Patna High Court - Orders
Ideal Dealers Pvt. Ltd. vs The State Of Bihar on 18 December, 2020
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5900 of 2020
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Ideal Dealers Pvt. Ltd. a Private Limited Company incorporated under the
Companies Act, 1956 having its Office at N.H. 28 Bhagwanpur Chowk,
Musahari, Muzaffarpur through its Deputy Chief Operating Officer Vivek
Kumar Poddar, Son of Basant Kumar Poddar, resident Near Qila Sabzi
Mandi, 85-A, Ram Narayan Park, P.O. Shaukara, P.S. Shaukara, Uttar Pradesh
243003.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of State Tax having its Office
at Central Revenue Building, Bir Chand Patel Path, Patna.
2. Joint Commissioner of State Tax, West Circle, Muzaffarpur, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.D.V.Pathy, Advocate
For the Respondent/s : Mr.Vikash Kumar (SC 11)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 18-12-2020Petitioner has prayed for the following relief(s):-
"i) the deficiency memo and brief order dated 27.02.2020 (as contained in Annexure-7 series) passed by the respondent no. 2 for the period 2016-17 directing payment of a sum of Rs.
10,43,679/- as a condition for Patna High Court CWJC No.5900 of 2020(2) dt.18-12-2020 2/3 settlement of tax dispute under the Bihar Settlement of Taxation Disputes Act, 2019 be quashed.
ii) the respondent no. 2 be directed to adjust the excess payment of tax towards liability to pay interest under the Bihar Value Added Tax Act, 2005 for settlement of disputes under the Bihar Settlement of Taxation Disputes Act, 2019.
iii) for a direction to the respondent no. 2 to issue a certificate in Form VI settling the tax disputes under the Bihar Settlement of Taxation Disputes Act, 2019.
iv) for granting any other relief(s) to which the petitioner is otherwise found entitled to."
Shri D.V.Pathy, learned counsel for the petitioner, states that present petition has become infructuous inasmuch as the dispute inter se the parties stands amicably resolved in terms of the mechanism provided under the provisions of the Bihar Settlement of Taxation Disputes Act, 2019.
Statement accepted and taken on record.
The petition stands disposed of as withdrawn having become infructuous.
Patna High Court CWJC No.5900 of 2020(2) dt.18-12-2020 3/3 Interlocutory application, if any, shall also stand disposed of.
(Sanjay Karol, CJ) ( S. Kumar, J) DKS/-
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