Keshav Garg vs. Union Of INDIA And Ors

Held

The Court noted the submission made by the learned counsel for the petitioner regarding the Press Release dated 17.08.2017 issued by the Government of India, Ministry of Finance, concerning the clarification on the availability of Transitional Credit for GST. Based on this submission, the petitioner's counsel stated that they did not press the present writ petition and intended to avail other remedies. Consequently, the High Court dismissed the writ petition as withdrawn, granting the petitioner the liberty to pursue other available remedies.

Facts

The petitioner, Keshav Garg, filed a writ petition before the High Court of Punjab and Haryana at Chandigarh. The petition was against the Union of India and others. The matter concerned the availability of transitional credit for GST. The petitioner's counsel, Mr. Arjun Sheoran, informed the Court that in view of a Press Release dated 17.08.2017 issued by the Ministry of Finance, Government of India, regarding clarification on transitional credit for GST, the petitioner did not wish to press the present writ petition. The petitioner intended to avail other remedies in the first instance.

Key Issues

1. Whether the petitioner is entitled to press the present writ petition in light of the Press Release dated 17.08.2017 issued by the Government of India, Ministry of Finance, concerning the availability of Transitional Credit for GST? Petitioner's contention: The petitioner, through their counsel, submitted that in view of the aforementioned Press Release, they did not press the writ petition and intended to pursue other remedies. Revenue's contention: The judgment does not record any specific contention from the respondents (Union of India and others).