M/S Sicpa India Private Limited vs The Assistant Commissioner Of Cgst And ...
2025 Latest Caselaw 95 Sikkim

Sikkim High Court

M/S Sicpa India Private Limited vs The Assistant Commissioner Of Cgst And ... on 3 November, 2025

Author: Meenakshi Madan Rai

Bench: Meenakshi Madan Rai

                                                                      Court No.2
                          HIGH COURT OF SIKKIM
                             Record of Proceedings


                          WP(C) No.45 of 2025
M/S SICPA INDIA PRIVATE LIMITED                                   PETITIONER

                                    VERSUS
THE ASSISTANT COMMISSIONER OF CGST                                RESPONDENTS
AND CX, GANGTOK DIVISION, SILIGURI
COMMISSIONERATE AND OTHERS
Date: 03.11.2025
CORAM :
   THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE

   For Petitioner    Mr. Passang Tshering Bhutia, Advocate.

For Respondents Ms. Sangita Pradhan, Deputy Solicitor General of India.

                                  ORDER

Learned Counsel for the Petitioner submits that he seeks to withdraw the Petition as it has rendered infructuous in view of the Judgment of the Division Bench of this High Court, dated 05-09-2025, in W.A. No.02 of 2025 (Union of India and Others vs. M/s SICPA India Private Limited and Another).

Learned Deputy Solicitor General of India has no objection. In view of the said submissions, Writ Petition stands disposed of as withdrawn.

Judge 03.11.2025

ds/sdl