petitioner, M/s Steel Authority of India Bhilai Steel Plant, filed a Writ Petition (WPT No. 8 of 2019) before the High Court of Chhattisgarh at Bilaspur. The respondents were the Union of India and the Commissioner of CGST and CX. The case came up for hearing on an application for withdrawal of the Writ Petition. The Court considered the application for withdrawal.
Held
The Court considered the application for withdrawal of the Writ Petition. Upon due consideration, the application for withdrawal was allowed. Consequently, the Writ Petition was dismissed as withdrawn. The judgment does not provide any reasoning for the allowance of the withdrawal application or any specific findings on the merits of the original petition. No issues were expressly left undecided, as the matter was disposed of based on the withdrawal.
Key Issues
1. Whether the petitioner's application for withdrawal of the Writ Petition should be allowed? Petitioner's Argument: The petitioner sought to withdraw the Writ Petition. No specific arguments were recorded in the judgment regarding the grounds for withdrawal or any counter-arguments from the respondents on this point. Revenue/State's Argument: The judgment does not record any specific arguments made by the respondents concerning the withdrawal application.
AI-generated summary — verify with the full judgment below
1
2025:CGHC:22550-DB
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPT No. 8 of 2019 1 - M/s Steel Authority Of India Bhilai Steel Plant, Bhilai A Company Incorporated Under The Companies Act, 1956 Having Its Office At Ispat Bhawan, Lodi Road, New Delhi – 110003. ... Petitioner. versus 1 - The Union Of India Through Secretary, Ministry Of Finance Department Of Revenue, New Delhi. 2 - The Commissioner Of Cgst And Cx Central Excise Building, Tikra Para, Dhamtari Road, Raipur Chhattisgarh. Pin 492001. ... Respondent(s) For Petitioner : Shri Manas Vajpai appears on behalf of Shri Sandeep Dubey, Advocates. For Union of India : Shri Rishabh Dev Singh appears on behalf of Shri Ramakant Mishra, DSGI. For Respondent No.2 : Shri Maneesh Sharma, Advocate.
Division Bench Hon'ble
Shri
Jus
tice
Sanjay
K. Agrawal
&
Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board (09/06/2025) AVINASH SHARMA AVINASH SHARMA Date: 2025.06.10 09:50:13 +0530
2 Sanjay
K. Agrawal, J.
Heard on I.A. No.2/2025, a
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