Shapoorji Pallonji And Company ... vs The State Of Bihar
2022 Latest Caselaw 891 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1593 of 2022
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Shapoorji Pallonji and Company Pvt. Ltd. a registered company having one of the place of business at 202, Second Floor, Block C, Shanti Lok Apartment, Mazar Gali, Pillar Number-75, P.S.-Shastri Nagar, Patna-80014 through its authorised representative namely Mukesh Kumar Shrivastav male aged About 47 Years Son of Shri Gopal Ji Sahay Resident of Madariha, Bhojpur, Bihar- 802223.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Cum Commissioner, Department of State Taxes, Government of Bihar, Patna.

2. The Additional Commissioner of State Taxes, (Appeal), Central Division, Patna.

3. The Deputy Commissioner of State Taxes, Special Circle, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Gautam Kumar Kejriwal, Advocate Mr. Alok Kumar Jha, Advocate For the Respondent/s : Mr. Vivek Prasad, GP-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 02-02-2022

The instant petition has been placed under the heading,

'to be mentioned' at the instance of learned counsel for the petitioner.

The instant petition was listed on 31 st of January, 2022

when on the submissions made and undertaking furnished by the

learned counsel on behalf of the parties, the same stood disposed of

setting aside the orders of the Assessing Authority and the Appellate Patna High Court CWJC No.1593 of 2022 dt.02-02-2022

Authority with certain observations/directions. The order was

dictated in open Court.

However, before signing and uploading the order, learned

counsel for the petitioner filed a mention slip on 1 st of February, 2022

mentioning/praying as under:-

"The instant case was listed and disposed off on 31.01.2022. In fact the case had become infructuous as the appeal of the petitioner has been restored. There took place some communication gap between learned counsel handling the matter before this Hon'ble court and the one looking into the matter before the appellate authority due to which the case was prayed for to be disposed off in usual terms.

This case has to be WITHDRAWN for having become infructuous."

In view of the same, the present petition is disposed of as

withdrawn, for the same having rendered infructuous.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/-

AFR/NAFR
CAV DATE
Uploading Date          08.02.2022
Transmission Date