Neeraj Bajoria And Anr vs. Union Of INDIA

Bail Appln./2317/2021HC GauhatiGSTCNR GAHC01014337202119 September 2021Bench: HONOURABLE MR. JUSTICE HITESH KUMAR SARMA2 pages

AI SummaryWithdrawn

Held

The Court held that the bail application stands disposed of on the withdrawal requested by the learned counsel for the petitioners. The Court noted that the case was listed for withdrawal on the basis of a production cause-list. No specific findings on the merits of the bail application were made, as the petition was withdrawn by the petitioners. The operative direction was to dispose of the petition as withdrawn.

Facts

The petitioners, Neeraj Bajoria and Sourav Bajoria, filed a bail application (Bail Appln./2317/2021) before the Gauhati High Court. The respondent was the Union of India, represented by the Central Goods and Service Tax Department. The case was listed before the Court for withdrawal. The petitioners were represented by Mr. SK Agarwal, and the respondent GST was represented by Ms. P Das.

Key Issues

The Court had to decide whether to allow the withdrawal of the bail application. The petitioner's side argued for the withdrawal of the petition. The respondent's side was represented by counsel. No specific legal provisions or precedents were mentioned in the arguments presented by either side, as the matter was disposed of on the petitioner's request for withdrawal.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

Page No.# 1/2 GAHC010143372021 THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : Bail Appln./2317/2021 NEERAJ BAJORIA AND ANR SON OF LATE PRADEEP BAJORIA R/O FLAT NO. 1, D, ORCHID HILL VIEW, MANPARA, GUWAHATI, DIST. KAMRUP (M), ASSAM-781015 2: SOURAV BAJORIA SON OF LATE PRADEEP BAJORIA R/O FLAT NO. 1 D ORCHID HILL VIEW MANPARA GUWAHATI DIST. KAMRUP (M) ASSAM-78101 VERSUS UNION OF INDIA CENTRAL GOODS AND SERVICE TAX DEPARTMENT, REP. BY STANDING COUNSEL, G.S.T. Advocate for the Petitioner : MR N DUTTA Advocate for the Respondent : SC, GST Page No.# 2/2 BEFORE HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

Date : 20-09-2021 The petitioners are represented by Mr. SK Agarwal, learned counsel.

The respondent/GST is represented by Ms. P Das, learned counsel appearing on behalf of Mr. SC Keyal, learned Standing Counsel, GST On the request of Mr. Agarwal, learned counsel for the petitioners, this petition stands disposed of on withdrawal.

It deserves a mention he

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Reproduced from the public record of the Gauhati High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.