M/S. Swastik Copper PVT. LTD. vs. Union Of INDIA
Held
The Court held that the writ petition should be dismissed as withdrawn, based on the submissions made by the petitioner's counsel. The Court accepted the request for withdrawal and accordingly disposed of the writ petition. No specific reasoning beyond the acceptance of the withdrawal request is provided. The ratio decidendi is that a petitioner can withdraw their writ petition if they so choose, and the Court will generally permit it. The operative direction was to dismiss the writ petition as withdrawn.
Facts
The petitioner, M/s. Swastik Copper Pvt. Ltd., through its Director Sandeep Jain, 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 Goods and Services Tax department. The specific tax period(s) and the order or action under challenge, as well as the amount in dispute, are not recorded in the provided judgment. The procedural history leading to this writ petition is also not detailed.
Key Issues
The primary issue before the Court was whether to allow the petitioner's request for withdrawal of the writ petition. The petitioner's counsel sought withdrawal. The respondents' stance on this request is not recorded. The Court had to decide whether to permit the withdrawal of the writ petition filed by M/s. Swastik Copper Pvt. Ltd. against the Union of India and various GST authorities.
AI-generated summary — verify with the full judgment below
[2023:RJ-JP:39066-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 4704/2023 M/s. Swastik Copper Pvt. Ltd., E-1-1274, Phase-III, Sitapura Industrial Area, Jaipur-302022 (Rajasthan) through its Director Sandeep Jain S/o. Sh. S.K. Jain ----Petitioner Versus
Union of India through Secretary, Finance Department, 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 Joint Commisioner, O/o. Principal Commissioner, Central Goods and Service Tax Commissionerate, Jaipur
The Additional Director, Goods and Service Tax Intelligence, Jaipur Zonal Unit, C-62, Sarojani Marg, C- Scheme, Jaipur. ----Respondents For Petitioner(s) : Mr. Mayank Vyas. For Respondent(s) : Mr. Kinshuk Jain. Mr. J.S. Shekhawat on behalf of Mr. R.P. Singh, AAG. HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 12/12/2023
Counsel for the petitioner seeks withdrawal of the writ petition.
In view of submissions made, the writ petition is dismissed as withdrawn. (ASHUTOSH KUMAR),J (AR
The judgment continues below.
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