Myrayash Hotels PVT. LTD. Thr Director Dhaval Borat vs. The Goa Appellate Authority For Advance Ruling For Goods And Services Tax And 3 Ors
Facts
The Petitioner, Myrayash Hotels Pvt. Ltd., filed Writ Petition No. 566 of 2023 before the High Court of Bombay at Goa. The petition was admitted. The respondents included the Goa Appellate Authority for Advance Ruling for Goods and Services Tax and others. The Petitioner, through its Director, Dhaval Borat, sought to withdraw the admitted petition. The Senior Standing Counsel for Respondent No. 2 and the counsel for Respondent No. 4 stated they had no objection to the unconditional withdrawal. The Court considered the mention made by the Petitioner's counsel, which was based on instructions from the Petitioner, a certified copy, and a company resolution placed on record.
Held
The Court held that the Petitioner was entitled to withdraw the admitted Writ Petition No. 566 of 2023. The Court allowed the withdrawal based on the mention made by the Petitioner's counsel, which was supported by the Petitioner's expressed instructions, a certified copy, and a resolution passed by the Petitioner's company, which was placed on record. The Court found no objection from the respondents to the unconditional withdrawal. Accordingly, the Writ Petition was disposed of as withdrawn. There was no order for costs.
Key Issues
1. Whether the Petitioner is entitled to withdraw the admitted Writ Petition No. 566 of 2023. The Petitioner argued that they are entitled to withdraw the petition as per their instructions, supported by a company resolution and certified copy. The Petitioner's counsel sought leave to withdraw the admitted petition. The Revenue/State (Respondent No. 2 and Respondent No. 4) did not object to the unconditional withdrawal of the petition.
AI-generated summary — verify with the full judgment below
Amrut IN THE HIGH COURT OF BOMBAY AT GOA WRIT PETITION NO.566 OF 2023 MYRAYASH HOTELS PVT. LTD. THR DIRECTOR DHAVAL BORAT ... PETITIONER Versus THE GOA APPELLATE AUTHORITY FOR ADVANCE RULING FOR GOODS AND SERVICES TAX AND 3 ORS ... RESPONDENTS Mr Amay Phadte, Advocate for the Petitioner. Ms A. Desai, Senior Standing Counsel for Respondent No.
Mr A. Sardessai, Advocate for Respondent No.
CORAM:- M. S. SONAK & VALMIKI SA MENEZES, JJ. DATED :- 11th March, 2024 P.C.: Mr A. Phadte, learned counsel for the Petitioner in Writ Petition No.566 of 2023 mentions this matter and craves for leave to withdraw the admitted petition.
Ms A. Desai, learned Senior Standing Counsel for Respondent No.2 and Mr A. Sardessai, learned counsel for Respondent No.4 state that there can be no objection unconditionally to the withdrawal of the petition.
Accordingly, Writ Petition No.566 of 2023 is taken on board 11th March, 2024 and on the mention made by Mr Phadte, which mentions in its turn is based on the expressed instructions from the Petitioner backed by the certified copy and the resolution passed
The judgment continues below.
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