M/S Baba Super Minerals Private Limited vs. Union Of INDIA
Facts
The petitioner, M/s Baba Super Minerals Private Limited, through its Director and Authorized Signatory, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Union of India and the Commissioner, Central Excise and CGST, Jaipur. The matter came up before the Court on an application filed by the petitioner seeking permission to withdraw the instant appeal. The application was allowed by the Court.
Held
The Court considered an application filed by the petitioner seeking permission to withdraw the instant writ petition. The application was allowed by the Court for the reasons mentioned therein. Consequently, the writ petition was dismissed as withdrawn. The judgment does not provide details of the reasons for withdrawal or any specific findings on the merits of the original petition. The operative direction was to dismiss the writ petition as withdrawn.
Key Issues
1. Whether the petitioner should be permitted to withdraw the writ petition? (Question of procedure) Petitioner's Argument: The petitioner sought permission to withdraw the writ petition, as indicated by their application. No specific arguments were recorded in the judgment regarding the grounds for withdrawal or any opposition from the respondents. Revenue/State's Argument: The judgment does not record any arguments from the respondents regarding the application to withdraw the writ petition.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12642/2022 M/s Baba Super Minerals Private Limited, Office No. 11, Fourth Floor, Alankar Plaza, Central Spine, Vidhyadhar Nagar, Jaipur, (Rajasthan) - 302039 Through Its Director And Authorized Signatory Mr. Shree Gopal Goyal, S/o Sh. Rama Kishan Goyal, Aged About 58 Years, R/o E-6, Laxmi Narayan Vihar Colony, Kishangarh, Ajmer (Rajasthan ) - 305801. ----Petitioner Versus
Union Of India, Through Finance Secretary Of India, Ministry Of Finance, North Block, Cabinet Secretariat, Raisina Hill, New Delhi.
The Commissioner, Central Excise And Cgst, Jaipur, Ncr Building Circle, C-Scheme, Jaipur - 302005 ----Respondents For Petitioner(s) : Mr. Ravi Gupta, Advocate HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 14/09/2022 Matter comes up on an application (No.01/2022) seeking permission to withdraw the instant appeal. Application is allowed for the reasons mentioned therein and writ petition is accordingly dismissed as withdrawn. (ANOOP KUMAR DHAND),J (PRAKASH GUPTA),J KuD/MR/40
The judgment continues below.
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