Shri Sumit Jain vs. State Of Rajasthan
Original PDF →Facts
The petitioners, Shri Sumit Jain and Shri Ankit Surana, both practicing Chartered Accountants, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the State of Rajasthan, through the Commissioner of State Goods and Service Tax, and the Assistant Commissioner, Circle Anti Evasion, SGST, Commercial Tax Department, Bhilwara. The specific tax period and the amount in dispute are not recorded in the judgment. The procedural history leading to the writ petition is also not detailed.
Held
The Court held that the petitioners were entitled to withdraw the present writ petition. Permission was granted to withdraw the petition. Consequently, the writ petition was dismissed as withdrawn. All pending stay applications were also disposed of accordingly. The reasoning behind the grant of permission to withdraw was solely based on the petitioner's request.
Key Issues
1. Whether the petitioners are entitled to withdraw the present writ petition? (Question of procedure) Arguments: Petitioner: The learned counsel for the petitioners sought permission to withdraw the present writ petition. Revenue/State: No arguments were recorded for the respondent.
AI-generated summary — verify with the full judgment below
[2023:RJ-JD:37832-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 2541/2019
Shri Sumit Jain S/o Late Sh. Prem Chand Jain, Aged About 34 Years, Practicing Chartered Accountants Having Office At Shop No. 42, Heera Panna Market, Pur Road, Bhilwara.
Shri Ankit Surana S/o Sh. Dilip Surana,, Aged About 29 Years, Practicing Chartered Accountants Having Office At Shop No. 42, Heera Panna Market, Pur Road, Bhilwara. ----Petitioners Versus
State Of Rajasthan, Through The Commissioner Of State Goods And Service Tax, Kar Bhawan, Jaipur.
The Assistant Commissioner, Circle Anti Evasion, Sgst, Commercial Tax Department, Kar Bhawan, Bhilwara. ----Respondents For Petitioner(s) : Mr. Shankar Singh For Respondent(s) : Mr. Sunil Bhandari through VC HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 04/11/2023
Mr. Shankar Singh, learned counsel for the petitioners seeks permission to withdraw the present writ petition.
Permission is granted.
The present writ petition is dismissed as withdrawn.
All the stay applications also stand disposed of accordingly. (RAJENDRA PRAKASH SONI),J (DINESH MEHTA),J 27-Arvind/-
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.