M/S. Adinath International vs. Union Of INDIA
Facts
The petitioner, M/s. Adinath International, a partnership firm, filed a writ petition before the Rajasthan High Court at Jodhpur. The respondents were the Union of India, the Commissioner of CGST, and the Assistant Commissioner. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history indicates that an application (1/2021) was filed by the petitioner seeking leave to withdraw the writ petition.
Held
The Court considered the application filed by the petitioner seeking leave to withdraw the writ petition. The Court allowed the application. Consequently, the writ petition was dismissed as withdrawn. The reasoning for allowing the withdrawal is not elaborated upon in the judgment, but the operative direction was to dismiss the petition as withdrawn. No specific issues regarding GST provisions or amounts in dispute were decided, as the matter concluded with the withdrawal.
Key Issues
The primary issue before the Court was whether to grant the petitioner's application for leave to withdraw the writ petition. The petitioner sought to withdraw the petition. The respondents, represented by Mr. Ramdev Rajpurohit on behalf of Mr. Rajvendra Saraswat, did not present any arguments against the withdrawal. The Court had to decide whether to allow the withdrawal, which would lead to the dismissal of the writ petition.
AI-generated summary — verify with the full judgment below
HIGH COURT of JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 10336/2020 M/s. Adinath International, a partnership firm registered under the provisions of Partnership Act, having its address At G-650 Epip Boranada Jodhpur and its Postal Address at G1-886, 4th Phase, Boranada Industrial Area Jodhpur. ----Petitioner Versus
Union of India, Through The Secretary Ministry of Finance Department of Revenue North Block New Delhi.
The Commissioner of Cgst, G-105 New Basni Industrial Area Near Diesel Shed Jodhpur (Raj.)
The Assistant Commissioner, AC/CTO Ward, Circle-C Jodhpur. ----Respondents For Petitioner(s) : None present. For Respondent(s) : Mr. Ramdev Rajpurohit on behalf of Mr. Rajvendra Saraswat, R-2. HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 20/01/2021 The matter comes up on an application (1/2021) preferred on behalf of appellant seeking leave to withdraw the writ petition. The application is allowed. The writ petition is, accordingly, dismissed as withdrawn. (RAMESHWAR VYAS),J (SANGEET LODHA),J 10-DJ/-
The judgment continues below.
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