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Jharkhand High Court

Ms Dell International Services Pvt Ltd ... vs The State Of Jharkhand Through ... on 3 January, 2017

Author: D.N. Patel

Bench: D. N. Patel

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P. (T) No. 7119 of 2016                                           
         M/s   Dell   International   Services   India   Pvt.   Ltd.,   a   Company   duly   registered 
         under   the   Companies   Act,   1956   having   its   Office   at   Divyashree   Greens   No. 
         12/1,   12/2A   and   13/1A,   Koramangla   Inner   Ring   Road,   Domlur   Post 
         Bangaluru­560071, Karnataka, India and having its local office in the State of 
         Jharkhand   at   Khata   No.   848,   Karandih   Post   Office   Tatanagar,   Tata   Chaibasa 
         Road, near Tatanagar Railway Station, Singhbhum East, Jamshedpur­831002, 
         P.O. and P.S. Karandih through its authorized Signatory and Sr. Tax Advisor Mr. 
         Narendra   B.B.,   son   of   Late   Bettiah   K.T.   having   his   residence   at   No.   12/1, 
         Challaghata   Village,   Varthur   Hobli,   Inner   Ring   Road,   P.O.   Domlur   Post,   P.S. 
         Halasuru, District­ Banglore­560071                                            ...  Petitioner
                                       ­Versus­
         1.

The   State   of   Jharkhand   through   Commissioner   of   Commercial   Taxes,  Ranchi, having its Office at Project Bhawan, HEC, P.O. Dhurwa, P.S. Dhurwa,  District­ Ranchi, Jharkhand

2. The   Joint   Commissioner   of   Commercial   Taxes,   (Administration),  Jamshedpur Division, P.O. & P.S. Sakchi, Jamshedpur, District­ Singhbhum  East

3. The   Deputy   Commissioner   of   Commercial   Taxes,   Singhbhum   Circle,  Jamshedpur, P.O. & P.S. Sakchi, Jamshedpur, District­ Singhbhum East

4. The   Assistant   Commissioner   of   Commercial   Taxes,   Singhbhum   Circle,  Jamshedpur, P.O. and P.S. Sakchi, Jamshedpur, District­ Singhbhum East        ...  Respondents ­­­­­­­­­ CORAM:  HON'BLE MR. JUSTICE D. N. PATEL HON'BLE MR. JUSTICE RATNAKER BHENGRA ­­­­­­­­­ For the Petitioner : Mr. M.S. Mittal, Senior Advocate Mr. Rahul Lamba, Advocate Mr. Naveen Kumar, Advocate Ms. Priyanka Singh, Advocate For the Respondents :    Mr. Kumar Sundaram, J.C. to A.A.G. ­­­­­­­­­      rd  03/  Dated:   3     January, 2017  Oral Order Per D.N. Patel, J.:  

1. Learned senior counsel appearing for the petitioner, upon instruction from  his client, submitted that the grievances ventilated in the memo of this petition  have been brought to an end by the State of Jharkhand and Form­F has already  been issued and, hence, this writ petition is not pressed at this stage.

2. Accordingly, this writ petition is disposed of as not pressed, at this stage.

             (D.N. Patel, J.)                             (Ratnaker Bhengra, J.) Ajay/