Balajee Ingot India (P) Ltd vs The Union Of India
2025 Latest Caselaw 322 Patna

Patna High Court

Balajee Ingot India (P) Ltd vs The Union Of India on 15 May, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8406 of 2024
     ======================================================
     Balajee Ingot India (P) Ltd. having its industrial unit at Khairi Mahisona,
     Jamui Road, Lakhisarai, Bihar, 811311 through its Director namely Sourav
     Kumar (male aged about 35 years), son of Subodh Singh, resident of
     Daulatpur, P.S.-Koilwer, Ditt- Bhojpur, Bihar - 802163.

                                                               ... ... Petitioner/s
                                        Versus

1.   The Union of India through the Secretary, Ministry of Finance, Department
     of Revenue, Government of India, having its office at Central Secretariat,
     North Block, New Delhi-110001.
2.   The Additional Commissioner (Appeals) of Customs, Central GST and
     Central Excise, Patna, 2nd Floor, C.R. Building (Annexe), Bir Chand Patel
     Path, Patna.
3.   The Deputy Commissioner, CGST and CX, Bhagalpur Division, Patna 1
     Commissionerate.
4.   The Commissioner, CGST and CX, Patna 1 Commissionerate.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Ms.Mayuri, Advocate
                                   Mr. Ankit Kanodia, Advocate
     For the Respondent/s   :      Mr.Dr. K.N. Singh (ASG)
                                   Mr. Anshuman Singh Sr. SC, CGST&CX
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE S. B. PD. SINGH
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 15-05-2025 Learned counsel Ms. Mayuri submitted on instruction

that due to pendency of litigation before the National Company

Law Tribunal, Kolkata Bench, Kolkata CP(IB) No. 39/KB/2024,

petitioner may be permitted to withdraw this petition.

Patna High Court CWJC No.8406 of 2024 dt.15-05-2025

2. Accordingly, the present petition is dismissed as

withdrawn reserving liberty to invoke appropriate remedy and in

accordance with law.

(P. B. Bajanthri, J)

(S. B. Pd. Singh, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.05.2025
Transmission Date       NA