Noble Metalloys Private Limited vs. Union Of INDIA
Facts
The petitioners, Noble Metalloys Private Limited and M/s Nandini Sales Corporation, filed a writ petition before the High Court of Rajasthan, Bench at Jaipur. The respondents were the Union of India, the Commissioner of Central Goods and Service Tax, Jaipur, and an Inspector, Anti-Evasion, CGST, Jaipur. The specific tax period(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed. The matter came before the Court for hearing.
Held
The Court granted the petitioners' request to withdraw the writ petition. The reasoning provided is that the petitioner stated they would like to withdraw the petition and consider whether appropriate proceedings in relation to the criminal case launched against the petitioner should be filed. Consequently, the Court disposed of the petition as withdrawn. No other issues were decided, and no specific provisions of the GST Act were discussed in relation to the merits of any dispute.
Key Issues
1. Whether the petitioners should be permitted to withdraw the writ petition. This is a procedural issue concerning the continuation of the case. The petitioners argued for withdrawal to consider appropriate proceedings related to a criminal case launched against them. The respondents' stance on the withdrawal is not recorded.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 608/2022
Noble Metalloys Private Limited, 7/83, Vidyadhar Nagar, Jaipur Through Its Authorised Signatory Uma Shanker Agarwal.
M/s Nandini Sales Corporation, D-28, Bake Bihari Industrial Area, Dhera, Jatawali, Chomu, Rajasthan Through Its Authorised Signatory Uma Shanker Agarwal. ----Petitioners Versus
Union Of India, Through Its Secretary, Department Of Revenue, Ministry Of Finance, North Block, New Delhi
Commissioner, Central Goods And Service Tax, Cgst And Central Excise Commissionerate, Jaipur, Ncr Building, Statue Circle, C-Scheme, Jaipur.
Inspector, Anti - Evasion, Cgst And Central Excise Commissionerate, Jaipur ----Respondents For Petitioner(s) : Mr. Vagish Kumar Singh through VC For Respondent(s) : Mr. Kishuk Jain through VC HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SAMEER JAIN Judgment 17/01/2022 Learned counsel for the petitioners stated that the petitioner would like to withdraw this petition and consider whether appropriate proceedings in relation to the criminal case launched against the petitioner should be filed. Permission to withdraw th
The judgment continues below.
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