M/S. Lakshme Durga Constructions vs The Assistant Commissioner Of State ...
2025 Latest Caselaw 5573 Tel

Telangana High Court

M/S. Lakshme Durga Constructions vs The Assistant Commissioner Of State ... on 18 September, 2025

     THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                              AND
             THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN

               WRIT PETITION No. 24043 of 2025

ORDER:

Sri K.P. Amarnath Reddy, learned counsel appears for

petitioner.

Sri Swaroop Oorilla, learned Special Government Pleader

for State Tax appears for respondent Nos.1 and 2.

2. This Writ Petition is filed with the following prayer:

".....to issue a Writ of Mandamus or any other appropriate writ or order or direction declaring the action of the 1st Respondent in issuing summary of show cause notice dated 29.11.2024 as nonest, null and void and contrary to the judgment of this Hon'ble Court in W.P. No.21101/2024 dated 28.2.2025, and consequently set aside the same along with the consequential assessment order dated 25.2.2025 or in the alternatively grant leave to avail the appellate remedy against the assessment order dated 25.2.2025 passed by the 1st Respondent, under the Goods and Service Tax Act, 2017."

3. Learned counsel for the petitioner seeks permission of

this Court to withdraw the instant Writ Petition.

2 HCJ (AKrS, J) & GMM, J

4. Learned counsel appearing for respondent Nos.1 and 2

reports no objection.

5. Accordingly, the instant Writ Petition is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand

closed.

____________________________ APARESH KUMAR SINGH, CJ

_____________________ G.M.MOHIUDDIN, J 18th SEPTEMBER, 2025.

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