M/S Jayaswal Neco Industries LTD. vs. State Of Chhattisgarh
Held
The Court noted the submission made by the learned counsel for the petitioner, who stated that the petitioner wished to withdraw the writ petition. In light of this submission, the Court held that the instant writ petition is dismissed as withdrawn. No findings were made on the merits of any potential issues that might have been raised, as the petition was disposed of based on the petitioner's request to withdraw. The operative direction was to dismiss the petition as withdrawn.
Facts
The petitioner, M/s. Jayaswal Neco Industries Ltd., filed a writ petition before the High Court of Chhattisgarh, Bilaspur. The petition was filed against the State of Chhattisgarh and its Commercial Tax authorities. The specific order or action under challenge, the tax period(s) involved, the amount in dispute, and the procedural history leading to the filing of the writ petition are not recorded in the provided judgment. The Executive Director and Chief Financial Officer of the petitioner company represented the petitioner.
Key Issues
The primary issue before the Court was whether the writ petition should be allowed to proceed. The petitioner's counsel indicated a desire to withdraw the petition. The respondents, the State of Chhattisgarh and its Commercial Tax authorities, were represented by the Additional Advocate General. The judgment does not record any specific arguments presented by the respondents regarding the merits of the case, as the petitioner sought to withdraw the petition. Therefore, the Court's decision was based on the petitioner's submission.
AI-generated summary — verify with the full judgment below
HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet W.P.(T) No. 37 of 2021 M/s. Jayaswal Neco Industries Ltd. A Company Incorporated Under The Companies Act, 1956 Having Its Registered Office At F- 8, MIDC Industrial Area, Hingna Road, Nagpur 440016, Maharashtra (India) And Its Unit At Siltara, Raipur Chhattisgarh Through Its Executive Director And Chief Financial Officer, Shri Pramod Kumar Bhardwaj, S/o. Sri Ram Charan Sharma, Aged About 67 Years, Resident Of Jayaswal Neco Industries Ltd., Growth Centre Raipur 493111. ….... Petitioner -Versus -
State Of Chhattisgarh, Through Secretary, Department Of Commercial Taxes, Mahanadi Bhavan, Naya Raipur, Raipur, Chhattisgarh.
Commissioner, Commercial Tax, 3rd Floor, Vanijyakar GST Bhawan, Sector 19, North Block, Atal Nagar, Naya Raipur Chhattisgarh.
Commercial Tax Officer, Circle 4, Raipur Chhattisgarh. …....RespondentS 11.08.2021 Ashok Mr. Neelabh Dubey, Advocate for the Petitioner. Mr. Alok Bakshi, Addl. A.G. for the State.
Heard Learned counsel appearing for the petitioner submits that he wants to withdraw this petition.
In view of the above submission, the instant writ petition is dismissed as withdrawn. Li
The judgment continues below.
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