M/S. Rgtl Industries Limited vs. Union Of INDIA
Held
The Court granted the petitioner's request for liberty to withdraw the writ petition. The reasoning provided is that the learned counsel for the petitioners requested this liberty. Consequently, the Court dismissed the writ petition as withdrawn. The principle established is that a petitioner can seek to withdraw a writ petition and is granted liberty to do so, with the petition being dismissed as a result of this withdrawal. No specific GST provisions were discussed or applied in reaching this decision, as the matter was resolved by the petitioner's request for withdrawal.
Facts
The petitioner, M/s. Rgtl Industries Limited, filed a writ petition before the Rajasthan High Court, Bench at Jaipur. The petition was filed against the Union of India and various GST authorities, including the Chief Commissioner, Commissioner, and Assistant Commissioner of Central Goods and Service Tax. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history indicates that the petitioner's counsel requested liberty to withdraw the writ petition to approach the Court later if advised.
Key Issues
The Court had to decide whether to grant the petitioner's request to withdraw the writ petition. The petitioner argued for liberty to withdraw, intending to approach the Court again later if necessary. The respondents' arguments are not recorded in the judgment. The core issue was the petitioner's right to withdraw their case voluntarily.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 4015/2019 M/s. Rgtl Industries Limited, 24/1A, Mohan Cooperative Industrial Estate, Mathura Road, New Delhi - 110044, Having Its Manufacturing Unit At Sp-293-296, Riico Industrial Area, Chopanki, Bhiwadi, Alwar (Raj.), Through Its Director/ Authorised Signatory Sh. Hanuman Sharma S/o Sh. Moti Lal Sharma Aged About 47 Years, R/o 4/359, Rajasthan Housing Board, Bhiwadi, Alwar (Raj.) ----Petitioner Versus
Union Of India, Through Secretary, Ministry Of Finance, North Block, Cabinet Secretariat, Raisina Hill, New Delhi
The Chief Commissioner, Central Goods And Service Tax Commissionerate, Jaipur Zone, Jaipur, Ncr Building, Statue Circle, C-Scheme, Jaipur (Raj.)
The Commissioner, Central Excise And Central Goods And Services Tax, Block A, Surya Nagar, Alwar (Raj.)
The Assistant Commissioner, Central Goods And Service Tax, Division, Alwar, Alwar - Bhiwadi, By- Pass, Bhiwadi ----Respondents For Petitioner(s) : Mr. Sameer Jain, Adv. For Respondent(s) : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 30/05/2019
Learned Counsel for the petitioners reques
The judgment continues below.
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