Gvprel-Dara Joint Venture vs. The State Of Rajasthan

CW/100/2024HC RajasthanGSTCNR RJHC02107378202304 April 2024Bench: MANINDRA MOHAN SHRIVASTAVA,BHUWAN GOYAL2 pages

AI SummaryDismissed

Facts

The petitioner, GVPREL-DARA JOINT VENTURE, through its authorized representative, filed a writ petition before the Rajasthan High Court at Jaipur. The respondents included the State of Rajasthan, the Principal Commissioner of Central Goods and Services Tax, the Principal Secretary of the Public Health Engineering Department, the Goods and Service Tax Council, the Office of the Chief Engineer of the Public Health Engineering Department, and the Union of India. The specific tax period and the exact order or action under challenge, as well as the amount in dispute, are not detailed in the provided text. The procedural history is limited to the filing of the writ petition.

Held

The Court held that the writ petition should be dismissed as withdrawn. The petitioner was granted liberty to file a proper petition, as prayed for by their counsel. The Court directed that a copy of the Resolution dated 01.12.2022, which was filed as Annexure-2, be returned to the learned counsel for the petitioner upon submission of a photocopy thereof. No other substantive findings or reasoning were provided as the case was disposed of on the petitioner's request for withdrawal.

Key Issues

The Court did not have to decide any substantive issues of law or fact. The primary question before the Court was whether the petitioner should be permitted to withdraw the writ petition. The petitioner's counsel sought to withdraw the petition with liberty to file a proper petition. The respondents' arguments are not recorded in the judgment. No specific provisions of the GST Act or Rules were debated as the matter was withdrawn before substantive arguments could be made.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

[2024:RJ-JP:15844-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D. B. Civil Writ Petition No. 100/2024 GVPREL-DARA JOINT VENTURE, Head Office At #8-0-293/82/A Plot No. 739-A Road No. 37, Jubilee Hills Hyderabad- 33AP, India through its authorized representative Shri P. Uma Shanker, General Manger (Legal), GVPR Engineers Ltd. ----Petitioner Versus 1. The State of Rajasthan, Principal Commissioner, The Central Goods and Services Tax, NCRB, Statue Circle, Jaipur. 2. Principal Secretary, Public Health Engineering Department, Government Secretariat, Jaipur. 3. Goods and Service Tax Council, through its Secretary, Tower-II, 5Th Floor, Jeevan Bharti Building, Janpath Road, Cannuaght Place, New Delhi. 4. Office of the Chief Engineer, Public Health Engineering Department Jodhpur, Rajasthan through Chief Engineer. 5. The Union of India, through Secretary Ministry of Finance, North Block New Delhi 110001 ----Respondents For Petitioner : Ms. Anita Aggarwal Advocate with Mr. Laxmikant Advocate. For Respondents : Mr. B.S. Chhaba Additional Advocate General with Mr. Avinash Chaudhary Advocate and Ms. Sapna Dhirawat Advocate. Mr. Ajay Shukla Advocate with Mr. Raghav Sharma Advocate and Mr. Pushpendra Badgoti Advocate. HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL

Order 04/04/2024 Learned counsel for the petitioner seeks to withdraw this writ petition with liberty to the petitioner to file proper petition.

[2024:RJ-JP:15844-DB] (2 of 2) [CW-100/2024] Writ petition is dismissed as withdrawn with liberty as prayed for. Copy of Resolution dated 01.12.2022 (Annexure-2) filed with the writ petition be returned to learned counsel for the petitioner upon submission of photocopy thereof. (BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ MANOJ NARWANI /5

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.