M/S S S V M Construction PVT. LTD. PVT. LTD. vs. State Of Chhattisgarh
Held
The Court granted the petitioner's request to withdraw the writ petition. The Court held that the petition was disposed of as withdrawn with the liberty granted to the petitioner to avail alternate remedy. The certified copies filed by the petitioner were to be returned after retaining photocopies. No decision on the merits of the case was made.
Facts
The petitioner, M/s SSVM Construction Pvt. Ltd., filed a writ petition before the High Court of Chhattisgarh, Bilaspur. The petition was filed through its authorized signatory/director. The respondents were the State of Chhattisgarh and various authorities within the Commercial Tax Department. The specific tax period and the amount in dispute are not recorded in the judgment. The procedural history indicates that the petitioner sought permission to withdraw the petition.
Key Issues
1. Whether the petitioner should be granted permission to withdraw the writ petition with liberty to avail alternate remedy? The petitioner argued that they wished to withdraw the petition to pursue an alternate remedy. The State did not appear to raise any objections to this request. The Court had to decide whether to grant this permission and dispose of the petition accordingly.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR WPT No. 187 of 2022 M/S SSVM Construction Pvt. Ltd. Pvt. Ltd., A company duly registered under the provisions of the Companies Act, 1956, having its registered office at Milan Chowk, Jashpur, District- Jashpur Nagar, Chhattisgarh. through its authorized Signatory/Director - Shri Rajendra Dewangan, S/o Shri Narayan Prasad, Aged About 52 Years, H.No. 02/03, Khajanchitoli, Ward No. 13, Jashpur Nagar, District- Jashpur, Chhattisgarh - 496331 ---- Petitioner Versus
State Of Chhattisgarh, through the Principal Secretary, Department of Commercial Tax - GST, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.
Commissioner, Commercial Tax Department, Department of Commercial Tax - GST, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District- Raipur, Chhattisgarh.
Divisional Deputy Commissioner, Commercial Tax, Bilaspur Division- Il, Commercial Tax- GST Department, Ambe Plaza, Tifra, Bilaspur, District- Bilaspur Chhattisgarh. ---- Respondents For Petitioner – Shri Anand Dadariya, Advocate. For State – Shri Sandeep Dubey, Deputy Advocate General. Hon'ble Shri Justice
Narendra Kumar Vyas Order on Boa
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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.