The Commissioner Of Central Tax, Pune vs. Krishnarao Bajirao Mahadik
Held
The Court held that the petitioner's request to withdraw the Writ Petition should be granted. Consequently, the Court dismissed the Writ Petition as withdrawn. There was no decision on the merits of any underlying GST or tax-related issue. The operative direction was the dismissal of the petition. No specific provisions of the GST Act or Rules were discussed in relation to the withdrawal.
Facts
The petitioner, the Commissioner of Central Tax, Pune-1, filed a Writ Petition (WP) No. 13086 of 2022 before the Bombay High Court. The respondent was Krishnarao Bajirao Mahadik, a retired Superintendent of Central Excise. The petition was filed by the Commissioner of Central Tax. The judgment does not specify the tax period(s) or the specific order or action under challenge, nor does it mention any amount in dispute. The procedural history is limited to the filing of the writ petition by the petitioner.
Key Issues
The Court had to decide whether to grant the petitioner's request to withdraw the Writ Petition. The petitioner, represented by Ms. P.S. Cardoza, sought leave to withdraw the petition. The respondent was represented by Ms. Revati S. Nansi. The judgment does not record any specific arguments made by either side regarding the merits of the case or the reasons for withdrawal, beyond the petitioner's counsel seeking leave to withdraw.
AI-generated summary — verify with the full judgment below
WP 13086-22doc.doc Chittewan IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.13086 OF 2022
The Commissioner of Central Tax Pune-1, Commissionerate (Erstwhile Pune-IV Commissionerate) Having Office at GST Bhawan, 41-A, Sassoon Road, Pune-411 001 ... Petitioner Versus Krishnarao Bajirao Mahadik, S/o. Late Shri Bajirao Manyaba Mahadik Age Above 60, Occ. Retired as Superintendent Central Excise, Pune-IV, Commissionerate, ICE House, 41-A, Sassoon Road, Pune-411 001 and residing at Pratik Nagar, Building No.11, Flat No.6, Yerwada, Pune-411 006 … Respondent ***
Ms. P.S. Cardoza a/w Mr. Ram H. Ochani for the Petitioner. Ms. Revati S. Nansi i/b PDS Legal for the Respondent. *** CORAM : DHIRAJ SINGH THAKUR & VALMIKI SA MENEZES, JJ. DATE : 10 NOVEMBER 2022 P.C. . Learned Counsel for the Petitioner seeks leave to withdraw the Petition. The Writ Petition is dismissed as withdrawn.
(VALMIKI SA MENEZES, J.) (DHIRAJ SINGH THAKUR, J.)
1/1 RAJESH VASANT CHITTEWAN RAJESH VASANT CHITTEWAN Date: 2022.11.11 16:40:31 +0530
The judgment continues below.
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