Rishabh Transformers vs. Union Of INDIA
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 6588/2020 Rishabh Transformers, G-533, Road No. 14, V.K.I. Jaipur Through Its Authorized Signatory Rajesh Patawri S/o Shri Manak Chand Patawri, Aged 48 Years, Resident Of D-1/404, Kamal Apartments, Banipark, Jaipur (Raj.) ----Petitioner Versus
Union Of India, Through Secretary, Ministry Of Finance North Block, New Delhi.
Commissioner Of Central Goods And Service Tax, Presently Nomenclatured As Commissioner Of CGST, Jaipur (Raj.) ----Respondents For Petitioner(s) : Ms. Mahi Yadav For Respondent(s) : HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 23/02/2024 Learned counsel for the petitioner submits that in view of the subsequent developments during pendency of the writ petition, no cause of action survives for pursuing the petition. In view of the above, the writ petition is dismissed as rendered infructuous. (SHUBHA MEHTA),J (AVNEESH JHINGAN),J pcg/70
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.