Pradeep Pratap Singh S/O Shri Pratap Singh B/C Jat vs. Neelam D/O Shri Sohansingh Chaunkar W/O Shri Pradeep Singh B/C Jat
Facts
The petitioner, Pradeep Pratap Singh, an Inspector Central Excise and Customs, filed a criminal revision petition before the Rajasthan High Court. The respondent is Smt. Neelam. The petition was filed against an unspecified order or action. The procedural history indicates that the petitioner sought to withdraw the criminal revision petition. An application under Section 5 of the Limitation Act, 1963, was also appended to the petition.
Held
The Court held that the criminal revision petition filed by the petitioner is dismissed as withdrawn. Consequently, the application under Section 5 of the Limitation Act, 1963, which was appended to the criminal petition, also stands disposed of accordingly. The Court did not delve into the merits of the case or the underlying dispute as the petitioner chose to withdraw the petition. The reasoning is based solely on the petitioner's request for withdrawal. No specific GST provisions were discussed or applied in the decision, as the matter was a criminal revision petition withdrawn by the petitioner.
Key Issues
1. Whether the criminal revision petition filed by the petitioner should be permitted to be withdrawn? Petitioner's argument: The petitioner's counsel explicitly stated the desire to withdraw the criminal revision petition. Revenue/State's argument: No argument was recorded for the respondent (Revenue/State) on this issue.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Revision Petition No. 2160/2019 Pradeep Pratap Singh S/o Shri Pratap Singh, Aged About 34 Years, R/o Village Kursanda, Mohalla Maadan Thok, Police Station Sadawaad, District Haathras, Uttar Pradesh Presently Posted as: Inspector Central Excise And Customs, Through Umashankar, Commissioner (Appeal), 7th Floor, CGST, Opposite Polytechnic, Paanjrapol, Ambawadi, Ahmedabad. ----Petitioner Versus Smt. Neelam D/o Shri Sohansingh Chaunkar, W/o Shri Pradeep Pratap Singh, Aged about 31 years, R/o Village Kursanda, Mohalla Maadan Thok, Police Station: Sadawaad, District: Haathras, Uttar Pradesh Presently Residing at: Pushpvatika Colony, Agra Road, Police Station: Mathura Gate, Bharatpur. ----Respondent For Petitioner(s) : Mr. Ajatshatru Mina For Respondent(s) : Mr. F.R. Meena, P.P. HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 13/01/2021 Learned counsel for the petitioner wants to withdraw this criminal revision petition.
The criminal revision petition is dismissed as withdrawn.
The application under Section 5 of Limitation Act, 1963, appended with criminal petition also stands disposed of accordingly. (MAHENDAR KUMAR G
The judgment continues below.
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