Hawk Infradevelopers Private Limited vs. State Of Rajasthan
Original PDF →Facts
The petitioner, Hawk Infradevelopers Private Limited, filed a writ petition before the High Court of Rajasthan, Bench at Jaipur. The respondents included the State of Rajasthan, the Joint Commissioner (SGST), HDFC Bank, and the Union of India. The specific tax period and the exact nature of the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.
Held
The Court allowed the petitioner's request to withdraw the writ petition. The Court disposed of the writ petition as withdrawn, granting the petitioner liberty to file a fresh petition if the need arises. No specific findings on GST-related issues were made, as the matter was concluded by the withdrawal. Any pending applications related to the writ petition were dismissed.
Key Issues
The Court was not required to decide any substantive issues of law or fact. The sole matter before the Court was the petitioner's request to withdraw the writ petition. The petitioner sought permission to withdraw the present writ petition with liberty to file a fresh one if the need arises. The respondents' arguments, if any, are not recorded in the provided text.
AI-generated summary — verify with the full judgment below
[2026:RJ-JP:7410-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 3611/2025 Hawk Infradevelopers Private Limited, Having Its Registered Office At S-2, Ii Floor, Vrindavan Apartment, 239/b, Sector-4, Chitrakoot, Vaishali Nagar, Jaipur, Rajasthan, Through Its Director, Ms. Priyanka Yadav ----Petitioner Versus
State Of Rajasthan, Through Additional Chief Secretary (Finance), Department Of Revenue, Government Secretariat, Jaipur (Rajasthan).
Joint Commissioner (Sgst), Circle-C, Zone-Iii, State Tax Department, Kar Bhawan, Jhalana, Doongri, Jaipur.
Hdfc Bank, Through Its Manager, 10-B, Tarang Apartments, Gautam Marg, Near Amprali Circle, Vaishali Nagar, Jaipur.
Union Of India, Through Secretary, Department Of Revenue, Ministry Of Finance, North Block, New Delhi- 110001. ----Respondents For Petitioner(s) : Mr. Arjun Singh with Mr. Keshav Parashar and Mr. Ashish Kabra For Respondent(s) : Mr. Aaditya Godara, AAAG on behalf of Mr. Mahi Yadav, AAG Mr. Pawan Pareek for Respondent No.4 HON'BLE MR. JUSTICE INDERJEET SINGH HON'BLE MR. JUSTICE RAVI CHIRANIA Order 16/02/2026 Learned counsel for the petitioner seeks permission to withdraw the present writ petition with liberty to file fresh, if need so arises.
[2026:RJ-JP:7410-DB] (2 of 2) [CW-3611/2025] The writ petition is disposed of as withdrawn with liberty as prayed for. All pending application(s), if any, stands dismissed. (RAVI CHIRANIA),J (INDERJEET SINGH),J Monika/Aman/133
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.