Virendra Kumar Son Of Late Shri Navrang Ram vs. The State Of Rajasthan
Facts
The petitioner, Shri Subhash Chandra Tyagi, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Union of India, through the Directorate General of Goods and Services Tax Intelligence (DGGI), Jaipur Zonal Unit, and the State of Rajasthan, through the Additional Chief Secretary (Finance). The petition was listed for hearing. On the date of the order, April 1, 2025, a prayer for adjournment was made by the petitioner's counsel. This was not the first time an adjournment was sought.
Held
The Court dismissed the writ petition. The reason for dismissal was not explicitly stated beyond the fact that a prayer for adjournment was made on the current date, and earlier an adjournment had also been sought. The Court granted liberty to the petitioner to revive the petition if an eventuality so arises. Any pending applications in the matter were also dismissed.
Key Issues
1. Whether the Court should grant an adjournment to the petitioner in the present writ petition, considering previous adjournments were also sought. Petitioner's Argument: The petitioner sought an adjournment on the current date, following a previous adjournment. No specific grounds for the adjournment were recorded in the order. Revenue/State's Argument: The judgment does not record any specific arguments made by the respondents regarding the adjournment request.
AI-generated summary — verify with the full judgment below
[2025:RJ-JP:14511-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 11813/2024 Shri Subhash Chandra Tyagi, S/o Late Chiranji Lal Sharma, Aged About 71 Years, Resident Of 40A, Sukhija Vihar, Opp. Chopra Marriage Hall, Mansarovar, Jaipur, Rajasthan. ----Petitioner Versus
Union Of India, Through Additional Director, Directorate General Of Goods And Services Tax Intelligence (Dggi), Jaipur Zonal Unit, C-62, Sarojani Marg, C-Scheme, Jaipur, Rajasthan (302001).
State Of Rajasthan, Through The Additional Chief Secretary (Finance), Government Of Rajasthan, 1St Floor, Main Building, Government Secretariat, Janpath, Jaipur- 302005. ----Respondents For Petitioner(s) : Mr. Niraj Kumar Yadav For Respondent(s) : Mr. RD Rastogi, ASG assisted by Mr. Rakesh Choudhary Mr. Sandeep Taneja, AAG HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANAND SHARMA Order 01/04/2025
Earlier adjournment was sought. Today also, a prayer for adjournment is made.
The petition is dismissed with liberty to revive, if eventuality so arises. Pending application, if any, also stands dismissed. (ANAND SHARMA),J (MANINDRA MOHAN SHRIVASTA
The judgment continues below.
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