M/S Ginni International Limited vs. Union Of INDIA
Original PDF →Facts
M/s Ginni International Limited, the petitioner, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents included various authorities from the Union of India and the State of Rajasthan, concerning Goods and Services Tax (GST). The specific tax period(s) and the order or action under challenge, as well as the amount in dispute, are not detailed in the provided excerpt. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.
Held
The Court accepted the petitioner's request to withdraw the writ petition. Consequently, the Court ordered the dismissal of the petition as withdrawn. No specific findings on substantive GST law or factual disputes were made, as the matter was resolved based on the petitioner's decision to withdraw. The reasoning was solely based on the petitioner's expressed desire to discontinue the legal proceedings. No other issues were expressly left undecided, as the petition itself was withdrawn.
Key Issues
The primary issue before the Court was whether the writ petition filed by M/s Ginni International Limited should be permitted to be withdrawn. The petitioner's counsel sought to withdraw the petition. The respondents' arguments, if any, are not recorded. The Court had to decide on the consequence of the petitioner's request to withdraw the case, considering the potential implications for the parties involved.
AI-generated summary — verify with the full judgment below
[2024:RJ-JP:17641-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 11141/2020 M/s Ginni International Limited, Riico Industrial Area, Nh No. 8, Delhi - Jaipur Highway, Neemrana (Alwar), Rajasthan - 301705 (India) Through Is Authorized Signatory Arun Agarwal S/o Sh. K.c. Chaudhary ----Petitioner Versus
Union Of India, Through Secretary, Finance Department, Government Of India, New Delhi
The Chairman Gst Council, Government Of India, New Delhi
The Chief Commissioner, Central Goods And Services Tax, Statue Circle, C Scheme, Jaipur
The Commissioner, State Goods And Service Tax, Kar Bhawan, Ambedkar Circle, Jaipur
The Assistant Commissioner, Division - G, Range - Xxxiii, Central Goods And Services Tax, Jaipur
The Assistant Commissioner, Circle-1, Jaipur, State Goods And Services Tax, Jaipur ----Respondents For Petitioner(s) : Mr. Pankaj Ghiya with Ms. Paridhi Jain For Respondent(s) : HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL Order 16/04/2024 Learned counsel for the petitioner seeks to withdraw the writ petition. The petition is accordingly, dismissed as withdrawn. (BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ N.Gandhi/Anu /13
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.