M/S Agarwal Const. Comp., Bikaner vs. Union Of INDIA
Held
The Court held that the writ petition could be permitted to be withdrawn. The reasoning was based on the petitioner's submission that a letter dated 09.12.2019 had been received from the respondents, which prompted the request for withdrawal. As no arguments were recorded for the respondents opposing the withdrawal, and the petitioner explicitly sought permission to withdraw, the Court acceded to the request. The operative direction was to permit the withdrawal of the writ petition and to mark the letter dated 09.12.2019 as Annexure-X for record. No specific issues regarding GST law were decided, as the matter was disposed of on procedural grounds.
Facts
The petitioner, M/s Agarwal Construction Company, filed a writ petition before the Rajasthan High Court. The respondents are various authorities of the Union of India under the Central Goods and Services Tax (CGST) department. The petitioner sought permission to withdraw the writ petition. This request was made in view of a letter dated 09.12.2019 received from the respondents. The Court permitted the withdrawal of the writ petition and marked the letter from the respondents as Annexure-X for record.
Key Issues
The primary issue before the Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner's counsel submitted that in view of a letter received from the respondents dated 09.12.2019, they wished to withdraw the petition. The respondents, represented by Mr. Kuldeep Vaishnav, did not appear to contest the withdrawal. The Court had to decide whether to allow the withdrawal based on the petitioner's submission and the absence of any objection from the respondents.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 18415/2019 M/s Agarwal Construction Company, Near Nagar Nigam, Stadium Road, Bikaner, Through Its Partner Govind Ram S/o Late Sagarmal Agarwal, Aged About 72 Years, R/o 197, Gandhi Nagar, Bikaner. ----Petitioner Versus
Union Of India, Through The Secretary, Ministry Of Finance, Department Of Revenue.
The Chief Commissioner, Central Excise And Cgst Department, NCR Building, Jaipur.
The Commissioner, Central Excise And CGST, G-105, New Industrial Area, Opposite Diesel Shed, Basni, Jodhpur.
The Joint Commissioner, Central Goods And Service Tax Commissionerate, G-105, New Industrial Area, Opposite Diesel Shed, Basni, Jodhpur
The Assistant Commissioner (Adjudication Cell), Central Goods And Service Tax, Commissionerate, G-105, New Indsutrial Area, Opposite Diesel Shed, Basni, Jodhpur. ----Respondents For Petitioner(s) : Mr. Jagat Tatia For Respondent(s) : Mr. Kuldeep Vaishnav HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order 13/12/2019 Learned counsel for the petitioner submits that in view of the letter dated 09.12.2019 received from the
The judgment continues below.
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