Shree Motors vs. Union Of INDIA
Held
The Court granted the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. The Court did not delve into the merits of any substantive issues related to GST or tax law. The reasoning for granting the withdrawal is based solely on the petitioner's expressed desire to not pursue the case further. No specific legal principle or ratio decidendi can be extracted from this decision as it pertains to a procedural withdrawal.
Facts
The petitioner, Shree Motors, through its proprietor Pardeep Choudhary, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Union of India, the Commissioner (GST), and Commercial Tax Officers. The specific tax period(s) and the exact order or action under challenge, as well as the authority that passed it, are not detailed in the provided judgment. The amount in dispute is also not mentioned. The procedural history leading to the filing of the writ petition is not elaborated.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petition. The petitioner's counsel sought permission to withdraw the writ petition. The respondents' contentions are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ No. 13683/2018 Shree Motors, Balaji Tower, Near Railway Pump House, Om Sai Bajaj Ke Pass, Panch Mokha, Pali Through Its Proprietor Pardeep Choudhary S/o Shree Jodha Ram Choudhary, Aged About 41 Years, Resident Of Plot No 170, Rajiv Nagar, Basni 1st Phase, Jodhpur ----Petitioner Versus
Union Of India, Through Secretary, Department Of Revenue, Ministry Of Finance, Government Of India, New Delhi
The Commissioner (GST), GST Policy Wing, Central Board Of Excise And Customs, Department Of Revenue, Ministry Of Finance, Government Of India, New Delhi
Commercial Taxes Officer, Circle-C, Commercial Taxes Department, Jodhpur
Dy. Commissioner State Tax, Circle-C, Jodhpur. ----Respondents For Petitioner(s) : Mr. Pukhraj Servi
HON'BLE MR. JUSTICE SANGEET LODHA Order 16/11/2018 Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition. The permission is granted. The writ petition is dismissed as withdrawn. (SANGEET LODHA),J rp25
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.