Future Generali INDIA Insurance Company Limited vs. State Of Rajasthan
Held
The Court allowed the petitioner's prayer to withdraw the Civil Writ Petition. The Court directed that if the petitioner files an appeal before the Appellate Authority within 15 days from the date of the order, the Appellate Authority shall hear the appeal on merits and decide it by passing a speaking order within two months thereafter. The petitioner was granted liberty to raise all arguments it had previously taken recourse to. The Court explicitly stated that the present Civil Writ Petition is dismissed as withdrawn with liberty, as prayed for.
Facts
The petitioner, Future Generali India Insurance Company Limited, through its authorized signatory, filed a Civil Writ Petition before the Rajasthan High Court at Jaipur. The respondents were the State of Rajasthan (represented by the Deputy Commissioner and Joint Commissioner, State Tax) and the Union of India (represented by the Commissioner, CGST). The specific tax period and the order or action under challenge, as well as the amount in dispute, are not recorded in the provided text. The procedural history leading to the writ petition is also not detailed.
Key Issues
The primary issue before the Court was whether to entertain the writ petition filed by the petitioner. The petitioner, through its counsel, sought to withdraw the present petition. The Court had to decide whether to grant this request and what directions, if any, should accompany the withdrawal. The petitioner's side argued for withdrawal with liberty to file an appeal before the Appellate Authority. The respondents' arguments are not recorded in the judgment.
Sections Cited
Section 107
AI-generated summary — verify with the full judgment below
[2025:RJ-JP:30930-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 8969/2025 Future Generali India Insurance Company Limited, 2Nd Floor, Opposite City Centre, Royal World, Sansar Chandra Road,jaipur, Rajasthan-302001 Through Its Authorized Signatory Mr. Devi Dayal Garg S/o Ram Kumar Garg Aged 55 Years, R/o D4, Greenwood City, Sector 46, Gurgaon, Haryana-122003, Working As Chief Financial Officer ----Petitioner Versus
State Of Rajasthan, Through Deputy Commissioner, Circle-C, Zone-I, Jaipur, Room No. 219, Sambhagiya Kar Bhawan, Jhalana Institutional Area, Jaipur- 302004
Joint Commissioner, State Tax, Circle-C, Jaipur-I Kar Bhawan, Jhalana Industrial Area, Jaipur- 302004
Union Of India, Through Commissioner, Cgst, New Central Revenue Building, Statue Circle, C-Scheme, Jaipur. ----Respondents For Petitioner(s) : Ms. Charany Laxmi Kumaranan, Adv. through VC with Ms. Prayamvada Joshi, Adv. For Respondent(s) : Mr. Raj Kumar Yadav, Adv. HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJEET PUROHIT Order 11/08/2025
Learned counsel for the petitioner prays to withdraw the present petition with liberty to file an a
The judgment continues below.
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