Ms Graziano Trasmissioni INDIA PVT LTD vs. Goods And Services Tax Council And 5 Others
Held
The Court allowed the withdrawal application filed by the petitioner. Consequently, the writ petition was dismissed as withdrawn. The Court granted the petitioner the liberty to approach the appropriate forum for appropriate reliefs, as prayed for in the withdrawal application. No specific findings on the merits of the original writ petition were made, as the matter was disposed of on the procedural aspect of withdrawal.
Facts
The petitioner, Ms Graziano Trasmissioni India Pvt Ltd, filed a writ petition before the Allahabad High Court. The petition was against the Goods and Services Tax Council and five other respondents. The petitioner sought to withdraw the writ petition with the liberty to approach the appropriate forum for appropriate reliefs. A withdrawal application was filed by the petitioner.
Key Issues
The primary issue before the Court was whether to allow the petitioner's application for withdrawal of the writ petition. The Court had to decide whether to grant the petitioner the liberty to approach another forum for relief. The petitioner argued for withdrawal with liberty, while the respondents' counsel appeared and heard the application.
AI-generated summary — verify with the full judgment below
Neutral Citation No. - 2024:AHC:124129-DB Court No. - 40 Case :- WRIT TAX No. - 100 of 2024 Petitioner :- Ms Graziano Trasmissioni India Pvt Ltd Respondent :- Goods And Services Tax Council And 5 Others Counsel for Petitioner :- Vinayak Mithal Counsel for Respondent :- A.S.G.I.,Anant Kumar Tiwari,C.S.C.,Gaurav Mahajan,Krishna Ji Shukla Hon'ble Shekhar B. Saraf,J.
Hon'ble Manjive Shukla,J.
Civil Misc. (Withdrawal) Application No.4 of 2024 Heard learned counsel appearing on behalf of the applicant and Sri Gaurav Mahajan, learned counsel appearing on behalf of the respondents.
The present application has been filed seeking withdrawal of the present writ petition with liberty to approach the appropriate forum for the appropriate reliefs.
Accordingly, the withdrawal application is allowed.
The writ petition is dismissed as withdrawn with liberty as prayed for.
Order Date :- 1.8.2024 Kuldeep (Manjive Shukla, J.) (Shekhar B. Saraf, J.) KULDEEP SINGH High Court of Judicature at Allahabad
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