M/S Dhariwal Products vs. Union Of INDIA
Original PDF →CW/15000/2026HC RajasthanGSTCNR RJHC01063872202614 August 2026Bench: MUNNURI LAXMAN,SANGEETA SHARMA2 pages
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Cause title — parties, addresses and appearances
[2026:RJ-JD:39544-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Civil Writ Petition No. 15000/2026
CNR: RJHC010638722026 | URN: CW / 27222U / 2026
M/s Dhariwal Products, a proprietorship concern having its
principal place of business at E-106 B-1, MIA Basni, Phase-2,
Jodhpur, Rajasthan-342001 (GSTIN
08AEPPD1757G2ZE),
through its sole proprietor Nitin Dhariwal S/o Shri Sushil
Dhariwal, Aged About 45 Years, R/o 8/9, Navkar Society, Shastri
Nagar, Jodhpur, Rajasthan-342003.
----Petitioner
Versus
1.
Union Of India, Through The Secretary, Ministry Of
Finance, Department Of Revenue, North Block, New
Delhi- 110001.
2.
The Principal Chief Commissioner, Central Goods And
Services Tax And Central Excise, Rajasthan Zone, Jaipur,
Rajasthan.
3.
The Commissioner, Central Goods And Services Tax And
Central Excise, Jodhpur Commissionerate, G-105, New
Jodhpur Industrial Area, Jodhpur- 342005, Rajasthan.
4.
The Additional Director General, Directorate General Of
Goods And Services Tax Intelligence (DGGI), Jaipur Zonal
Unit, Jaipur, Rajasthan.
5.
The Additional Commissioner, Central Goods And Services
Tax And Central Excise Commissionerate, Jodhpur
(Adjudicating Authority), G-105, New Jodhpur Industrial
Area, Jodhpur- 342005, Rajasthan,
6.
State Of Rajasthan, Through The Principal Secretary,
Finance Department, Government Of Rajasthan,
Government Secretariat, Jaipur, Rajasthan.
----Respondents
[2026:RJ-JD:39544-DB]
(2 of 2)
[CW-15000/2026]
For Petitioner(s)
:
Mr. Sharad Kothari
Mr. Mayank Taparia through VC
Mr. Priyansh Arora
Mr. Pranjul Mehta
Mr. Kalpit Shishodia
For Respondent(s)
:
Mr. Mudit Vaishnav for
Mr. Shyam Sunder Paliwal, Dy.S.G.
Mr. Harshvardhan Singh for
Mr. Mahaveer Bishnoi, AAG
Mr. Kuldeep Vaishnav Assisted by
Mr. Nilesh Choudhary
HON'BLE MR. JUSTICE MUNNURI LAXMAN
HON'BLE MRS. JUSTICE SANGEETA SHARMA
Order 14/08/2026
1.
Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present writ petition with a liberty to file an appeal, if need arises, by taking recourse to the remedies available under the law. The time spent in prosecuting this case shall be excluded while computing the limitation for presenting the appeal.
2.
Permission is granted.
3.
Accordingly, the present writ petition is dismissed as withdrawn with the aforesaid liberty. (SANGEETA SHARMA),J (MUNNURI LAXMAN),J 101/Simran
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.